DEBASISH KAR GUPTA,J. - (1.) This appeal is directed against the judgment and order dated January 19, 2018 passed in the writ petition. By virtue of the impugned judgment and order, an order dated November 10, 2017 passed by the appellant no. 1 was quashed and set aside.
(2.) The above order dated November 10, 2017 was passed by the appellant No. 1 in exercise of power conferred under section 181 of the Andaman and Nicobar Islands (Panchayats) Regulation, 1994 (hereinafter referred to as the said Regulation,1994) to rescind the order bearing no. 386 dated October 09, 2017 passed by the respondent no. 8.
(3.) By the aforesaid order dated October, 09, 2017, the respondent no.8 appointed the respondent nos. 1 to 6 and one Smt. Pushpa as Multi Tasking Staff on temporary basis in the Pay Band-1 [Rs. 5200-20200] plus Grade Pay of Rs. 1800/- against the existing vacancies in the Zilla Parishad, South Andaman.;