M MUTHULAKSHMI Vs. SECRETARY TO THE GOVERNMENT OF TAMIL NADU SOCIAL WELFARE AND NUTRITION MEALS DEPARTMENT

JUDGEMENT

(1.) THIS Common Order shall dispose of W.P.(MD) Nos.4451,10704, 10412, 10413, 7916, 4817, 11646, 11172, 10420, 11086, 11306, 11668, 11669, 11670, 8557, 9952, 9049, 11024, 11518, 8325, 9100, 11565, 8837, 8838, 8108, 8808, 11297, 11461, 8859 and 12727 of 2012, as they all relate to the appointment of Anganwadi Worker and Noon Meal Nutrition Organiser and the question of law are raised in all these writ petitions are identical.

(2.) IN W.P.(MD)Nos. 4451,10704, 10412, 7916, 4817, 11646, 11172, 10420, 11086, 11306, 11668 of 2012, the prayers made are issuance of a Writ, in the nature of Certiorari, to quash the appointment of the private respondents and direct the official respondents to appoint the petitioner as Nutrition Worker / Anganwadi Worker at a particular village.

(3.) THE petitioner submits that she was born on 24.05.1985 and permanent resident of Pappaiyapuram Village, Peraiyur Taluk, Madurai District and now aged 26 years and also belongs to backward community. The petitioner has passed S.S.L.C examination by getting 434 out of 500 marks and also passed in H.S.L.C. first group examination by getting 933 out of 1200 marks. She also possesses a Diploma in P.C. Professional as a additional qualification.