A JESURAJA Vs. GOVT OF TAMIL NADU

JUDGEMENT

(1.) HEARD the learned counsel for the parties and perused the records.

(2.) IN this writ petition, the petitioner seeks to set aside the order dated 01.9.1997 issued by the second respondent and for a consequential direction to the second respondent to continue the petitioner in employment till such time he is absorbed in any other Corporation in suitable post commensurate with his qualification.

(3.) A counter affidavit has been filed by the second respondent stating that once the petitioner had already joined the services of the third respondent, he cannot get any higher post and he cannot also compare himself with that of one Ravichandran, who had filed a writ petition being W.P. No. 1142 of 1997.