SHREEDEVI Vs. SELECTION COMMISSION, CHENNITHALA THRIPPERUMTHARA GRAMA

JUDGEMENT

(1.) The petitioners are before this Court seeking to quash Ext.P17 select list and to direct the 4th respondent to appoint them in the vacancies of Anganwadi Workers in Anganwadi Centre Nos.81, 84, 96 and 155 of Chennithala Thriperumthura Grama Panchayat under the ICDS Mavelikkara Project.

(2.) The petitioners state that they had earlier worked as temporary Anganwadi Workers. Proceedings were initiated for making regular appointment to four existing vacancies of Anganwadi Workers in Chennithala Thriperumthura Grama Panchayat. According to the petitioners, the select list prepared is illegal and one drawn violating the conditions in GO dtd. 30/4/2018.

(3.) The petitioners state that they are qualified to be appointed as Anganwadi Workers. They have worked as temporary Anganwadi Workers earlier. Four permanent vacancies of Anganwadi Workers exist in Chennithala Thriperumthura Grama Panchayat in Anganwadi Centre Nos.81, 84, 96 and 155. The petitioners therefore submitted applications for permanent appointment. The respondents constituted a Selection Committee. As per Ext.P14 Government Order dtd. 22/12/2012, the Panchayat President is the Chairperson and the ICDS Project Officer is the Convenor. There are three other exofficio members. Five social workers are also included in the Committee. The petitioners would submit that the Panchayat is ruled by the Left Front and five representatives to the Committee were nominated purely based on political consideration.