S.PACHAIAMMAL Vs. THE DISTRICT COLLECTOR AND OTHERS

JUDGEMENT

(1.) The relief sought for in this writ petition is for a direction to direct the respondents to appoint the petitioner as Noon Meal Organizer at Panchayat Union Primary School, Kolappallur, Peramanallur Panchayat Union, Tiruvannamalai District.

(2.) The learned counsel appearing for the petitioner made a submission that the writ petitioner is the permanent resident of Periya Kolappur Post, Vandavasi Taluk, Thiruvannamalai District. The petitioner is a Widow and having two children and her husband died on account of Cardiac arrest in the year 2012 and further states that she is unable to maintain the day-to-day expenditure of the family. Under these circumstances, she applied for the post of Noon Meal Organiser with the respondents.

(3.) The learned counsel appearing for the petitioner would further state that the petitioner has participated in the interview for appointment to the post of Noon Meal Organiser in six places. However, she was not selected in any one of the places. Now the petitioner states that even in her own Village, the case of the petitioner was not considered, inspite of the fact that she is a Widow. As per the Government orders, additional ten marks are to be awarded to widows at the time of considering her case for selection. However, the respondents have not considered the case of the petitioner and appointed a person, who is not a Widow. Thus, the direction as such sought for, has to be granted.