RAMASUNDARI Vs. THE DISTRICT COLLECTOR, VIRUDHUNAGAR DISTRICT, VIRUDHUNAGAR.

JUDGEMENT

(1.) Since common issues are involved in these writ petitions, they were heard together and disposed of by means of this common order.

(2.) In both the writ petitions, the respective petitioners have sought for a writ of certiorarified mandamus to quash the orders passed by the 1st respondent vide proceedings dated 08.06.10, whereby the request of the petitioners to get reappointment as Noon Meal Cook had been rejected.

(3.) The facts of the case in W.P. No.7828/2010 is that the petitioner was appointed as Cook in Noon Meal Centre at Veerapandia Kattabomman Private Elementary School, Rajagopalapuram, Thiruchuli Panchayat Union, Virudhunagar District on 25.01994. The said school is an Aided school. After having been appointed as such, the petitioner had been working in the said school as Noon Meal Cook for more than 10 years and in the month of July 2004, the Government had decided to close down the Noon Meal Centre functioning in the said School, with the result, the petitioner become jobless. The closure of the Noon Meal Centre in the said School was because of the School itself was closed. Thereafter, the petitioner was not given any alternative employment or she was not given appointment or transfer or posting as Noon Meal Cook at any of the School within the said Panchayat Unit or anywhere in the District. Therefore, the petitioner was waiting for a communication from the respondents for giving her appointment in any other Noon Meal Centre in the nearby locality. For nearly about 6 years, there were no such communication from the respondents and in the year 2009, the petitioner came to know that the Government decided to start a Panchayat Union Primary School at a Village called Rajagopalapuram, which is, in fact, the native village of the petitioner. Hence, she has submitted an application on 16.06.2009 to the respondents for considering her candidature for the post of Noon Meal Cook, as the Noon Meal Centre going to be attached in the newly established school at Rajagopalapuram. The said request of the petitioner has been turned down by the order of the 2nd respondent dated 08.06.2010. Challenging the same, the petitioner has come out with this writ petition.