AMBIKA Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners who were disengaged from the post of Anganwadi Workers and Helpers have sought for the relief of reinstatement in service under Ext.P4 G.O dated 11.10.2006. Exts.P3(a) to (e) have been filed by the petitioners before the Government routed through respondent No:3. The petitioners apprehend that despite the directions issued in Ext.P4, it is doubtful whether respondents 2 and 3 will consider their case as enjoined by the above G.O.

(2.) Govt. Pleader submits that as matters now stand, Ext.P4 governs the field.

(3.) It is therefore just and proper that respondents 2 and 3 will deal with the claim made by the petitioners as provided in Ext.P4 and take appropriate decision. If Exts.P3(a) to (e) addressed to the Government have not been forwarded to the Government so far, the same shall be taken up for consideration by the second respondent-District Officer and appropriate decision taken in the light of Ext.P4 G.O. This shall be done expeditiously, in any event, within one month from the date of receipt of a copy of the judgment. The first petitioner shall produce the copy of the judgment along with a copy of the writ petition. Writ petition is disposed of accordingly.