ANITHAKUMARI Vs. DIRECTOR DEPARTMENT OF SOCIAL JUSTICE

JUDGEMENT

(1.) W.P(C) No.29663/2016 is filed challenging the promotions granted to respondents 5 to 7 and seeking orders to post the petitioners as per their eligibility in Ext.P1. A declaration is also sought for that the petitioners are entitled for regular appointment in vacancies, in which, respondents 5 to 7 were illegally promoted and posted.

(2.) W.P(C)No.36451/2017 is filed by the 6th respondent in W.P(C)No.29663/2016 challenging the reversion of the petitioner from the post of Anganwadi worker. The documents are being referred to as produced in W.P(C) No.36451/2017. The question is with regard to the entitlement of the petitioners in the writ petitions for inclusion in the list and appointment to the post of Anganwadi worker.

(3.) The petitioners in W.P(C) No.29663/2016 submit that only 25% of the vacancies are liable to be filled up by promoting helpers as workers and that the appointments made in excess of the quota of 25 % is liable to be set aside and corrected. It is stated that there are only 28 Anganwadi centres in the Poothakkulam Grama Panchayath. Only seven helpers could, therefore, have been appointed as workers applying the 25% quota. It is stated that 10 helpers had been appointed, that is, three in excess and therefore the contesting respondents who have been promoted as workers in excess of the quota are liable to be reverted.