V. KASTHURI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE first respondent issued public notice dated 23.12.2008 calling for applications for 111 posts of Noon Meal Organizer and another 111 posts of Assistant to the Cook in Vellore District.

(2.) THE petitioner as well as the fourth respondent applied for the post of Noon Meal Organizer in the middle school of Simmanapudur Panchayat Union in Vellore District. Thereafter, the Commissioner of Panchayat the third respondent herein, sent interview letter dated 12.01.2009 to the petitioner to appear for the interview for the said post on 21.01.2009. The fourth respondent was also sent the interview card and apart from them, one more person by name, Ms.Senthamizhselvi, also appeared for the interview.

(3.) THE allegation made in the affidavit filed in support of this writ petition is that the respondents 1 to 3 colluded with the fourth respondent and on the basis of such collusion, the fourth respondent was given appointment order to the prejudice of the right of the petitioner.