N RENGASAMY Vs. DISTRICT COLLECTOR TIRUNELVELI DISTRICT TIRUNELVELI

JUDGEMENT

(1.) THE prayer in the writ petition is to call for the records of the second respondent in Na.Ka.A1/4991, dated 11.10.1999, quash the order as null and void and consequently direct the respondent to reinstate the petitioner as Village Administrative Officer with all consequential benefits.

(2.) THE brief facts of the case are that the petitioner was fully qualified and eligible for appointment to the post of Village Administrative Officer in the year 1979, and he was waiting for appointment after completing all the qualifying tests to the said post. Meanwhile, the Government took a policy decision abolishing the Village Administrative Officer post on 14.11.1980, the petitioner was not appointed in view of the said policy. THE erstwhile Village Officers challenged the validity of the same before the Supreme Court. During the course of the hearing, on a suggestion by the Supreme Court, a memo was filed on behalf of the State Government stating that all the Ex.Village Officers who possess the minimum general educational qualification as on 20.2.1982 should be given appointment through the Screening Committee in the newly created post of Village Administrative Officer and accordingly, orders were issued in G.O.Ms.No.1195, Revenue, dated 6.7.1982, constituting District Level Screening Committee and State Level Screening Committees for selecting eligible Ex.Village Officers, who lost service on 14.11.1980, to be appointed as Village Administrative Officers.

(3.) THE learned counsel for the petitioner submits that the petitioner was reinstated by an order issued by the first respondent/District Revenue Officer in his proceedings A1411 of 1999 dated 18.8.2001 and posted at Cheranmahadevi, Arikesava Nallore Village, Tirunelveli District. THE respondents filed a writ petition in W.P.No.7042 of 2005 and obtained an interim order from this Court and subsequently the said writ petition was allowed by order dated 15.3.2005. Thus, the petitioner was again relieved from his service on 16.3.2005.