J LATHA Vs. G JAYASUDHA

JUDGEMENT

(1.) THESE Writ Appeals have been filed against the order in W.P.Nos.25183 and 25184 of 2009 dated 16.04.2010 whereby the learned single Judge quashed the order of the 2nd Respondent-District Collector, Tiruvallur in Na.Ka.No.19131/08/NMP-2 dated 17.11.2009 appointing the Appellants as Noon Meal Organisers and directing the 2nd Respondent-District Collector, Tiruvallur to appoint 1st Respondent(s)-Jayasudha [Appellant in W.A.No.1022/2010] as Noon Meal Organisers in Melkasavarajapettai Panchayat Union Elementary School, Tiruttani and A.Saritha [Appellant in W.A.No.1023/2010] as Noon Meal Organiser in Balija street, Panchayat Union Elementary School, Tiruttani respectively.

(2.) BRIEF facts are that in G.O.Ms.No.78 Social Welfare noon Meal Scheme dated 30.06.2008, 46 Organiser posts have been allotted to Tiruvallur District. In the Proceedings of the 2nd Respondent-District Collector, Tiruvallur in Rc.No. 19131/08/NMP2 dated 09.09.2008, the said posts allotted to Tiruvallur District have been redistributed to the Panchayat Unions and Municipalities in Tiruvallur District and instructions were issued to the Commissioner to send the selection list to Collectorate as per the norms and conditions. Two organiser posts have been allotted to Tiruttani Panchayat Union. One post to Panchayat Union Elementary School, Melkasavarajapettai and the other to Panchayat Union Elementary School, Balija street, Tiruttani.

(3.) APPOINTMENTS of Appellants were challenged by the 1st Respondent(s) in W.P.Nos.3723 & 3724/2009. By the order dated 06.08.2009, learned single Judge has set aside the order of appointment of the Appellants and the learned single Judge directed the 2nd Respondent-District Collector, Tiruvallur to consider the matter afresh and in the mean while protecting the interest of the Appellants by observing that Appellants shall not be disturbed till the final order passed by the 2nd Respondent-District Collector, Tiruvallur.