P.Thangapandian vs The District Collector
2021 Latest Caselaw 4430 Mad

                                                                          W.A.(MD)No.1062 of 2020

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 19.02.2021

                                                     CORAM

                             THE HONOURABLE MR.JUSTICE M.M.SUNDRESH
                                             AND
                              THE HONOURABLE MRS.JUSTICE S.ANANTHI

                                              W.A.(MD)No.1062 of 2020
                                                       and
                                             C.M.P.(MD)No.5835 of 2020

                P.Thangapandian                                              ... Appellant

                                                        Vs.
                1.The District Collector,
                  Sivagangai District,
                  Sivagangai.

                2.The Revenue Divisional Officer,
                  Sivagangai Division,
                  Sivagangai.

                3.The Tahsildar,
                  Sivagangai Taluk,
                  Sivagangai.

                4.P.Alagupandian                                           ... Respondents
                Prayer:- Appeal filed under Clause 15 of the Letters Patent, against the order
                passed by this Court in W.P.(MD)No.10137 of 2017, dated 11.02.2020.
                             For Appellant                : Mr.S.M.Ananthamurugan

                             For R1 to R3                 : Mr.K.P.Krishnadoss
                                                            Special Government Pleader


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                                                                              W.A.(MD)No.1062 of 2020

                                                  JUDGMENT

(Judgment of the Court was delivered by M.M.SUNDRESH, J)

The grievance of the appellant with regard to the appointment of the

fourth respondent as Village Assistant has rightly been declined by the learned

Single Judge. In view of the amendment made in G.O.(Ms)No.109, Personnel

and Administrative Reforms (B) Department, dated 26.10.2015, the distant rule

has been given a go-bye. However, the appellant's case may be considered for

the next year, provided, he is otherwise qualified.

2.This Writ Appeal is disposed of accordingly. No costs.

Consequently, connected Miscellaneous Petition is closed.

                Index    :Yes/No                             [M.M.S., J.]      [S.A.I., J.]
                Internet :Yes                                        19.02.2021
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To

1.The District Collector, Sivagangai District, Sivagangai.

2.The Revenue Divisional Officer, Sivagangai Division, Sivagangai.

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W.A.(MD)No.1062 of 2020

3.The Tahsildar, Sivagangai Taluk, Sivagangai.

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W.A.(MD)No.1062 of 2020

M.M.SUNDRESH, J.

AND S.ANANTHI, J.

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W.A.(MD)No.1062 of 2020

19.02.2021

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