Madras High Court
Arunagiri Vilas Aided Primary School vs The State Of Tamilnadu on 5 January, 2022
Author: B.Pugalendhi
Bench: B.Pugalendhi
W.P(MD)Nos.14529, 14537, 14787, 14789 and 15295 of 2020
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 05.01.2022
CORAM:
THE HONOURABLE MR.JUSTICE B.PUGALENDHI
W.P(MD)Nos.14529, 14537, 14787, 14789 and 15295 of 2020
and
W.M.P.(MD)Nos.12188, 12194, 12443, 12451 and 12858 of 2020
W.P.(MD)No.14529 of 2020
Arunagiri Vilas Aided Primary School,
Rep. by its Secretary Ulaga Pillai,
Venkatathampatti, Puthur Post,
Thogaimalai,
Karur District. ... Petitioner
versus
1. The State of Tamilnadu,
Rep. by its Secretary,
Department of Social Welfare and
Nutritious Meals Programme,
St. George Fort, Chennai – 9.
2. The Commissioner (Social Welfare),
2nd Floor, Panagal Maligai,
Saidapet, Chennai – 15.
3. The District Collector,
Karur District.
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W.P(MD)Nos.14529, 14537, 14787, 14789 and 15295 of 2020
4. The District Revenue Officer,
Karur District.
5. The Personal Assistant to the
District Collector (Rural Development)
Collectorate,
Karur District.
6. The Personal Assistant to the
District Collector (Noon Meals),
Collectorate,
Karur District.
7. The Tahsildar,
Kulithalai Taluk,
Karur District.
8. The Block Development Officer,
Thogaimalai Panchayat Union,
Karur District. ... Respondents
Writ Petition filed under Article 226 of the Constitution of India,
seeking for the issuance of writ of mandamus, forbearing the
respondents 3 to 8 to select and appoint the Noon Meal Organizer in
the vacancy of the petitioner's school on the basis of the Notification
issued by the 3rd respondent in Na.Ka.m1/865/2020/rcjp dated
17.09.2020, de hors the procedure of sponsoring five members by the
management of the petitioner schools as per G.O.Ms.No.294 (Social
Welfare and Nutritious Meal Programme (NMP.I) Department) dated
21.10.1993.
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W.P(MD)Nos.14529, 14537, 14787, 14789 and 15295 of 2020
W.P.(MD)No.14537 of 2020
Murugan Middle School,
Rep. by its Secretary G.Gomathi,
Avarampatti,
Rajapalayam,
Virudhunagar District. ... Petitioner
versus
1. The State of Tamilnadu,
Rep. by its Secretary,
Department of Social Welfare and
Nutritious Meals Programme,
St. George Fort, Chennai – 9.
2. The Commissioner (Social Welfare),
2nd Floor, Panagal Maligai,
Saidapet, Chennai – 15.
3. The District Collector,
Virudhunagar District.
4. The District Revenue Officer,
Virudhunagar District.
5. The Personal Assistant to the
District Collector (Rural Development)
Collectorate,
Virudhunagar District.
6. The Personal Assistant to the
District Collector (Noon Meals),
Collectorate,
Virudhunagar District.
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W.P(MD)Nos.14529, 14537, 14787, 14789 and 15295 of 2020
7. The Tahsildar,
Rajapalayam Taluk,
Virudhunagar District.
8. The Block Development Officer,
Rajapalayam Union,
Rajapalayam Taluk,
Virudhunagar District. ... Respondents
Writ Petition filed under Article 226 of the Constitution of India,
seeking for the issuance of writ of mandamus, forbearing the
respondents 3 to 8 to select and appoint the Noon Meal Organizer in
the vacancy of the petitioner's school on the basis of the Notification
issued by the 3rd respondent in Na.Ka.R3/257/2020 dated 24.09.2020,
de hors the procedure of sponsoring five members by the management
of the petitioner school as per G.O.Ms.No.294 (Social Welfare and
Nutritious Meal Programme (NMP.I) Department) dated 21.10.1993.
W.P.(MD)No.14787 of 2020
Indhu Aided Primary School,
Rep. by its Secretary Dr.R.Ganeshamurthy,
Muthunampatti Pudur,
Dindigul District. ... Petitioner
versus
1. The State of Tamilnadu,
Rep. by its Secretary,
Department of Social Welfare and
Nutritious Meals Programme,
St. George Fort, Chennai – 9.
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W.P(MD)Nos.14529, 14537, 14787, 14789 and 15295 of 2020
2. The Commissioner (Social Welfare),
2nd Floor, Panagal Maligai,
Saidapet, Chennai – 15.
3. The District Collector,
Dindigul District.
4. The District Revenue Officer,
Dindigul District.
5. The Personal Assistant to the
District Collector (Rural Development)
Collectorate,
Dindigul District.
6. The Personal Assistant to the
District Collector (Noon Meals),
Collectorate,
Dindigul District.
7. The Tahsildar,
Dindigul Taluk,
Dindigul District.
8. The Block Development Officer,
Reddiarchatiram Union,
Dindigul District. ... Respondents
Writ Petition filed under Article 226 of the Constitution of India,
seeking for the issuance of writ of mandamus, forbearing the
respondents 3 to 8 to select and appoint the Noon Meal Organizer in
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W.P(MD)Nos.14529, 14537, 14787, 14789 and 15295 of 2020
the vacancy of the petitioner's school on the basis of the Notification
issued by the 3rd respondent in Na.Ka.No.1600/2020/rcjp/1. dated
25.09.2020, de hors the procedure of sponsoring five members by the
management of the petitioner school as per G.O.Ms.No.294 (Social
Welfare and Nutritious Meal Programme (NMP.I) Department) dated
21.10.1993.
W.P.(MD)No.14789 of 2020
Saraswathy Aided Primary School
Rep. by its Secretary M.Umarani
Mallapuram,
Kujiliamparai Taluk,
Dindigul District. ... Petitioner
versus
1. The State of Tamilnadu,
Rep. by its Secretary,
Department of Social Welfare and
Nutritious Meals Programme,
St. George Fort, Chennai – 9.
2. The Commissioner (Social Welfare),
2nd Floor, Panagal Maligai,
Saidapet, Chennai – 15.
3. The District Collector,
Dindigul District.
4. The District Revenue Officer,
Dindigul District.
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W.P(MD)Nos.14529, 14537, 14787, 14789 and 15295 of 2020
5. The Personal Assistant to the
District Collector (Rural Development)
Collectorate,
Dindigul District.
6. The Personal Assistant to the
District Collector (Noon Meals),
Collectorate,
Dindigul District.
7. The Tahsildar,
Dindigul Taluk,
Dindigul District.
8. The Block Development Officer,
Reddiarchatiram Union,
Dindigul District. ... Respondents
Writ Petition filed under Article 226 of the Constitution of India,
seeking for the issuance of writ of mandamus, forbearing the
respondents 3 to 8 to select and appoint the Noon Meal Organizer in
the vacancy of the petitioner school on the basis of the Notification
issued by the 3rd respondent in Na.Ka.No.1600/2020/C/t/13. dated
25.09.2020, de hors the procedure of sponsoring five members by the
management of the petitioner school as per G.O.Ms.No.294 (Social
Welfare and Nutritious Meal Programme (NMP.I) Department) dated
21.10.1993.
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W.P(MD)Nos.14529, 14537, 14787, 14789 and 15295 of 2020
W.P.(MD)No.15295 of 2020
1. Pasupathy Aided Middle School,
Rep. by its Secretary V.Jayaveerapandian
Panthanallur Post,
Tiruppananthal Union,
Thanjavur District.
2. Bharatha Madha Aided Primary School
Rep. by its Secretary V.Karthikeyan,
Anthiyur Post, Kumbakonam Taluk,
Thanjavur District.
3. Sri Venkataramana Aided Primary School,
Rep. by its Secretary Kambar Ganesan,
Chathiram Karuppur,
Kumbakonam Taluk,
Thanjavur District.
4. Nathan Aided Primary School,
Rep. by its Secretary K.Vinodh,
Vannikudi, Kumbakonam Taluk,
Thanjavur District.
5. Kalaimagal Aided Primary School,
Rep. by its Secretary K.Vinodh,
Muthoor Post, Tiruvidaimarudur Taluk,
Thanjavur District.
6. Srinagar Colony Aided Primary School,
Rep. by its Secretary N.Sivakumar,
Main Road, Srinagar Colony,
Kumbakonam,
Thanjavur District. ... Petitioners
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W.P(MD)Nos.14529, 14537, 14787, 14789 and 15295 of 2020
versus
1. The State of Tamilnadu,
Rep. by its Secretary,
Department of Social Welfare and
Nutritious Meals Programme,
St. George Fort, Chennai – 9.
2. The Commissioner (Social Welfare),
2nd Floor, Panagal Maligai,
Saidapet, Chennai – 15.
3. The District Collector,
Thanjavur District.
4. The District Revenue Officer,
Thanjavur District.
5. The Personal Assistant to the
District Collector (Rural Development)
Collectorate,
Thanjavur District.
6. The Personal Assistant to the
District Collector (Noon Meals),
Collectorate,
Thanjavur District.
7. The Tahsildar,
Tiruvidaimarudhur Taluk,
Thanjavur District.
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W.P(MD)Nos.14529, 14537, 14787, 14789 and 15295 of 2020
8. The Tahsildar,
Kumbakonam Taluk,
Thanjavur District.
9. The Block Development Officer,
Tirupananthal Panchayat Union,
Tiruvidaimarudur Taluk,
Thanjavur District. ... Respondents
Writ Petition filed under Article 226 of the Constitution of India,
seeking for the issuance of writ of mandamus, forbearing the
respondents 3 to 9 to select and appoint the Noon Meal Organizer in
the vacancy of the petitioner schools on the basis of the Notification
issued by the 3rd respondent in Se.Va.No.607. Dated 26.09.2020, till
the outcome of the petitioners' representation dated 22.09.2020, for
including them in the selection panel formed in accordance with
G.O.Ms.No.28 (Social Welfare and Nutritious Meal Programme
(SW4-2) Department) dated 05.09.2020 or to adopte the procedure of
sponsoring five members for the selection of Noon Meal Worker post.
For Petitioners
in all W.Ps. : Mr.R.Suriyanarayanan
For Respondents
in all W.Ps. : Mr.Veera Kathiravan,
Additional Advocate General
assisted by
Mr.S.Saji Bino,
Special Government Pleader
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W.P(MD)Nos.14529, 14537, 14787, 14789 and 15295 of 2020
COMMON ORDER
These writ petitions are filed seeking for a writ of mandamus, forbearing the respondents 3 to 8 to select and appoint the Noon Meal Organizer in the vacancy of the petitioner schools on the basis of the Notification issued by the 3rd respondent in the month of September 2020, de hors the procedure of sponsoring five members by the management of the petitioner schools as per G.O.Ms.No.294 (Social Welfare and Nutritious Meal Programme (NMP.I) Department) dated 21.10.1993.
2. Mr.R.Suriyanarayanan, learned counsel appearing for the petitioners submits that the petitioner Schools are recognized private aided primary and middle schools, imparting education to students hailing from poor families. The State Government extended Dr.M.G.R. Noon-Meal Scheme to the petitioner Schools by sanctioning three posts, namely one organizer, one cook and one assistant to the Noon Meal Centre attached with the Schools. The Government issued 11/27 https://www.mhc.tn.gov.in/judis W.P(MD)Nos.14529, 14537, 14787, 14789 and 15295 of 2020 G.O.Ms.No.918 (Backward Classes Welfare, Nutritious Meal Programme and Social Welfare Department) dated 03.11.1989, providing appointment to the abovesaid posts in the Noon Meal Centre. As per the said Government Order, a panel of five names would be prepared by the Secretary of the School and sent to the District Collector, who would select one among them and after giving approval, the appointment order would be issued by the School. Thereafter, the said scheme was modified by another G.O.Ms.No.294 (Social Welfare and Nutritious Meal Programme (NMP.I) Department) dated 21.10.1993. As per the said Government Order, though preparing a panel of five names by the School, instead of sending a panel of five names to the District Collector, the same shall be sent to a Selection Committee constituted by the Personal Assistant (NMP) to the District Collector as Chairman, Correspondent/Headmaster of the concerned School and Commissioner of concerned Panchayat Union as members and they would select one and finally, the appointment order would be issued by the Personal Assistant (NMP) to the District Collector. 12/27 https://www.mhc.tn.gov.in/judis W.P(MD)Nos.14529, 14537, 14787, 14789 and 15295 of 2020
3. The learned counsel for the petitioners further submits that yet another Government Order was issued in G.O.Ms.No.206 (Social Welfare and Nutritious Meal Programme (NMP) Department) dated 13.09.1996 that the existing Selection Committee shall make the selection of candidates for appointment of Noon Meal Organizer, the Personal Assistant to the Collector as Chariman of the Committee shall submit the connected papers to the District Collector for approval and the appointment order shall be issued by the District Collector. In the said G.O.Ms.No.206, dated 13.09.1996, the word that the panel of five members to be sponsored by the School, was omitted. Challenging the said G.O., series of writ petitions were filed. In the writ appeal in W.A. (MD)No.125 of 2005, a Division Bench of this Court, after considering the Government Letter dated 25.03.2003, approved the procedure of sending a panel of five persons by the Secretary of the School.
4. The learned counsel for the petitioners further submits that thereafter, G.O.Ms.No.163 (Social Welfare and Nutritious Meal 13/27 https://www.mhc.tn.gov.in/judis W.P(MD)Nos.14529, 14537, 14787, 14789 and 15295 of 2020 Programme (NMP) Department) dated 18.08.2010 was issued, prescribing the method of choosing the candidates, such as, educational qualification, age and distance criteria for direct recruitment. In the said Government Order, it was stated that after having interviewed by the Commissioner of Union/Municipality/Corporation, the appointment order would be issued, after getting approval from the District Collector. However, it is omitted to mention about the sponsoring of a panel of five eligible candidates by the school to the appointing authority. In view of the omission of word “sponsoring five names from the school”, the said G.O. was challenged and stay was obtained. Therefore, the post of Noon Meal Organizer has not been filled up so far and the same has been running by the in-charge. While so, the first respondent issued G.O.Ms.No.28 (Social Welfare and Nutritious Meal Programme (SW4-2) Department dated 05.09.2020, forming three selection panels, having three members one headed by District Revenue Officer, P.A. to District Collector (R.D.) and P.A. to District Collector (NMS) along with concerned Tahsildar and Block Development 14/27 https://www.mhc.tn.gov.in/judis W.P(MD)Nos.14529, 14537, 14787, 14789 and 15295 of 2020 Officer for selection of Noon Meal Organizer, Cook and Servant respectively. In the said Government Order also, the word “sponsoring five names from the school” is omitted.
5. The learned counsel for the petitioners submits that the omission of word “sponsoring five names from the school” would cause prejudice to the School, as the Noon Meal Centre is situated in the School and if they are not having control over the cook, there is every possibility of untoward incident. In order to avoid such untoward incident, the school must monitor the activities in the Noon Meal Centre. Therefore, the petitioners made representations to the first respondent requesting to add the Secretary of the Schools in the selection panel or follow the procedures of sponsoring the panel of five members for selecting one Noon Meal Organizer, which is vacant in the school. In the meantime, the third respondent issued a Notification inviting application for filling up the post of Noon Meal Organizer in the schools. Therefore, these writ petitions are filed, forbearing the 15/27 https://www.mhc.tn.gov.in/judis W.P(MD)Nos.14529, 14537, 14787, 14789 and 15295 of 2020 respondents from appointing Noon Meal Organizer in the petitioner Schools.
6. The learned Additional Advocate General appearing for the respondents submits that the petitioner Schools are non minority aided Government and private Schools. The appointment of Noon Meal Organizer to be made is covered under G.O.Ms.No.72, Social Welfare and Noon Meal Programme (NMP-2) dated 30.04.2012, G.O.Ms.No. 163, Social Welfare and Noon meal Programme (NMP-2) Department, dated 18.08.2010, G.O.Ms.No.206, Social Welfare and Noon Meal Programme Department dated 04.07.2012 and G.O.Ms.No.4, Social Welfare and Nutritious Meal Programme (NMP 2) dated 06.01.2011 and not under G.O.Ms.No.918 dated 03.01.1989, G.O.Ms.No.294, Social Welfare Department dated 21.10.1993 and G.O.Ms.No.206, Social Welfare and Nutritious Meal Programme Department dated 13.09.1996. The Government Orders cited by the petitioner Schools are no longer applicable in the matter of recruitment of Noon Meal 16/27 https://www.mhc.tn.gov.in/judis W.P(MD)Nos.14529, 14537, 14787, 14789 and 15295 of 2020 Organizer. The appointment of Noon Meal Organizer has to be made in the aided private schools in terms of G.O.Ms.No.4 Social Welfare and Nutritious Meal Programme (NMP-II) Department dated 06.01.2011 issued by the Social Welfare and Noon Meal Scheme Department. As per the said Government Order, only the minority institutions have to be consulted for appointment of Noon Meal Employees. The Government Orders, namely, G.O.Ms.No.163, dated 18.08.2010 and G.O.Ms.No.4, dated 06.01.2011 were challenged before this Court in W.P.(MD)No.7981 of 2012, etc. (batch cases), wherein, this Court quashed G.O.Ms.No.4 dated 06.01.2011 and also quashed a portion of G.O.Ms.No.163, dated 18.08.2010 with regard to the distance of 3 kms. for consideration of appointment. Aggrieved over the same, the Government filed W.A.(MD)No.792 of 2012, etc., wherein, a Division Bench of this Court held that G.O.Ms.No.4, dated 06.01.2011 is valid. Thereafter, G.O.Ms.No.163, Social Welfare and Nutritious Meal Programme (NMP II) Department dated 18.08.2010 and G.O.Ms.No.4 Social Welfare and Nutritious Meal Programme 17/27 https://www.mhc.tn.gov.in/judis W.P(MD)Nos.14529, 14537, 14787, 14789 and 15295 of 2020 Department dated 06.01.2011 are in operation.
7. The learned Additional Advocate General further submits that the Government, in order to ensure that noon-meals are being provided to the students in the pandemic situation, issued G.O.Ms.No.28, Social Welfare and Nutritious Meal Programme (NM4-2) Department, dated 05.09.2020, constituting three selection committees. Pursuant to the said G.O., the impugned notification was issued. Without challenging the said G.O., these writ petitions are filed. Now, the selection process was completed. It is further submitted that the said G.O. is issued only for selecting candidates for a particular year, i.e. for the year 2020 and that too due to pandemic situation that was in existence.
8. This Court paid its anxious consideration to the rival submissions made.
9. The Government, in order to encourage the students to come 18/27 https://www.mhc.tn.gov.in/judis W.P(MD)Nos.14529, 14537, 14787, 14789 and 15295 of 2020 to school and to ensure that they are provided at least one time meal, introduced Noon Meal Scheme. The Scheme is subsequently developed as a Nutritious Meal Programme. Under the Nutritious Meal Programme, Noon Meal Cooks were established in every school and the Nutritious Meal Organizers were appointed in consultation with the Management of the Aided, Minority and Non Minority institution. The Managements would propose a panel of five names to the Collector for appointment and the Collector shall approve any one of the names, recommended by the Management and thereafter, the Management will issue appointment orders.
10. The Government have also noticed frequent friction between the Management of the School and Nutritious Meal Organizers and for the purpose of smooth functioning of the scheme, the Government framed certain procedures for appointment of Nutritious Meal Organizers by constituting a Selection Committee with the following persons for appointing nutritious meal organizers in minority and non- 19/27 https://www.mhc.tn.gov.in/judis W.P(MD)Nos.14529, 14537, 14787, 14789 and 15295 of 2020 minority aided schools.
Personal Assistant (NMP to the Collector - Chairman Correspondent/Headmaster of the concerned School - Member Commissioner of the concerned Panchayat Union - Member
11. The Government has also prescribed certain qualifications for the posts, vide G.O.Ms.No.163 dated 18.08.2002. While so, the Government issued G.O.Ms.No.4, Social Welfare Nutritious Meal Programme (NMP Department) dated 06.01.2012 laying down the guidelines for appointment. By this Government Order, the District Collector, Personal Assistant to the Collector of the Noon-Meal Organizers were authorized to select a list of persons, out of which, school would select five persons and out of five persons selected by school, one must be appointed to the post of Cook.
12. The said Government Order was challenged on the ground that the Management can have control over the Noon Meal Organizers 20/27 https://www.mhc.tn.gov.in/judis W.P(MD)Nos.14529, 14537, 14787, 14789 and 15295 of 2020 only if the candidates are appointed by them and that the Managements are providing all infrastructure facilities and cooking amenities for the preparation of noon-meal. Therefore, they must have the right to choose a person.
13. This Court, in W.P.No.13732 of 1992 delivered a Judgment that the Correspondent of the Aided Schools has no right in the administration of Nutritious Meal Programme, which is entirely run by the Government, because the entire expenses for the scheme are borne by the Government.
14. According to the learned Additional Advocate General, the impugned notification was issued based on G.O.Ms.No.28 dated 05.09.2020 and now, the selection process was completed. As rightly pointed out by the learned Additional Advocate General, these writ petitions are filed without challenging the said G.O.Ms.No.28, dated 05.09.2020. According to him, in order to ensure that noon-meal is 21/27 https://www.mhc.tn.gov.in/judis W.P(MD)Nos.14529, 14537, 14787, 14789 and 15295 of 2020 being provided to the students in the pandemic situation, the G.O.Ms.No.28 dated 05.09.2020 was issued only for a limited period of one year and that too due to the pandemic situation.
15. In view of the submission made by the learned Additional Advocate General that the selection process was completed and since these writ petitions are filed without challenging G.O.Ms.No.28 dated 05.09.2020, these writ petitions are not maintainable. Accordingly, these writ petitions are dismissed. No costs. Consequently, connected miscellaneous petitions are closed.
05.01.2022 ogy Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned. 22/27 https://www.mhc.tn.gov.in/judis W.P(MD)Nos.14529, 14537, 14787, 14789 and 15295 of 2020 To
1. The Secretary, Department of Social Welfare and Nutritious Meals Programme, St. George Fort, Chennai – 9.
2. The Commissioner (Social Welfare), 2nd Floor, Panagal Maligai, Saidapet, Chennai – 15.
3. The District Collector, Karur District.
4. The District Revenue Officer, Karur District.
5. The Personal Assistant to the District Collector (Rural Development) Collectorate, Karur District.
6. The Personal Assistant to the District Collector (Noon Meals), Collectorate, Karur District.
7. The Tahsildar, Kulithalai Taluk, Karur District.
8. The Block Development Officer, Thogaimalai Panchayat Union, Karur District.
23/27 https://www.mhc.tn.gov.in/judis W.P(MD)Nos.14529, 14537, 14787, 14789 and 15295 of 2020
9. The District Collector, Virudhunagar District.
10. The District Revenue Officer, Virudhunagar District.
11. The Personal Assistant to the District Collector (Rural Development) Collectorate, Virudhunagar District.
12. The Personal Assistant to the District Collector (Noon Meals), Collectorate, Virudhunagar District.
13. The Tahsildar, Rajapalayam Taluk, Virudhunagar District.
14. The Block Development Officer, Rajapalayam Union, Rajapalayam Taluk, Virudhunagar District.
15. The District Collector, Dindigul District.
16. The District Revenue Officer, Dindigul District.
24/27 https://www.mhc.tn.gov.in/judis W.P(MD)Nos.14529, 14537, 14787, 14789 and 15295 of 2020
17. The Personal Assistant to the District Collector (Rural Development) Collectorate, Dindigul District.
18. The Personal Assistant to the District Collector (Noon Meals), Collectorate, Dindigul District.
19. The Tahsildar, Dindigul Taluk, Dindigul District.
20. The Block Development Officer, Reddiarchatiram Union, Dindigul District.
21. The District Collector, Thanjavur District.
22. The District Revenue Officer, Thanjavur District.
23. The Personal Assistant to the District Collector (Rural Development) Collectorate, Thanjavur District.
24. The Personal Assistant to the District Collector (Noon Meals), Collectorate, Thanjavur District.
25/27 https://www.mhc.tn.gov.in/judis W.P(MD)Nos.14529, 14537, 14787, 14789 and 15295 of 2020
25. The Tahsildar, Tiruvidaimarudhur Taluk, Thanjavur District.
26. The Tahsildar, Kumbakonam Taluk, Thanjavur District.
27. The Block Development Officer, Tirupananthal Panchayat Union, Tiruvidaimarudur Taluk, Thanjavur District.
26/27 https://www.mhc.tn.gov.in/judis W.P(MD)Nos.14529, 14537, 14787, 14789 and 15295 of 2020 B.PUGALENDHI, J.
ogy W.P(MD)Nos.14529, 14537, 14787, 14789 and 15295 of 2020 05.01.2022 27/27 https://www.mhc.tn.gov.in/judis