J.JAMUNA Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This writ petition has been filed seeking for a relief of declaration to declare the appointment of the 4th respondent as Village Assistant of Thumboor Village, as null and void and to direct the respondents to select and appoint the petitioner.

(2.) The case of the petitioner is that she is a native of Thumboor Village, Villupuram District, and she is a graduate who belongs to BC community. The petitioner also claims to be a destitute widow and she has got two children and she is taken care by her parents.

(3.) The 3rd respondent invited applications from candidates for selection and appointment to the post of Village Assistant in 12 Villages of Vikravandi Taluk, and the notification was issued on 21.01.2019. One of the Villages notified was Thumboor Village. As per the notification, the post has to be filled with BC candidate with priority to those who are residing at Thumboor Village, and the nearby Villages which has been specifically mentioned in the notification. The petitioner who is the native of Thumboor Village, and who belongs to BC community and who is also a destitute widow coming under the priority, submitted her application along with all the certificates. The petitioner was called for an interview on 09.02.2019, she appeared and produced all the documents.