RAJESWARI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Seeking to quash the order passed by the fourth respondent dtd. 1/8/2018, in and by which, the sixth respondent was appointed as Anganwadi Worker in Karichipatti Anganwadi Centre, Theni District and consequential direction, the petitioner has come up with the present Writ Petition.

(2.) The brief facts of the case are as follows:

(3.) The third respondent has filed a counter-affidavit contending inter alia that totally two persons filed applications for the post in question including the petitioner and the sixth respondent. Both of them studied upto 12th standard and attended the interview on 28/8/2017. The Anganwadi Centre is reserved for MBC/DNC non priority. Both the petitioner and the sixth respondent belong to DNC. The petitioner resides within 3 km from the centre, whereas, the sixth respondent resides within 7 km. As per G.O.(Ms) No. 110, Social Welfare and Nutritious Meal Programme (SW-7) Department, dtd. 14/5/2012, if no suitable candidate is available residing within 3 km from the Centre, a candidate residing within 10 km could also be considered, if she is otherwise eligible. The petitioner was aged about 30 years, but the sixth respondent is aged 33 years. In addition to that, the sixth respondent attached the certificate with regard to proficiency in computer application. Integrated Child Development Scheme is a novel scheme, which aims at the welfare, development and protection of the children aged upto 6 years. A knowledge in the computer application will help immensely to impart education to the children. Hence, based on the age seniority and computer knowledge, the sixth respondent was appointed to the said post. Thus, the third respondent prays for dismissal of the Writ Petition.