S CHELLAIAH Vs. DISTRICT COLLECTOR THIRUVELLORE DISTRICT

JUDGEMENT

(1.) The writ petition is filed against the order of the first respondent in Na. Ka.2889/2010/PD1 dated 23.03.2010 to quash the same and to direct the 1st respondent to reinstate the petitioner in service with all consequential service and monetary benefits.

(2.) The petitioner is a B.A., degree holder. During 2008 one post of Village Panchayat Assistant in Anandheri Village Panchayat fell vacant and applications are invited to fill up the post. The petitioner is one among the four persons applied for and as the petitioner was highly qualified among the four persons, his name was recommended by the president of the Village Panchayat and by the Block Development Officer, Poondi Panchayat and based on the recommendation, the 1st respondent herein appointed the petitioner as Village Panchayat Assistant-Grade-II in his proceedings dated 29.05.2009 and since the date of his appointment the petitioner had been discharging his duties satisfactorily.

(3.) While so, the first respondent/District Collector has cancelled the petitioner's appointment by his order dated 23.03.2010 signed on 25.03.2010 on the ground that his appointment is contrary to G.O. Ms. No. 175, Rural Development Department dated 05.12.2006. Aggrieved against the same the petitioner has come forward with this writ petition questioning the legality and validity of the cancellation order.