N.MAHESWARI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The issue involved in these writ petitions are one and the same and as such, they are taken up together and disposed of by this common order.

(2.) The petitioners, challenging the impugned order of the District Collector Mayiladuthurai District in Na.Ka.No.482/2021/A5 dtd. 29/3/2022, whereby he has cancelled all the appointments made by the Tahsildars of respective jurisdictional Taluks appointing the petitioners as Village Assistants, have filed the present writ petitions.

(3.) The second respondent / District Collector, Mayiladuthurai has issued a Notification dtd. 8/1/2022 for filling up the posts of Village Assistants. The petitioners applied for the aforesaid post of Village Assistant, since they possess the required eligibility and educational qualifications. The Tahsildars of the respective Taluks conducted the interview in the month of February, 2022 and the petitioners appeared for the interview as per the call letters issued and they were successful in the interview as per the eligibility criteria prescribed in the notification and posting orders were issued to the petitioners by the respective Tahsildars of the Taluks and they joined in the respective Taluks as Village Assistants. While that being so, all of a sudden, the District Collector, Mayiladuthurai District / second respondent herein has passed the impugned order dtd. 29/3/2022, cancelling the order of appointments issued by the Tahsildars. The petitioners, aggrieved by the said illegal action of the second respondent/ District Collector, Mayiladuthurai District has filed the present writ petitions.