R KALAISELVI Vs. DISTRICT COLLECTOR ARIYALUR DISTRICT

JUDGEMENT

(1.) THE petitioner has come forward to challenge the appointment of third respondent as Anganwadi Assistant in the Centre at Namamkunam coming under the Sendurai Taluk, Ariyalur District.

(2.) IT is seen from the records that the third respondent has been appointed by the first respondent District Collector by an order dated 11.2.2010 in the post of Anganwadi Assistant. For the purpose of appointment, an interview was conducted and on the basis of the interview, the third respondent was selected. The petitioner who was also a candidate has come forward to challenge the appointment of the third respondent in this writ petition.

(3.) IN the meanwhile, the petitioner's husband, who was the Nakkambadi Branch Secretary of DMK party, started sending letters through the Members of Legislative Assembly/Parliament. Through that he informed that his wife was working in Nakkambadi Anganwadi Centre for three years without wages and therefore, she should be considered for the post on priority basis. Her husband was informed by the authorities that whenever any vacancy arose, advertisement will be given in Tamil Daily Newspapers and if a proper application is made, in accordance with the rules she will be given preference for appointment. It was thereafter, the petitioner made an application for the post at Namamkunam centre. She stated that she had not been given the preference while filling up the post and the appointment of the third respondent was illegal. She also made a vague reference that though the post required candidates within the age group of 25 to 40 years and the third respondent was more than 40 years old. When asked for proof for making that assertion, she was unable to produce any such age proof. She states that she lives within 1 Km. from the Anganwadi centre. When she had attended the interview on 09.02.2010, she was not selected.