S V KRISHNAMURTHY Vs. DEPUTY COMMISSIONER CHIKMAGALUR

JUDGEMENT

(1.) The petitioners in these 49 writ petitions are ex-hereditary shanbhcgues-village accountants working in various villages of Chickmagalur District, who even after the abolition of hereditary village offices continued to work as Village Accountants by virtue of sub-sec. (2) of S.16 of the Mysore Land Revenue Act, 1964. They are now sought to be replaced by persons selected in the year 1966 under the Mysore General Services (Revenue Subordinate Branch) Village Accountants (Cadre and Recruitment) Rules, 1961.

(2.) There were at the selection referred to above 330 applicants out of whom 260 persons were called for interview, omitting the rest for the reason either that their applications were defective or the applicants themselves did not possess the minimum qualification required for recruitment.

(3.) The Selection Committee functioning under Rule 11 of the 1961 Rules selected 142 applicants as fit for appointment as Village Accountants. The list of selected persons prepared by the Committee was sent to the Divisional Commissioner for his approval under sub-rule (4) of Rule 11. The Divisional Commissioner accorded approval on 3-2-1967 and 23-2-1967.