VENNILA Vs. DISTRICT COLLECTOR AND ORS

JUDGEMENT

(1.) Heard both sides.

(2.) The petitioner applied for the post of Village Assistant in Thirupatthur taluk and and though she attended the interview, she was not selected and the 4th respondent, by the impugned order, dated 29.05.2008 informed that the petitioner does not satisfy the qualification qualification prescribed in G.O.Ms. No. 521 Revenue Ser(VII(2)Department, dated 17.06.1998. Therefore, the petitioner challenges the appointment of others by the proceedings of the Tahsildhar, the 4th respondent in Na.Ka.A7/15555/06, dated Nil .12.2007 and the other proceedings of the 4th respondent, dated 29.05.2008.

(3.) It is stated in the affidavit that the petitioner is a native of Gopalapacheri, Piranmalai and she failed S.S.L.C and she registered her name in the District Employment Exchange on 03.08.1987, in Registration No. W/5508/00. The Government of Tamil Nadu, by virtue of G.O.Ms. No. 787, dated 06.12.2006 proposed to fill up 3674 vacancies of Village Assistant in various Revenue Department in Tamil Nadu and the norms were fixed under G.O.Ms. No. 429, Revenue (Ser 8(i) Department, dated 08.08.2007. It is further stated that the norms prescribed in G.O.Ms. No. 65, Labour and Employment Department, dated 30.03.2007 shall be followed for filling up the vacancy as per the list already sent by the Employment Exchange and under G.O.Ms. No. 521 Revenue Ser.VII(2) Department, dated 17.06.1998, VII Department, dated 17.06.1998, the qualification for the said post was also prescribed and as per G.O.Ms. No. 429 Revenue (Ser 8(1) Department, dated 08.08.2007, the ratio was fixed as 1:5 for the recruitment of 3674 Village Assistants in the State of Tamil Nadu from the candidates sponsored by the Employment Exchange as per the seniority in the live register.