- (1.) The present writ petition has been filed by the petitioner impugning the order dated 14.3.2011, Annexure P8, whereby his claim for re-instatement on the post of Panchayat Secretary has been declined.
(2.) Facts, in brief, would require notice.
(3.) The petitioner was amongst 909 persons to be appointed on the post of Panchayat Secretary in October 2001. Vide order dated 10.12.2002, the State Government set aside the entire selection as also the appointments thereafter made for the posts of Panchayat Secretaries including the appointment of the petitioner. Thereafter, upon a representation submitted by the persons whose services were terminated, all the Panchayat Secretaries except the petitioner were taken back in service on the post of Panchayat Secretary on contract basis at a fixed salary of र 5000/- per month. Upon enquiries having been made by the petitioner as regards he not having been re-appointed on contract basis at par with the other persons whose services also had been terminated, the petitioner learnt that an objection has been raised that his age was not within the prescribed limit for which the initial recruitment had been made i.e. as on the cut off date of 1.9.1997 his age was less than 18 years.;