SUBHASH KUMAR Vs. DIRECTOR

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking to quash Ext.P2 order issued by the 2nd respondent dtd. 17/11/2016, by which 3 rd respondent is included in the Committee of Anganwadi No.74 of Edavetty Grama Panchayat in Idukki District, and for other related reliefs. Material facts for the disposal of the writ petition are as follows:

(2.) Petitioner is the elected member of Ward No.VII of Edavetty Grama Panchayat at Thodupuzha. As per Ext.P1 notification dated 02.06.2016 issued by the 1 st respondent, it is stipulated that Anganwadi Level Monitoring and Supporting Committee shall consist of the Ward member of Panchayat as its Chairperson, and Anganwadi worker as Convener and other persons from ICDS, Health Centre, parents of children etc. etc. as its members. As stipulated by the notification, the Committee was constituted and established for Anganwadi No.74 in Ward No.III at Edavetty Grama Panchayat with Aswathy R. Nair elected member of Ward No.III as its Chairperson and her mother Padmavathy, the Anganwadi worker, as Convener and started functioning.

(3.) Matters being so, 2 nd respondent issued Ext.P2 letter dated 17.11.2016, inducting 3 rd respondent a member of Ward No.I of the Panchayat in the Committee and the Committee is reconstituted. It is thus aggrieved by Ext.P2, inducting the 3 rd respondent as a member of the Anganwadi Committee, this writ petition is filed.