A TAMILARASI Vs. DISTRICT COLLECTOR TUTICORIN

JUDGEMENT

(1.) THIS writ petition came up for final disposal today and co-incidentally today (10th October) is observed as the World Mental Health Day all over the World. The issues raised herein will have some impact on the administration and atleast in future they should be sensitive to the problems afflicting the persons who are mentally ill.

(2.) THE petitioner was an Anganwadi Worker. THE petitioner is a post graduate and joined the Service on 1.7.1982. Initially, she was paid on consolidated basis. Subsequently, her salary was increased and she was posted at Sankaraperi as an Anganwadi Worker. She had put in 25 years" of service and she also won an award from the District Collector for her outstanding service in child care and related activities. She is also doing some social service, like teaching spoken English to the Village children. She was solely helping her aged parents and remains unmarried. Unfortunately her father died on 16.11.2002 and her brothers having left house after marriage, she is staying with her mother and supporting her.

(3.) IT is this order which is under challenge in this writ petition. At the time of admission of the writ petition, in W.P.M.P. No. 3175 of 2006, an interim stay was granted initially for a period of 2 weeks. Subsequently, it was extended upto 29.6.2006. Thereafter, it was not listed and the interim order was not extended. However, the respondent filed a vacate stay petition in W.V.M.P. No. 391 of 2006 with a supporting affidavit dated 29.1.2006 filed by the third respondent along with a petition. A typed-set of document is also filed by the third respondent.