P. MUTHUPONNU Vs. DISTRICT COLLECTOR MADURAI DISTRICT

JUDGEMENT

(1.) THE petitioner prays for the issuance of a writ in the nature of certiorari to quash the order in Na.Ka.No.29813/2012/Sa.Vu.Thi.1 dated 13/7/2012, ordering appointment of the fourth respondent as Noon Meal Cook at Madurai West Panchayat Union Middle School, Thenur, Madurai District.

(2.) IT is submitted that the petitioner was married in the year 2010 with one Pavunraj according to Hindu Marriage Rites and Ceremonies. Out of their wedlock, one male child was born. The husband of the petitioner died on 7/6/2011. Since then, the petitioner is living with her parents along with her child.

(3.) IT is submitted that the first respondent informed the petitioner that the appointment letter will be sent to her house. But as she failed to receive the appointment letter, thereafter, on enquiry, it was revealed that the fourth respondent was appointed.