Kerala High Court
Unknown vs By Advs. Sri.Sajeevan ... on 21 April, 2016
Author: P.V.Asha
Bench: P.V.Asha
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE SMT. JUSTICE P.V.ASHA
FRIDAY, THE 19TH DAY OF JANUARY 2018 / 29TH POUSHA, 1939
WP(C).No. 528 of 2018
PETITIONER(S)
RAJI P.V,
AGED 42 YEARS, W/O.BALAN, SNEHA SOORYA,
AROOR P.O, PERUMUNDACHERRY, KOZHIKODE DISTRICT,
PIN:673 507.
BY ADVS. SRI.SAJEEVAN KURUKKUTTIYULLATHIL
SRI.K.C.BINU
RESPONDENT(S):
1. THE DIRECTOR, SOCIAL WELFARE DEPARTMENT,
THIRUVANANTHAPURAM-695 001.
2. THE PROJECT OFFICER,
INTEGRATED CHILD DEVELOPMENT SERVICE SCHEME,
ICDS PROJECT, TUNERI, KOZHIKODE DISTRICT.
3. THE DISTRICT SOCIAL WELFARE OFFICER,
OFFICE OF THE SOCIAL WELFARE DEPARTMENT,
KOZHIKODE-673 020.
4. THE PURAMERI GRAMA PANCHAYATH,
REPRESENTED BY THE SECRETARY, PURAMERY PO,
KOZHIKODE DISTRICT.
5. STATE OF KERALA,
REPRESENTED BY THE SECRETARY TO GOVERNMENT,
GOVERNMENT SECRETARIATE, THIRUVANANTHAPURAM,
PIN:695 001.
R1 TO R3 & R5 BY SR.GOVERNMENT PLEADER SRI.BIJOY CHANDRAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 19-01-2018, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
Msd.
WP(C).No. 528 of 2018
APPENDIX
PETITIONER(S)' EXHIBITS
EXHIBIT P1: TRUE COPY OF THE SENIORITY LIST APPROVED BY THE
3RD RESPONDENT DATED 21.4.2016.
EXHIBIT P2: TRUE COPY OF THE GUIDELINES ISSUED BY THE
MINISTRY OF WOMEN AND CHILD DEVELOPMENT,
GOVERNMENT OF INDIA DATED 6.10.2006.
EXHIBIT P3: TRUE COPY OF THE REPRESENTATION DATED 19.12.2017.
RESPONDENT(S)' EXHIBITS :
NIL
//TRUE COPY//
P.S.TO JUDGE
Msd.
P.V.ASHA, J.
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W.P.(C) No.528 of 2018
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Dated this the 19th day of January, 2018
JUDGMENT
The petitioner is working as temporary Anganwadi Worker. According to her, she is the 1st rank holder in the seniority list prepared in the year 2010 for Anganwadi Workers of Purameri Grama Panchayath. The petitioner submits that even though she is the 1st rank holder, steps are afoot for promotion of Anganwady Helpers against the only one vacancy of Anganwadi Worker. The petitioner submits that in case that vacancy is filled up from among Anganwadi Helpers she will loose her chance for regular appointment.
2. The learned Government Pleader on instructions submitted that there are 31 posts of Anganwadi workers out of which only one person is promoted from the post of Anganwadi Helper. It is also pointed out that there are six eligible hands among Anganwadi Helpers for promotion under the 25% quota and there is only one vacancy. However the learned counsel for the petitioner submits that the petitioner has submitted Ext.P3 representation to the 1st respondent and the petitioner would be satisfied with a direction to the 1st respondent to consider Ext.P3 representation.
In the above circumstances, this writ petition is disposed of, directing the 1st respondent to consider the said representation in W.P.(C) No.528/18 :2: accordance with law within a period of three weeks from the date of receipt of a copy of the judgment.
Sd/-
P.V.ASHA JUDGE rkc