N SELVARAJ Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner prays for issuance of a writ in the nature of Certiorari for quashing the resolution passed by the Ulagankathan Panchayat No. No.149/2005 dated 24.06.2005 with the consequential relief of reinstatement in service with all consequential benefits.

(2.) THE petitioner was appointed as Hereditary Village Munsif. The post of Hereditary Village Munsif was abolished by the State Government vide G.O.Ms.No.962, Rural Development dated 28.11.1990. The petitioner was thereafter appointed as Panchayat Assistant for collection of property tax and other taxes on behalf of the Ulagankathan Panchayat on a consolidated pay of Rs.400/-.

(3.) IN pursuance to the direction, issued by this Court in W.P.No.5637 of 2007, the Assistant Commissioner, Panchayat wrote to the District Collector to consider reinstatement of the petitioner as Village Assistant. This order was passed in view of the direction issued by this Court to hold enquiry against respondent no.6.