MEENA Vs. DISTRICT COLLECTOR, THIRUCHIRAPPALLI DISTRICT, MINORITIES WELFARE OFFICER, DISTRICT SCHEDULED CASTES AND SCHEDULED TRIBES WELFARE OFFICER, PUBLIC INFORMATION OFFICER/ASSISTANT DIRECTOR

JUDGEMENT

(1.) In all these writ petitions, the petitioners claim was that they are trained cook having got their names not only registered in the employment exchange long before but also on the basis of the experience certificate produced from different private mess/hotels, they have got their names registered as priority candidates. Notwithstanding their names were under the priority category in disregarding the Government order in G.O.Ms.No.106, Special Welfare Department, dated 17.01.1986 has not been given the post of cook in the welfare hostels run by the respondent namely, the District Backward Classes and Minorities Welfare Department. Therefore, all these writ petitions seeking for a direction to the respondents to appoint them from the priority list for which their names find place and also to conduct interview and fill up posts in terms of the said Government order.

(2.) The case of the petitioners claimed in the writ petitions can be summarized in the following table: Sl. No.Name Educational Qualification Employment Card No/DatePriority No/YearExperience 1.Meena (W.P.No.212/2010)VIIIW7368/94-01.08.1994 7/6/20002 years 2.P.Ravi (W.P.No.14111/2009)XIX0110-24.07.1986281/973 years 3.S.Sasikumar (W.P.No.14112/2009) Certificate of Food ProductionXIX0115-29.06.19949048/94 4.A.Prabhakaran (W.P.No.14113/2009)XI2602/99-14.05.1999520 20 SF-29.07.20002 years 5.K.S.Arun (W.P.No.14114/2009) in Food ProductionXII + Certificate 2004 M03558 04.06.2004521 SF 0.06.200

(3.) First of all, it has to be seen the purport of the G.O.Ms.No.106, dated 17.01.1986. The said order issued by the Government regarding the welfare of the hostels relating to the contingent staff working in the hostels in the posts of Head cooks, cooks assistant cooks and watchman cum servant and servant maid.