S. BABY Vs. DISTRICT COLLECTOR, CUDDALORE DISTRICT

JUDGEMENT

(1.) The writ on hand has been instituted questioning the validity of the appointment of the third respondent to the post of Noon Meal Organiser.

(2.) The petitioner states that she had participated in the process of selection for appointment to the post of noon meal organizer in Cuddalore District. As per the guidelines issued by the Government, the candidates must reside within the radius of three kilometers from the Centre.

(3.) In the present case, the petitioner states that the third respondent is residing beyond the permissible limit as per the Government Orders and therefore the appointment of the third respondent is in violation of the Government guidelines issued.