N SAKTHIVEL Vs. COMMISSIONER CUDDALORE MUNICIPALITY

JUDGEMENT

(1.) The petitioner joined as N.M.R. in the first respondent Municipality in the year 1980. He worked in various capacities. He was paid wages up to July 1996 and thereafter, he was not paid wages. He made repeated request for payment of wages. He made a representation dated 18.08.1998 to the first respondent and insisted for payment of salary. Provoked by his action, he was not permitted to do work from January 1999. In this regard, he made a representation dated 29.01.1999 to the first respondent explaining the above facts. He also made an appeal dated 01.09.1999 to the second respondent. But the same was of no use.

(2.) Hence, the petitioner filed Original Application in O.A.No.5254 of 2000 (W.P.No.44060 of 2000) praying for a direction to the respondents to reinstate him in service and to pay wages from August 1996 to January 1999.

(3.) The respondents filed counter affidavit refuting the allegations made by the petitioner. The respondents state that the petitioner worked as N.M.R. from 1980 to 1996. He used to be terminated once in 89 days and thereafter, he was given employment. After July 1996, he absented from duty. Hence, he is not entitled to the benefit under G.O.Ms.No.125, Municipal Administration and Water Supply Department, dated 27.05.1999.