Quadri, J. - (1.) In this appeal the order of Tamil Nadu Administrative Tribunal, Madras in O. A. No. 2605 dated 11-1-1995, is under challenge. The third respondent in the said O. A. is the appellant.
(2.) To appreciate the question arising in this appeal, we shall briefly state the facts of the case.
(3.) Under the Tamil Nadu Agricultural Produce Markets Act, 1959 (Act No. 23 of 1959) (for short 'the Act') various district Market Committees came into being. The appellant was appointed as Junior Assistant in the Market Committee, Madurai on July 22, 1976. By an order issued on November 17, 1981 the Government of Tamil Nadu declared that all the persons working in various district Market Committees were Government servants or would be treated as Government servants with effect from that date. In 1982-83, there were 17 vacancies of Supervisors in Thanjavur Market Committee. After calling for options from the eligible staff of district Market Committees, the Director of Agricultural Marketing, Trichirapalli transferred the appellant along with others to Thanjavur Market Committee for their appointment as Supervisors. The Market Committee passed Resolution No. 12/82-83 on 17-3-83 appointing them as Supervisors and on March 18, 1983 in Proceeding No. 1 E1/893/83, the Secretary of Thanjavur Market Committee issued orders of their appointment. The appellant is shown at Sl. No. 14 in the said proceedings. In Proceeding No. El/13639/84 dated 26-7-84 issued by the Secretary of the said market Committee, the services of the appellant as well as the other Supervisors were regularised with effect from 23-12-81 pursuant to the Resolution No. 139/84-84 of the Market Committee dated 21-7-84. Thereafter, the Thanjavur Market Committee by its Resolution No. 229/84-85 dated 22-9-84 declared the probation of the appellant with effect from 24-3-83 (forenoon).;