SUBBUTHAI Vs. DISTRICT COLLECTOR TIRUNELVELI

JUDGEMENT

(1.) The appointment of the third respondent to the post of Anganwadi Assistant is under challenge in the present writ petition.

(2.) The learned counsel appearing on behalf of the writ petitioner states that the selection for appointment to the post of Anganwadi Assistant was done improperly by the respondents. No established procedure for selection was followed while conducting the process of selection. The third respondent was appointed at the whims and fancies of the respondents without ascertaining the merits of the respective candidates, who participated in the process of selection. Thus, the entire selection as well as the appointment of the third respondent are liable to be scraped.

(3.) The learned Additional Government Pleader appearing on behalf of the respondents 1 and 2 states that the third respondent was recommended by the selection committee on the basis of the fact that he was having good communication skills and sufficient better knowledge about the scheme. The said criteria was followed for selecting the third respondent for appointment to the post of Anganwadi Assistant. Three candidates were called for to attend the interview. The petitioner also participated in the process of interview.