M RAJESWARI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner has invoked the writ jurisdiction of this Court, praying for a Writ in the nature of Certiorari for calling records forming part of the impugned recruitment notice No. Nil, dated 30.11.2010, issued by the 2nd respondent (which calls for applications for appointment of Anganwadi Worker under BC category for Kolathur Anganwadi Center) and quash the same so far as the proposal to appoint an Anganwadi Worker for the Kolathur Anganwadi Centre at Kolathur Village, Anarkkonam Taluk, Vellore District and pass any such further or other order or orders as this Hon'ble Court may deem fit and proper under the circumstances of the case and thus render justice.

(2.) IN the affidavit, in support of the prayer made, the pleaded case of the petitioner is that the averments made by the petitioner in W.P.No.6435 of 2007 and Contempt Petition No.1454 of 2010, be read part and parcel of this writ petition.

(3.) IN order to fill up the posts, applications were called for from eligible candidates for filling up 4520 new posts. IN the native District of petitioner, 171 posts of Anganwadi workers and 179 Anganwadi Helpers together 350 posts, were to be filled up by interview. The petitioner fulfilled the qualification and thus is eligible for appointment.