S VASUDEVA RAO Vs. DEPUTY COMMISSIONER MYSORE DIST

JUDGEMENT

(1.) The petitioner states that he was working as a Village Acrounant belonging to a Baravardar family on the abolition of Village Office the Mysore Village Offices Abolition Act, 1961, that he applied for as a Village Accountant under the provisions of the Mysore General Services (Revenue Subordinate Branch) Village Accountants (Cadre and Recruitment) Rules, 1961, that he was selected pursuant thereto in 1966, that thereafter he worked for some time as Secretary of the Panchayat that he was actually appointed as Village Accountant about the end of the year 1969 and underwent training but that by an order dt.6th May, 1970, he has been relieved from office on the ground that he had not passed the SSLC. Examination.

(2.) The petitioner claims that the passing of the SSLC. Examination in his case is unnecessary because he is entitled to the benefit of the proviso to Rule 10(1) of the Recruitment Rules mentioned above.

(3.) The petitioner therefore contends that the order relieving him from office is illegal and should be quashed.