N RAVICHANDRAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondents.

(2.) THIS writ petition has been filed praying for a writ of certiorarified mandamus, to quash the order of the first respondent, dated 25. 2. 2003, denying employment to the petitioner and to direct the respondents to reinstate the petitioner and to regularise his services, as an Office Assistant, with full backwages, continuity of service and other attendant benefits.

(3.) THE main contention of the learned counsel for the petitioner is that he had joined in service with the first respondent, as an Office Assistant, in the year 1989. Since then he has been discharging his duties without any blemish. While the first respondent had regularised the services of his juniors, the petitioner had not been regularised in service. On the contrary, the first respondent had denied employed to the petitioner by passing the impugned order, dated 25. 2. 2003. In such circumstances, the petitioner has preferred the present writ petition before this Court, under Article 226 of the Constitution of India.