KAMALAMMA Vs. DIRECTOR OF PANCHAYATS

JUDGEMENT

(1.) SAME issues arise for consideration in these Original petitions. So, I am disposing of them by this common judgment.

(2.) GENERAL principles governing the issue alone are stated hereunder. Individual claims raised by the petitioners will have to be examined by the concerned District Panchayat Officers and appropriate orders passed accordingly.

(3.) ON the date of the passing of Special Rules, there existed Non S. S. L. C. Panchayat Assistant Grade II/bill Collectors. In respect of these officers, specific provision is made in the Note to a second category, panchayat Assistant Grade I. As per that Note, a Non S. S. L. C. Panchayat assistant Grade II/ Bill Collector will be eligible for pro motion to the post of Panchayat Assistant Grade I, provided he possess the three test qualifications, namely. (1)' Panchayat Executive Officers Training or Panchayat test; (2) Pass in Account Test (Lower); and (3) Manual of Office Procedure. It is also provided therein that they shall not be eligible for further promotion to the post of Head Clerk and Manager.