A.R. BALAKRISHNAN Vs. THE DISTRICT COLLECTOR

JUDGEMENT

(1.) COUNSEL for the Petitioner and Mr. T.S. Mohammed Mohideen, Learned Additional Government Pleader appearing for the Respondents.

(2.) ACCORDING to the Petitioner, he was originally appointed as a Karnam/Headman in Ariyanatham Village in the year 1960. He was working continuously for about 20 years in the Village. The Tamil Nadu Government had decided to abolish the post of Karnam/Headman and passed Tamil Nadu Ordinance 10 of 1980 and accordingly the said post was abolished.

(3.) IN pursuance of the abovesaid G.O., the Petitioner was appointed as a Panchayat Assistant in Ariyur Village Panchayat, Madurai District, on 31.12.1990 since then he was continuously working in the said capacity to the utmost satisfaction of his Superior without any complaint whatsoever.