S SUBBURANI Vs. DISTRICT COLLECTOR, TIRUNELVELI DISTRICT

JUDGEMENT

(1.) The petitioner has chosen to challenge the appointment of the third respondent as Anganwadi Assistant in the Centre attached to Thirchittrampalam colony attached to the Tenkasi Taluk.

(2.) The contention raised by the petitioner was that while she belongs to the colony and the third respondent belong to the main village as she being closer to the Centre, she should be preferred. Though a reference was made to G.O.Ms.No.203 Social Welfare and Noon Meal Scheme (SW-7) Department, dated 19.08.2005, the said Government Order does not help the case of the petitioner.

(3.) The Government Order only lays down the guidelines. Insofar as a particular centre in a village has concerned, as far as possible, the person in the same village should be appointed. Only if no one was available, the question of preferring a person from other village will arise.