V GOVINDANKUTTY NAIR Vs. STATE

JUDGEMENT

(1.) We have come to the conclusion that this case does not demand any writ or direction under Art.226 of the Constitution.

(2.) The petitioner was appointed to officiate as a Village Assistant (Menon) in the Talappilli Taluk on 4th January 1949. After the termination of the war, permanent officers who were doing other duty during the emergency, returned to their original posts and as a result the petitioner was retrenched on 9th May 1953. The Order (No. A.2-5312/53, dated 9th May 1953), reads as follows:-

(3.) If seniority is calculated on the basis of the Taluk in which the petitioner was working there was one person who had lesser service as can be seen from Ext. XIII, a statement filed by the State. 24 persons are mentioned in the statement, No. 23 being the petitioner and No. 24, one C.C. Puthenkayi who was recruited some two months after the petitioner, on 4th March 1949. The petitioners qualifications according to Ext. XIII are I Form and Village Officers Manual and of Puthenkayi S.S.L.C. course and Survey Training course.