(1.) The order of the third respondent dated 27.02.2014 appointing the respondents 5 to 47 as Village Assistants are sought to be quashed. Further direction is sought for to conduct fresh selection of appointment to the post of Village Assistant in terms of G.O.Ms.No.521 Revenue (Ser.VII (2)) Department dated 17.06.1998.
(2.) The learned counsel appearing on behalf of the writ petitioners made a submission that the writ petitioners were not selected on account of certain irregularities committed by the respondents 1 to 4 in the matter of recruitment of Village Assistant. The learned counsel for the writ petitioners states that the post of Village Assistants are not reserved for the differently abled persons. The reply to the applications under the RTI Act, issued by the Deputy Tahsildar also reveals that there is no allotment of post for the differently abled persons. However, the differently abled persons, who are all the respondents 5 to 47 in this writ petition were appointed as Village Assistants. Thus, the respondents 1 to 4 are committed an act of violation in appointing differently abled persons as Village Assistants.
(3.) Further, it is contended that the persons who belong to some other village were appointed in another village as per the Government orders preference must be given to the candidate residing in the same village. In the present case, the candidates from the other villages were also appointed as Village Assistants and accordingly, the respondents 1 to 4 committed irregularities in appointment.