S BALASUBRAMANIAN Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) The Petitioner seeks the writ, in the nature of certiorari to quash the order, dated 21.10.2005, vide which the services of the Petitioner has been ordered to be terminated.

(2.) The facts leading to the filing of the writ petition are that, the posts of part time Village Officers were abolished by Tamil Nadu Act 3 of 1981, with effect from 14.11.1980.

(3.) The erstwhile Village Officers challenged the validity of the said Act, before the Hon'ble Supreme Court of India. During the hearing of the petition, a memo was filed by the State Government stating, that all the Ex-Village Officers, who possess minimum general educational qualification, as on 20.02.1982 will be given an appointment through the Screening Committee against the newly created post of Village Administrative Officer.