LAWS(MAD)-2009-11-665

S BAGIRATHI Vs. DISTRICT COLLECTOR CUDDALORE

Decided On November 02, 2009
S BAGIRATHI Appellant
V/S
DISTRICT COLLECTOR CUDDALORE Respondents

JUDGEMENT

(1.) THE writ petition is filed by the petitioner seeking for a direction to the third respondent, President of Vennaiyur Village Panchayat, Kattumannarkoil Taluk, Cuddalore District to allow her to work as a Clerk-cum-Computer Operator in the third respondent office and pass such further orders as the court may deem fit.

(2.) IT is the case of the petitioner that in the meeting held on 10. 03. 2007, she was appointed as a Clerk of the Village Panchayat and the same was approved by the entire panchayat. It is also stated that she has studied +2 and also worked at village panchayat on contract basis in the same village.

(3.) THE one factor, which was pleaded by the petitioner is that the petitioner's father Selvaraj, who was working as a Panchayat Assistant became unwell, therefore, he was relieved from service. Thereafter, the petitioner was appointed.