Madras High Court
Valarmathi vs The Government Of Tamil Nadu on 2 February, 2024
Author: J.Sathya Narayana Prasad
Bench: J.Sathya Narayana Prasad
W.P.No.25936 of 2012
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 02.02.2024
CORAM:
THE HONOURABLE MR. JUSTICE J.SATHYA NARAYANA PRASAD
W.P.No.25936 of 2012
and
M.P.No.2 of 2012
Valarmathi ...Petitioner
-Vs-
1. The Government of Tamil Nadu,
Rep. by its Secretary,
Department of Social Welfare & Nutrition,
Secretariat,
Chennai – 600 009.
2. The Personal Assistant to District Collector,
(Noon Meals) Dharmapuri.
3. Smt.A.Rajeshwari ...Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India,
praying for the issuance of a direction in the nature of Writ of Certiorarified
Mandamus calling for the records relating to the impugned order in
Na.Ka.No.11393/2012/X1, dated 21.08.2012 on the file of the 2nd respondent
appointing the 3rd respondent as Cook Assistant of Noon Meal Centre in th
Panchayat Union Primary School, Thalavaihalli, Dharmapuri, and quash the
same and consequently direct the 2nd respondent to appoint the petitioner as
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W.P.No.25936 of 2012
Cook Assistant of Noon Meal Centre in the Panchayat Union Primary
School, Thalavaihalli, Dharmapuri, and pass such further orders.
For Petitioner : No appearance
For R1 & R2 : Mr.T.Chezhiyan
Additional Government Pleader
For R3 : No appearance
ORDER
This writ petition is filed for issuance of a Writ of Certiorarified Mandamus to quash the impugned order dated 21.08.2012, passed by the 2nd respondent in Na.Ka.No.11393/2012/X1, appointing the 3rd respondent as Cook Assistant of Noon Meal Centre in Panchayat Union Primary School, Thalavaihalli, Dharmapuri, and consequently direct the 2nd respondent to appoint the petitioner as Cook Assistant at Noon Meal Centre in the Panchayat Union Primary School, Thalavaihalli, Dharmapuri.
2. Today, 02.02.2024, when the matter was taken up for hearing, there was no representation on behalf of the petitioner.
3. The case of the petitioner is that she has studied up to VI Standard and belongs to BC Community. The 2nd respondent invited https://www.mhc.tn.gov.in/judis 2/8 W.P.No.25936 of 2012 applications from eligible candidates to fill up vacancies for the post of Cook Assistant at Noon Meal Centre in Panchayat Union Primary School, Thalavaihalli, Dharmapuri. The petitioner was called for an interview, which was held on 09.08.2012, in the 2nd respondent's office. At the time of interview, documents of the petitioner such as nativity certificate and community certificate, were also verified. Along with the petitioner, other candidates also appeared and attended the interview for the post of Cook Assistant at Noon Meal Centre in the Panchayat Union Primary School, Thalavaihalli.
4. The vacancies pertain only to Panchayat Union Primary School, Thalavaihalli. The petitioner is a resident of a village by name Kollahalli, which is situated within 1.5 km from the Noon Meal Centre, which is an essential and important criterion apart from age and educational qualifications for appointment to the said post. Moreover, the petitioner is a widow, and her husband died in the year 2003. However, the 3 rd respondent was appointed as Cook Assistant of Noon Meal Centre in the vacancy at Panchayat Union Primary School, Thalavaihalli, who is a resident of Palacode Town, which is situated 10 km away from Thalavaihalli Noon Meal https://www.mhc.tn.gov.in/judis 3/8 W.P.No.25936 of 2012 Centre.
5. As per G.O.(Ms).No.163, Social Welfare and Nutritious Meal Programme Department, dated 18.08.2010, prescribing certain qualifications in order to be eligible to be appointed as Noon Meal Organisers/Cooks/Assistants in Noon Meal Centres in Government/Government Aided Schools all over the State of Tamil Nadu, the candidate must be within a radius of 3 km from the Noon Meal Centre, for which he or she has applied for the post of Noon Meal Organisers/Cooks/Assistants. Though the petitioner is residing within 1.5 km from where the vacancy lies, the 3rd respondent, who is 10 km away from the Noon Meal Centre, has been appointed as Cook Assistant by the 2nd respondent, and the same is in violation of G.O.(Ms).No.163, Social Welfare and Nutritious Meal Programme Department, dated 18.08.2010. Aggrieved by the appointment of the 3rd respondent as Cook Assistant of Noon Meal Centre in the Panchayat Union Primary School, Thalavaihalli, the petitioner has come forward with the present writ petition. https://www.mhc.tn.gov.in/judis 4/8 W.P.No.25936 of 2012
6. A counter affidavit was filed on behalf of the 2nd respondent, and the relevant paragraph is extracted hereunder:
“It is submitted that interview for the post of Noon Meal Cook and Helper had been conducted on 09.08.2012 with 16 team consisting of 1 Block Development Officer, 1 Assistant Elementary Education Officer and 1 Assistant Director Level Officer for each team. Totally 3 persons were applied for the post of Noon Meal Cook at Panchayat Union Elementary School, Thalavaihalli Village, and two of them were attended the interview. Tmt.Rajeswari, w/o Saravanakumar, Palacode got 26 marks which is the highest mark and the petitioner Tmt.Valarmathi, w/o Murugesan got 24 marks as awarded by the interview team. Hence, Tmt.Rajeswari, w/o Saravanakumar had been selected to the post based on the report of the interview team, since she has produced latest widow certificate dated 10.12.2011 as required. But the petitioner has not produced the latest widow certificate. As per G.O.Ms.No.203 persons within a radius of 10 km can be selected, if there is no eligible hand within the radius of 3 km despite, in the same village or Panchayat. As such there is no violation of any G.Os.
Transparency was maintained in conducting the interview. As per G.O.Ms.No.163 S.W& N.M Dept., dated 18.08.2010. This norm has also been followed in this issue.”
7. Learned Additional Government Pleader for respondents 1 and 2 submitted that the petitioner had an educational qualification of VI Standard, whereas the 3rd respondent, SSLC failed. Both are widows. Moreover, the petitioner namely, Smt.Valarmathi, secured 24 marks, and the 3rd respondent namely, Smt.Rajeshwari, secured 26 marks. The 3rd respondent was selected only based on the marks obtained, which is higher than the petitioner. https://www.mhc.tn.gov.in/judis 5/8 W.P.No.25936 of 2012
8. Learned Additional Government Pleader for respondents 1 and 2 further submitted that the counter affidavit filed by the 2nd respondent itself stated that, as per G.O.(Ms).No.203, persons within a radius of 10 km can be selected if there is no eligible hand within the radius of 3 km despite being in the same village or panchayat. But subsequently, as per G.O.(Ms).No.163, Social Welfare and Nutritious Meal Programme Department, dated 18.08.2010, issued by the Government, it is stated that the candidate must reside within a radius of 3 km from the Noon Meal Centre, for which the candidates have been called for an interview.
9. Heard the learned Additional Government Pleader for respondents 1 and 2 and perused the materials placed on record.
10. In the case on hand, the notification for the interview was called by the 2nd respondent for the post of Cook Assistant at Noon Meal Centre in the Panchayat Union Elementary School, Thalavaihalli Village. Both the petitioner and the 3rd respondent were applied for the said post. Accordingly, the petitioner resides at 1.5 km whereas the 3rd respondent resides at 10 km from the Noon Meal Centre. The educational qualification https://www.mhc.tn.gov.in/judis 6/8 W.P.No.25936 of 2012 of the petitioner is VI Standard and the 3rd respondent's educational qualification was SSLC failed. In the interview, the petitioner secured 24 marks and the 3rd respondent secured 26 marks and based on the above grounds, the 2nd respondent selected the 3rd respondent for the post of Cook Assistant at Noon Meal Centre in the Panchayat Union Primary School, Thalavaihalli, Dharmapuri, based on the marks obtained by the 3rd respondent and as per G.O.(Ms).No.203.
11. In view of the above facts and circumstances of this case, this Court is not inclined to interfere with the order passed by the 2nd respondent in Na.Ka.No.11393/2012/X1 dated 21.08.2012, appointing the 3rd respondent as Cook Assistant of Noon Meal Centre in the Panchayat Union Primary School, Thalavaihalli, Dharmapuri, is hereby confirmed.
12. In the result, the writ petition stands dismissed. No costs. Consequently, connected miscellaneous petition is closed.
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cda To
1. The Secretary, Government of Tamil Nadu, Department of Social Welfare & Nutrition, Secretariat, Chennai – 600 009.
2. The Personal Assistant to District Collector, (Noon Meals) Dharmapuri.
W.P.No.25936 of 2012
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