V.PARVATHI Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The order of appointment, appointing the 6th respondent to the post of Village Assistant (Thalayari) at Ambasamudram Taluk, Tirunelveli District is under challenge in the present Writ Petition.

(2.) The learned counsel appearing for the writ petitioner states that the writ petitioner is a qualified candidate for appointment to the post of Village Assistant (Thalayari) as per the rules in force. The writ petitioner states that she has completed S.S.L.C., course and belongs to scheduled caste. The writ petitioner registered her name in the District Employment Office and accordingly, she is waiting for an employment opportunity. The name of the writ petitioner was sponsored for appointment to the post of Village Assistant (Thalayari) in Kallidaikuruchi Village, Ambasamudram Taluk, Tirunelveli District. The writ petitioner participated in the process of interview conducted by the competent authority. Interview was called for and the fourth respondent conducted the process of certificate verification also. Totally, 45 applications were received, out of which, 33 members participated in the process of interview.

(3.) The learned counsel appearing for the writ petitioner states that there was no proper selection and the 6th respondent, namely, R.Pitchammal was appointed as Village Assistant (Thalayari) improperly. At the outset, it is contended that the selection was conducted and the 6th respondent / R.Pitchammal was appointed on extraneous conditions and without following the established procedures for selection. Thus, the appointment of the 6th respondent is to be scraped.