M RAJESWARI Vs. DISTRICT COLLECTOR, THIRUVARUR

JUDGEMENT

(1.) The appellant herein filed a writ petition in W.P.No.894 of 2018 challenging the order of appointment dated 11.10.2017 appointing the third respondent as Nutritious Meal Organizer in the Middle School, Ariyalur Panchayat Union, Muthupettai Taluk, Thiruvarur District.

(2.) It was contended by the appellant before the Writ Court that the first respondent called for applications for the post of Nutritious Meals Organizer under Puratchi Thalaivar MGR Nutritious Meal Programme at Ariyalur Panchayat Union Middle School within the limits of Muthupettai Taluk, Thiruvarur District on 202017 through Advertisement in Newspaper. The minimum qualification for the above said post is that the candidates of General and Backward Class categories should have passed 10th Standard and the candidates of Scheduled Tribes should have passed or failed 8th Standard. It was submitted that the appellant applied for the said post and she was also called for interview to be held on 19.4.2017 at 10.00 a.m. by the second respondent and she also appeared for the same, but, the respondents 1 and 2 have selected the third respondent. It was contended that though the third respondent has completed the teachers training, since the minimum qualification for the said post is only X Standard, the first respondent ought not to have appointed the third respondent to the said post. Further, it was contended that the third respondent is residing 6 kms. away from the centre whereas the appellant is residing near the centre. Hence, seeking to quash the appointment order of the third respondent and to appoint the appellant in that place, the said Writ Petition has been filed.

(3.) Since the appellant had not stated anything in the affidavit about her actual qualification possessed and that she has also not stated about the distance of her residence from the centre, this Court dismissed the writ petition for want of specific information, on 17.01.2018.