P. ANDIAPPAN Vs. THE DISTRICT COLLECTOR

JUDGEMENT

(1.) HEARD Mr.P.Paramasivam, learned counsel appearing for the petitioner and Mrs.A.Shrijayanthy, learned Special Government Pleader appearing for the 1st respondent and Mr.P.Gunasekaran, learned counsel appearing for the 2nd respondent.

(2.) THIS writ petition is filed to quash the Proceedings of the 1st respondent dated 10.7.2009 and the consequential order dated 16.8.2011 cancelling the appointment of the petitioner on the ground that the petitioner has crossed 38 years of age on the date of appointment as Village Assistant.

(3.) THE only reason stated in the counter - affidavit filed by the 1st respondent to sustain the order is that the appointment of the petitioner is not valid, since he was above 38 years of age, when the resolution of Thalavai Village Panchayat was passed and therefore, the resolution of Thalavai Village Panchayat was cancelled.