Kerala High Court
Rajalakshmi P.P vs Union Of India on 30 May, 2012
Author: P.R.Ramachandra Menon
Bench: P.R.Ramachandra Menon
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE P.R.RAMACHANDRA MENON
TUESDAY, THE 16TH DAY OF OCTOBER 2012/24TH ASWINA 1934
WP(C).No. 17234 of 2012 (D)
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PETITIONER(S):
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1. RAJALAKSHMI P.P,
AGED 48 YEARS,
W/O.M.R.RADHAKRISHNAN, HELPER OF ANGANWADI NO.9,
KAVIYOOR GRAMA PANCHAYAT, RESIDING AT RAHUL NIVAS,
KAVIYOOR P.O, THIRUVALLA, PATHANAMTHITTA.
2. ANILA V.C,
D/O.P.P.CHOTHAN, ANGANWADI NO.15,
KAVIYOOR GRAMA PANCHAYATH,
RESIDING AT VAZHAKALAYIL, KAVIYOOR, P.O,
THIRUVALLA, PATHANAMTHITTA.
3. REMA BHAI,
W/O.MOHANAN P.K, ANGANWADI NO.3, WARD NO.III,
KAVIYOOR GRAMA PANCHAYATH,
RESIDING AT KASTHURIKKUNNIL HOUSE, KOTTOOR P.O,
THIRUVALLA, PATHANAMTHITTA.
4. SANTHAMMA K.C,
AGED 46 YEARS,
W/O.VIJAYAKUMAR K.K., ANGANWADI NO.7, WARD NO. VI,
KAVIYOOR GRAMA PANCHAYATH,
RESIDING AT KASTHURIKKUNIL HOUSE, KOTTOOR P.O,
THIRUVALLA, PATHANAMTHITTA.
5. USHA KUMARI K.N,
W/O.GOPI K.P, ANGANWADI NO.6, THURUTHIL,
RESIDING AT KASTHURIKKUNIL HOUSE, KOTTOOR P.O,
THIRUVALLA, PATHANAMTHITTA.
6. B.JEMANI,
AGED 45 YEARS,
W/O.G.ASOKAN, HELPER OF ANGAWADI NO.13,
KAVIYOOR, RESIDING AT PUTHUPARAMBIL HOUSE,
ANJILITHANAM P.O, MALLAPPALLY, PATHANAMTHITTA.
7. SHEEJA,
AGED 37 YEARS,
W/O.RAVINDRAN KUMAR, ANGANWADI NO.4, KAVIYOOR,
RESIDING AT PLACKAL HOUSE, MURINGOOR, KUNNUMALA,
PATHANAMTHITTA.
8. KUNJAMMA JACOB,
AGED 47 YEARS,
W/O.JACOB, ANGANWADI ADDRESS: MARATTUTHOP,
PUTHUSSERY P.O, RESIDING AT TULLANVAYALIL,
PUTHUSSERY P.O, PATHANAMTHITTA.
DG
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WP(C).No. 17234 of 2012 (D)
9. SUJA P,
AGED 31 YEARS,
W/O.BABU,
ANGANWADI ADDRESS: PUTHENKUZHY,
CHANGAROOR, RESIDING AT PUTHAN PARAMBIL, CHANGAROOR,
PUTHANKUZHY.
10. SINDHU V.P,
W/O.SAJEEV K.K, ANGANWADI ADDRESS: KALLIKUZHIYIL,
KADAMANKULAM P.O,
KALLOOPPARA, RESIDING AT KANIYAMPARA HOUSE,
KADAMANKULAM P.O, KALLOOPPARA 689 583.
11. NIRAMALA,
AGED 43 YEARS,
W/O.CHANDRA BABU, ANGANWADI NO.32,
RESIDING AT NIRVELIL, THURUTHIKKADU,
KALLOOPPARA P.O.
12. RAMANI K.K,
AGED 39 YEARS,
W/O.RAVI M.R, ANGANWADI NO.33,
RESIDING AT MODAPPALLYKUZHI, THURUTHIKKADU,
KALLOOPPARA P.O.
13. SUDHA P.R,
AGED 33 YEARS,
W/O.AMBILYKUTTAN N.N, ANGANWADI ADDRESS: NADUMPARA,
KALLOOPPARA P.O,
RESIDING AT NALLANGATTUMEL IVASHAM, KADAMANKULAM,
KALLOOPPARA P.O.
14. VIJAYAMMA P.G,
W/O.M.K.THANKAPPAN, ANGANWADI NO.21, MADUKKOLI,
RESIDING AT MELECHELLATTU (H), CHENGAROOR P.O,
MALLAPPALLY, PATHANAMTHITTA.
15. SANTHAMMA P.T,
W/O.THAMPI V.M, ANGANWADI NO.18, OOTHAMPURAM,
RESIDING AT VATTAMALA HOUSE, PUTHUSSERY P.O,
MALLAPPALLY, PATHANAMTHITTA.
16. SUMA P.JOSEPH,
W/O.T.G.SAROJAN, ANGANWADI ADDRESS: KUMBAMALA,
TURITHIKKAD P.O, RESIDING AT THULLAN VAYALIL,
PUTHUSSERY P.O, MALLAPPALLY.
17. REJENI K.V
W/O.RAVEENDRAN K.K, ANGANWADI NO.25, CHAITHANYA,
KALLOOPPARA, RESIDING AT KUTTIYIL HOUSE,
KALLOOPPARA P.O, THIRUVALLA 689 583.
18. USHAKUMARI.S,
W/O.SANTHOSH KUMAR K.K, ANGANWADI NO.23,
MADATHUMBAGHOM, RESIDING AT KULAKKARAMELETH,
KADAMANKULAM P.O, KALLOOPPARA.
DG
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WP(C).No. 17234 of 2012 (D)
19. LISSY VARGHESE,
W/O.P.V.YOHANNAN, ANGANWADI NO.29, SASTHANKAL,
M.NORTH, RESIDING AT PARAPPILLIL VADAKKETHIL,
KADAMANKULAM P.O, KALLOOPPARA.
20. SARAMMA CHACKO,
W/O.THAMPY P.K, ANGANWADI NO.48, MULLATHADAM,
RESIDING AT PUTHUPARAMBIL HOUSE, ANGITHAMA P.O.
21. SOUDAMINI K.P,
W/O.SIVADAS, ANGANWADI NO.47, PAMLA,
RESIDING AT THOPPIL HOUSE, ANJITHANMA P.O.
22. SULOCHANA DEVI P.P,
W/O.MURALIDHARAN V.P, ANGANWADI NO.37, VALLIKKADU,
MATHANAM P.O
KUNNAMTHANAM, RESIDING AT VALLYKKADU PUTHU PARAMPU,
PALAKKATHAKKEDEY P.O.
23. MINI M.J,
W/O.JANARDHANAN M.G, ANGANWADI NO.38, PARANMAL,
PALACKATHAKIDI P.O, KUNNAMTHANAM,
RESIDING AT MINI SADANAM, MATHANAM P.O,
KUNNAMTHANAM.
24. MINIMOL M.K,
W/O.SAJI KUMAR, ANGANWADI ADDRESS, MYALAMON,
RESIDING AT KALARIKEL HOUSE, MATHANAM P.O,
KUNNAMTHANAM.
25. MARYKUTTY K.C,
W/O.THOMAS JOHN, ANGANWADI NO.12, MANACHIRA,
KAVIYOOR,
RESIDING AT MANNIL POUTHUVALTHOTTABHAGOM P.O,
KAVIYOOR, KATTODE.
26. USHAKUMARI K.S,
W/O.ANILKUMAR K.P, ANGANWADI NO.66,
RESIDING AT KARIMPINKUZHI VEEDU, NARAKATHANI P.O
VENNIKULAM.
27. ELSI P.M,
W/O.ANTONY JOSEPH, ANGANWADI NO.55,
RESIDING AT INJIPARAMBIL, MALLAPPALLI WEST P.O,
MANJATHANAM.
28. OMANA K.M,
W/O.MANIYAN, ANGANWADI NO.69,
RESIDING AT KARIMPINKUZHI VEEDU, NARAKATHANI P.O,
VENNIKULAM.
29. SREEJA
W/O.ANIL T.S, ANGANWADI NO.57,
RESIDING AT THAIKKUTTATHIL, MALLAPPALLI EAST P.O,
MANJATHANAM.
DG
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WP(C).No. 17234 of 2012 (D)
30. PONNAMMA P.P.,
W/O.BIJU JOSEPH, ANGANWADI NO.68,
RESIDING AT UTHUKUZHIMALAYIL, NARAKATHANI P.O,
VENNIKULAM.
31. GRACY KUTTY JOSEPH,
W/O.SUNNY CHACKO, ANGANWADI NO.61,
RESIDING AT NELLIKKAL VEEDU, PARIYARAM P.O,
MALLAPPALLI.
32. LAKHMI THANKAPPAN,
W/O.THANKAPPAN, ANGANWADI NO.67, THADATHIL VEEDU,
NELLIMOODU P.O, MALLAPPALLI NORTH.
33. ANNAMMA,
W/O.VALSAN ABRAHAM, ANGANWADI NO.56,
RESIDING AT PARAKKATTU VEEDU, KEEZHVAYPOOR P.O,
KEEZHVAYPOOR.
34. KOCHUMOL M,
W/O.PETER JOHN, ANGANWADI NO.54,
RESIDING AT THADATHIL VEEDU, MALLAPPALLI WEST P.O.
35. ALEYAMMA K.MATHEW,
WO.JOSEPH JOHN, ANGANWADI NO.53,
RESIDING AT EATTICKAL HOUSE, MALLAPPALLY WEST P.O.
36. CHINNAMMA N.J,
W/O.KUTTAPPAN M.K, ANGANWADI NO.70,
RESIDING AT METHRAYIL, KEEZHVAYPOOR P.O,
KEEZHVAYPOOR.
37. SUJA THANKAPPAN,
D/O.MANIYAMMA THANKAPPAN, ANGANWADI NO.59,
RESIDING AT PAYITTUKALAYIL, PADIMON P.O,
MALLAPPALLY.
38. REJANI T.R,
W/O.SAJU K.K, ANGANWADI NO.64,
RESIDING AT KAZHANIYIL VEEDU, PADIKKAL P.O,
PADIMON.
39. PRASEETHA M.R,
W/O.GOPALAKRISHNAN K.K, ANGANWADI NO.62,
RESIDING AT PANALILKUZHIYIL, MALLAPPALLI P.O.
40. USHAKUMARI K.R,
W/O.PRASAD P, ANGANWADI NO.60,
RESIDING AT PADIPPURAMAVIL VEEDU, KEZHVAYPOOR P.O,
KEEZHVAYPOOR.
41. LEELAMANI K.M,
W/O.ISSAC SAMUVAL, ANAGANWADI NO.19,
RESIDING AT MELEMADAKKOLIL, CHENGANOOR P.O.
DG
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WP(C).No. 17234 of 2012 (D)
42. USHAKUMARI K.P,
W/O.THAMPY, ANGANWADI NO.114,
PULLOLLI RESIDING AT NEDUKAPARAMBIL,
PERUMPETTY P.O, PERUMPETTY.
43. AMMINI V.D,
W/O.KARUNAKARAN, ANGANWADI NO.109,
KURICHUMUTTOM, RESIDING AT RAMANKALLIL
THEODIKAL P.O, KURICHUMUTTAM.
44. SUSEELA BABU,
W/O.BABU C.K, ANGANWADI NO.106,
RESIDING AT SUBHASH BHAVAN, KOTTANADU P.O,
VRINDAVANAM.
45. SHYLA THOMAS,
W/O.SHAJI DAVID, ANGANWADI NO.116,
RESIDING AT ARAYALUMKAL THADATHIL, PERUMPETTY P.O,
ATHIYAL.
46. ANDANDAVALLY,
ANGANWADI NO.81, RESIDING AT ELIKUZHA VEEDU,
NOOROMMAVU P.O, ANIKKADU.
47. SHYAMALA,
W/O.KARUNAKARAN, ANGANWADI NO.85,
RESIDING AT KILICHUNDAMAKKAL VEEDU, VAYPOOR P.O,
KOTAANGAL.
48. SUDHARMA KUNJUMON,
W/O.KUNJUMON, ANGANWADI NO.91,
RESIDING AT PUTHUPARAMBIL, KOTTAANGAL.
49. SAROJINI
W/O.VASU, ANGANWADI NO.95, RESIDING AT VELLIYAMPARA,
KOTTANGAL.
50. RADHAMANI K.K,
W/O.RAVI P.T, ANGANWADI NO.122,
RESIDING AT THUMPUKAILASAM VEEDU, KAVIYOOR P.O.
51. MARY KOCHURANI,
ANGANWADI NO.39, RESIDING AT ST.JOSEPH CONVENT
PALACKATHADY, KUNNATHANAM.
BY ADVS.SRI.SAJITH KUMAR V.
SMT.PRIYANKA PRASAD
SRI.C.P.JOHNY (ERNAKULAM)
SMT.N.M.SHEENA DAS
RESPONDENT(S):
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1. UNION OF INDIA,
REPRESENTED BY THE SECRETARY TO GOVERNMENT OF INDIA,
MINISTRY OF WOMEN AND CHILD DEVELOPMENT,
SASTHRI BHAVAN, NEW DELHI-110 001.
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WP(C).No. 17234 of 2012 (D)
2. STATE OF KERALA,
REPRESENTED BY ITS SECRETARY TO THE GOVERNMENT,
SOCIAL WELFARE DEPARTMENT, STATE SECRETARIAT,
TRIVANDRUM-695 001.
3. THE DIRECTOR OF SOCIAL WEFARE,
DIRECTORATE OF SOCIAL WELFARE, VIKAS BHAVAN
TRIVANDRUM-695 004.
R1 BY ADV.SRI.P.PARAMESWARAN NAIR, ASG OF INDIA
R2 & R3 BY ADV.SRI.T.R.RAJESH, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
16-10-2012, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
DG
WP(C).No. 17234 of 2012 (D)
APPENDIX
PETITIONER(S) EXHIBITS:
EXHIBIT P1. COPY OF THE ORDER G.O(MS) NO.31/2012/REF DATED 30.05.2012
ISSUED BY THE 2ND RESPONDENT.
EXHIBIT P2. COPY OF THE LETTER NO.F.NO.1-9/2006-CD.1 DATED 6.10.2006
ISSUED ON BEHALF OF THE IST RESPONDENT.
EXHIBIT P3. COPY OF THE GOVERNMENT ORDER NO.110/06/SWD DATED 1.3.2006
ISSUED BY THE 2ND RESPONDENT.
EXHIBIT P4. COPY OF THE GOVERNMENT ORDER WITH NO.42/2007/SWD DATED
6.01.2007 ISSUED BY THE 2ND RESPONDENT.
EXHIBIT P5. COPY OF THE JUDGMENT IN WPC NO. 23532/2009 DATED 26.7.2009
OF THE HONOURABLE HIGH COURT.
EXHIBIT P6. COPY OF THE INTERIM ORDER DATED 21.09.2010 IN WA
NO.1465/2010 AND CONNECTED CASES.
EXHIBIT P7. COPY OF THE INTERIM ORDER DATED 21.09.2010 IN WA NO.
1465/2010 AND CONNECTED CASES.
EXHIBIT P7. COPY OF THE INTERIM ORDER IN WPC NO.25614/2004 DATED
15.10.2009.
EXHIBIT P8. COPY OF THE GO (MS) NO. 73/2010 DATED 7.10.2010 ISSUED BY
THE 2ND RESPONDENT.
EXHIBIT P9. COPY OF THE RELEVANT PAGES IN G.O(MS) NO.77/SWD DATED
3.11.2010 ISSUED ON BEHLAF OF THE 2ND RESPONDENT.
EXHIBIT P10. COPY OF THE RELEVANT PAGES IN G.O(MS) NO.79/SWD DATED
10.11.2010 ISSUED ON BEHALF OF THE 2ND RESPONDENT.
EXHIBIT P11. COPY OF THE RELEVANT PAGES IN G.O (MS) NO.82/SWD DATED
24.11.2010 ISSUED ON BEHALF OF THE 2ND RESPONDENT.
RESPONDENTS' EXHIBITS - NIL
//TRUE COPY//
P.A TO JUDGE
DG
P.R.RAMACHANDRA MENON, J.
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W.P.(C) NO. 17234 of 2012 (D)
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Dated this the 16th day of October, 2012
JUDGMENT
The petitioners have approached this Court with the following prayers : -
I. Issue a Writ of Certiorari or other appropriate Writ, order or direction quashing Ext.P1.
II. To declare that the petitioners are entitled to be considered against the vacancies of Workers under 25% quota in view of Ext.P2 to Ext.P4.
III. Issue a Writ of mandamus or other appropriate Writ, order or direction or commanding the respondents to make appointment against the vacancies of Anganwadi Workers by providing 25% quota in favour of Anganwadi Helpers like petitioners, by constituting a proper Selection Committee in accordance with Ext.P7 as expeditiously as possible.
IV. Grant such other relief's as may be prayed for and as the Court may deem fit to grant and V. Grant the cost of this Writ Petition.
When the matter is taken up for final hearing, the learned Government Pleader submits that, the condition as specified in Clause 6(20) of Ext.P12 (produced along with I.A No.13116/2012) still stands and that the petitioners are entitled W.P.(C) NO. 17234 of 2012 (D) 2 to have the benefits flowing from Ext.P12.
2. In view of the above submission, this Court does not find it necessary to adjudicate the matter. The submission made by the learned Government Pleader with reference to the relief seeking for appointment of Anganwadi workers against the 25% quota is recorded. It is declared that the petitioners are entitled to have the benefit flowing from Clause 6(20) of Ext.P12 and necessary steps shall be taken to implement the same forthwith. The writ petition is disposed of accordingly, subject to the satisfaction of other eligibility norms, if any.
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P.R.RAMACHANDRA MENON, JUDGE AMV W.P.(C) NO. 17234 of 2012 (D) 3 W.P.(C) NO. 17234 of 2012 (D) 4