VIJAYALAKSHMI K.P Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner, who is an Anganwadi Helper, has filed this writ petition challenging Ext.P12 order issued by the District Social Justice Officer, by which her complaint against the seniority list was rejected.

(2.) Petitioner claims that she is fully qualified for appointment as Anganwadi worker. She commenced her service on 112005. But according to the respondents, her date of commencement of service is 27.10.2016. Aggrieved by Ext.P12 order, petitioner has submitted Ext.P15 appeal before the Director of Women and Child Development, who is the additional 9th respondent. Petitioner has got a claim that she was entitled to promotion in preference to respondents 6 to 8.

(3.) In view of the above circumstances, the writ petition is disposed of, directing the additional 9th respondent- Director of Women and Child Development to consider and pass orders on Ext.P15 appeal, after affording an opportunity of hearing to the petitioner as well as the respondents 6 to 8, within a period of 'two months' from the date of receipt of a copy of the judgment.