T MANGAMMAL Vs. DISTRICT COLLECTOR NOON MEAL DIVISION

JUDGEMENT

(1.) THIS writ petition has been filed praying that this Court may be pleased to issue a Writ of Certiorarified Mandamus to call for and quash the proceedings of the third respondent, dated 24.2.2006, and the consequential order of the first respondent, dated 24.2.2006, and to direct the first respondent to appoint the petitioner, as a Noon-Meal Organizer, at the Noon Meal Centre, Chavadiyur Panchayat Union Primary School, Mathur Panchayat Union, Krishnagiri District.

(2.) THE petitioner has stated that she is a widow with two children. Her husband Thimmarayan had died, on 23.11.2000. THE petitioner had failed in her 10th standard and she could not pursue her further studies. THE petitioner is maintaining her family with the support of her parents, who are agricultural labourers.

(3.) THE learned counsel appearing on behalf of the petitioner had submitted that the selection of the third respondent is arbitrary and illegal. He had submitted that the petitioner ought to have been selected on preferential basis, as she was widow, having all the other necessary qualifications for being selected as the Noon-Meal Organizer. Instead, the third respondent had been selected overlooking the claims of the petitioner, only for the reason that she is from the same village, where the Noon-Meal Centre is situated. Such selection has been held to be invalid, by an order of this Court, dated 4.3.2010, made in W.P.No.4451 of 2010, (R.Muniammal V. THE District Collector, Cuddalore District and two others).