Madras High Court
J.Ayisha Bee vs District Collector on 21 February, 2019
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED :21.02.2019
CORAM
THE HON'BLE MR.JUSTICE S.M.SUBRAMANIAM
W.P.No. 15648 of 2018
and
W.M.P.No. 18584 of 2018
J.Ayisha Bee ..Petitioner
vs
1. District Collector
Tiruvannamalai District
Tiruvannamalai
2. District Programme Officer
Integrated Child Development
Services Scheme
Collector Office
Tiruvannamalai District
Tiruvannamalai – 606 604
3. Principal Secretary to Government
Integrated Child Development Services
Tharamani
Chennai – 600 113 ..Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India
praying to issue a Writ of Mandamus, directing the respondents 1 to 3
appoint the petitioner as Anganvadi Worker in the Child Development
Service Programme, Chinnakollapadi Centre, Chengam Region,
Tiruvannamalai District pursuant to petitioner's application dated
24.08.2017 and Interview Call letter dated 05.09.2017.
http://www.judis.nic.in
2
For Petitioner : M/s.V.P.Rajendran
For Respondents : M/s.A.N.Thambidurai
Special Government Pleader
ORDER
The relief sought for in the present writ petition is to direct the respondents 1 to 3 to appoint the petitioner as Anganwadi worker in the Child Development Service Programme, Chinnakollapadi Centre, Chengan Region, Thiruvannamalai District, pursuant to the petitioner's application dated 24.08.2017.
2. The learned counsel for the writ petitioner states that the petitioner is the only candidate who applied for appointment to the post of Anganvadi worker and got selected in the interview. However, the petitioner was not appointed, on the ground that she is residing, 33 kilometers away from the center.
3. The learned Special Government Pleader made a submission that the post of Anganvadi worker in the Child Development Service Programme Chinnakollapadi Center is reserved for BC Muslim (in priority). Undoubtedly, the writ petitioner is BC Muslim. However, the petitioner is residing, 33 kilometers away from the center http://www.judis.nic.in 3 and therefore, as per the provisions, she is not eligible for appointment. However, the post is kept vacant and no appointment is made in the said post. The respondents have to issue a fresh notification for the purpose of filling up the post. It is made clear that the respondents shall take steps to fill up the post by following the procedures contemplated. In the event of publication of any such notification all eligible persons can participate in the process of selection, including the petitioner, if she is qualified.
4. With these observations, the writ petition stands dismissed. No costs. Consequently, connected miscellaneous petition is closed.
21.02.2019 Index : Yes Internet:Yes Speaking Order kmm To
1.District Collector Tiruvannamalai District Tiruvannamalai http://www.judis.nic.in 4
2.District Programme Officer Integrated Child Development Services Scheme Collector Office Tiruvannamalai District Tiruvannamalai – 606 604
3.Principal Secretary to Government Integrated Child Development Services Tharamani Chennai – 600 113 http://www.judis.nic.in 5 S.M.SUBRAMANIAM, J.
kmm W.P.No.15648 of 2018 21.02.2019 http://www.judis.nic.in