ALAVUDEEN Vs. TAHSILDAR TIRUKOVILUR VILLUPURAM DISTRICT

JUDGEMENT

(1.) ON consent, the writ petition itself is taken up for final disposal.

(2.) THE petitioner herein was appointed as Village Assistant through the Employment Exchange. After satisfying the records produced by the petitioner, the petitioner was given the said appointment. THEreafter a show cause notice issued to the petitioner to show cause as to why his appointment should not be cancelled. Challenging the order of cancellation of the appointment passed by the respondent, the writ petition has been filed.

(3.) CONSIDERING the very same issue, this Court in W.P. No.15788 of 2011 dated 05.07.2011 in R. Parameshwari vs The Secretary to Government and others has held as follows: