WELFARE ASSOCIATION OF PERSONS AWAITING THE POST OF VILLAGE ADMINISTRATIVE OFFICER OF TAMIL NADU Vs. SECRETARY TO GOVERNMENT REVENUE DEPARTMENT

JUDGEMENT

(1.) THIS writ petition emanates out of a misplaced sympathy earlier shown by this Court in issuing a direction to consider the petitioner's representation, inspite there being no order of the Government in favour of the petitioner while seeking such relief.

(2.) THE members of the petitioner's Association, whose employment were curtailed by the Tamil Nadu Ordinance No.10/80 (subsequently backed by an Act) stood their employment snapped with effect from 14.11.1980. THE said ordinance subsequently came to be challenged before the Supreme Court. THE Supreme Court upheld the validity of the Act. But however it was observed that such of those part time Village Officers, who have lost their employment, if they are otherwise qualified, their cases can be considered for appointment to the new post of Village Administrative Officers.

(3.) THE State Government issued G.O.Ms.No.21, Revenue [Ser-7(1)] Department, dated 13.01.2009, in which 39 persons who are appointed temporarily as Village Officers on or before 14.11.1980 were also appointed by giving necessary relaxation. THE legality or the justifiability of the said Government Order is not an issue before this Court.