Sheela.E vs State Of Kerala on 23 December, 2010

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Kerala High Court

Sheela.E vs State Of Kerala on 23 December, 2010

Bench: T.R.Ramachandran Nair

       

  

  

 
 
  IN THE HIGH COURT OF KERALA AT ERNAKULAM

WP(C).No. 3488 of 2008(M)


1. SHEELA.E., W/O.BALAKRISHNAN,
                      ...  Petitioner
2. KAMALA.K., W/O.SREEDHARAN.P.,
3. NARAYANI.P., W/O.KANARAN MASTER,
4. GEETHA.C., W/O.NANU,
5. KAMALA.C., W/O.NANU,
6. USHA.K., W/O.RAJAN.A.T.,
7. GIRIJA, W/O.NADU.C.K.,
8. KALAVATHY.K., W/O.LATE RAJAN,
9. PARVATHY.T.M., W/O.DAMODARAN,
10. PREETHA.V.P., W/O.BHASKARAN,
11. NISHA.C.K., CHARYALATHAZHAKUNIYIL,
12. SUJA.K., W/O.CHANDRAN,
13. BEENA.K., W/O.DAMODARAN,
14. SUMATHI.K., PADINJARE MUTHUVADU,
15. KAMALA.M.M., MUTHUVADU MEETHAL,
16. SHEEBA.R.M., NIDUMPURAM KANDIYIL,
17. PRASEETHA, W/O.RAMESAN,
18. RADHA.P.P., W/O.KUNHIKANNAN,

                        Vs



1. STATE OF KERALA, REPRESENTED BY
                       ...       Respondent

2. THE DIRECTOR OF HEALTH SERVICES,

3. THE MEDICAL OFFICER OF HEALTH,

4. PURAMERI GRAMA PANCHAYATH,

5. BINDU.K., KANIYANTAVIDE,

6. SUDHA.K.V., "SAROVARAM",

7. ANITHA, KAPPALLI THAZHEKUNI,

8. PUSHPA.N, ILLATHUKUNIYIL,

9. SOBHA.O., ONTTAMMAL HOUSE,

10. MINIJA.T.K., KUYYADIYIL THAMARIKKUM

                For Petitioner  :SRI.P.S.SREEDHARAN PILLAI

                For Respondent  :SRI.C.R.SIVAKUMAR

The Hon'ble MR. Justice T.R.RAMACHANDRAN NAIR

 Dated :23/12/2010

 O R D E R
                 T.R.RAMACHANDRAN NAIR,J.
                   -------------------------------------
                    W.P.(C)No.3488 Of 2008
             -----------------------------------------------------
      DATED THIS THE 23rd DAY OF DECEMBER, 2010

                               J U D G M E N T

The petitioners herein are complaining of the appointment of respondents 5 to 10 as "ASHA Workers" in preference to the petitioners. According to the petitioners, they are the Mahila Swasth Sangh (MSS) Volunteers attached to Purameri Primary Health Centre, Arur, Kozhikode District. They are engaged as such from 1993. They are also giving free service to the Health Department for the last so many years. According to them, Exhibit P2 guidelines for appointment of ASHA Workers provides for preference to the MSS Volunteers. But, respondents 1 and 4 selected respondents 5 to 13 on a political basis.

2. On behalf of the Panchayat a counter affidavit has been filed pointing out that there is no irregularity in the selection.

3. It is upto the 2nd respondent to go into the various aspects to find out whether there is any illegality in the selection process of ASHA Workers. The 2nd respondent will conduct due enquiry into the matter with notice to the petitioners and other W.P.(C)No.3488/08 -2- necessary parties and take a decision within a period of three months from the date of receipt of a copy of this judgment.

The Writ Petition is disposed of as above.

SD/-( T.R.RAMACHANDRAN NAIR, JUDGE) dsn

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