RANJINI GOPALAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner has filed this writ petition, seeking the following reliefs:

(2.) The main complaint of the petitioner was that the 5th respondent was not allowing her to perform her duties despite the order issued by the District Collector and that the CDPO was refusing to take steps to disburse her honorarium despite the order Ext.P6 of 4th respondent.

(3.) As rightly pointed out by the learned Government Pleader, the District Collector does not have any role in the matter of appointment of the Anganwadi Workers. The CDPO has a complaint that petitioner has not approached the CDPO to take charge and did not put her signature in the attendance register, in accordance with rules. On 03.06.2020, the following interim order was passed: