Kerala High Court
Santhamma K.C vs Union Of India on 22 July, 2021
Author: Devan Ramachandran
Bench: Devan Ramachandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
THURSDAY, THE 22ND DAY OF JULY 2021 / 31ST ASHADHA, 1943
WP(C) NO. 6728 OF 2020
PETITIONERS:
1 SATHI V.D.
AGED 54 YEARS
W/O. K. D. SOMAN, KUMARIYARU PARAMBIL, CHITTADI P.
O., PIN - 686512, KOTTAYAM DISTRICT.
2 BINDU A. B.
W/O. SURESH K. K., KIZHUTHARAYIL HOUSE,
KULAPPURAM, PALAMPRA P. O., KOTTAYAM - 686518.
3 LEELAMANI M. K.
W/O. SANTHOSH M. G., MOOLEVADAKERIL HOSUE,
PARATHANAM P. O., PIN - 686514, KOTTAYAM DISTRICT.
4 ANJANA M. P.
W/O. SUNIL K. V., KOCHUPARAMBIL HOUSE, MUKKULAM
EAST P. O., ELAMKADU TOP, PIN - 686514, KOTTAYAM
DISTRICT.
5 SINDU T. R.
W/O. SURESH V. T., VATTUKOTTAYIL HOUSE, THALAMGAL
P. O., PLAPPALLY, PIN - 686514, KOTTAYAM DISTRICT.
6 DASAMMA M. V.
W/O. THANKAPPAN M. R., MANJANAMKUZHI HOUSE,
KANAKAPALAM P. O., NEDUNKAVU VAYAL, ERUMELI, PIN -
686509.
7 SOMOL P. T.
W/O. ANISH KUMAR, PUTHENPURAKKAL HOUSE,
MUTTAPPALLY P. O., ELIVALIKKARA, PIN - 686510,
KOTTAYAM DISTRICT.
BY ADVS.
PARTY IN PERSON
SRI.P.CHANDRASEKHAR
SRI.VARGHESE C.KURIAKOSE
SHRI. ANOOP KRISHNA
SHRI.SUSANTH SHAJI
SRI.K.K.MOHAMED RAVUF
WP(C) NO.6728 OF 2020 & Con. Cases
2
SRI.D.SREEKANTH
RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT OF KERALA,
DEPARTMENT OF SOCIAL JUSTICE, SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
2 THE DIRECTOR
DEPARTMENT OF WOMEN AND CHILD DEVELOPMENT,
POOJAPPURA, THIRUVANANTHAPURAM - 695 012.
3 CHILD DEVELOPMENT PROJECT OFFICER
ICDS PROJECT, KANJIRAPPILLY, PIN - 686507,
KOTTAYAM DISTRICT.
4 CHILD DEVELOPMENT PROJECT OFFICER
ICDS ADDITIONAL PROJECT, KANJIRAPPILLY,
MUNDAKKAYAM - 686 513.
5 REMANI N. R.
W/O. SHAJAHAN RAWTHER, MADATHANIL THAZHE, ELAMKADU
P. O., ELAMKADU, MUNDAKKAYAM, KOTTAYAM - 686 514.
BY ADVS.
GOVERNMENT PLEADER
SRI.LIJI.J.VADAKEDOM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 22.07.2021, ALONG WITH WP(C).9608 OF 2020 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.6728 OF 2020 & Con. Cases
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
THURSDAY, THE 22ND DAY OF JULY 2021 / 31ST ASHADHA, 1943
WP(C) NO. 9608 OF 2020
PETITIONER/S:
1 SANTHAMMA K.C.,
AGED 46 YEARS
W/O. VIJAYAKUMAR K.K., WORKING AS ANGANWADI
HELPER, ANGANWADI C. NO.7, YMCA MATHIMALA,
KAVIYOOR ICDS OFFICE, MALLAPPALLY, MALLAPPALLY
WEST P.O., PIN-689585, RESIDING AT KASTHURIKUNNIL,
KOTTOOR P.O., THIRUVALLA, PATHANAMTHITTA DISTRICT-
689582.
2 ANILA V.C.,
W/O. P.P. CHETHEN, WORKING AS ANGANWADI HELPER,
ANGANWADI C. NO.9, NJALIKANDAM, KAVIYOOR P.O.,
THIRUVALLA, PATHANAMTHITTA, PIN-689582, RESIDING
AT VAZHAKALAYIL, KAVIYOOR P.O., THIRUVALLA,
PATHANAMTHITTA DISTRICT-689582.
3 SUMA P. JOSEPH,
W/O. T.G. SAROJAN, WORKING AS ANGANWADI HELPER,
ANGANWADI C. NO.34, KUMBHAMALA KALLOOPPARA ICDS
MALLAPPALLY, PATHANAMTHITTA-689582, RESIDING AT
THULLAN VAYALIL, PUTHUSHERI P.O, KALLOOPPARA,
PATHANAMTHITTA DISTRICT-689594.
4 NIRMALA,
W/O. CHANDRA BABU, WORKING AS ANGANWADI HELPER,
ANGANWADI C. NO.32, THUNDIYAMKUMAL, THURUTHIKKADU
P.O., KALLOOPPARA ICDC MALLAPPALLY, PATHANAMTHITTA
- 689597, RESIDING AT NEERVELIL HOUSE,
THURUTHIKKADU P.O., KALLOOPPARA, PATHANAMTHITTA
DISTRICT-689597.
5 SINDHU K.K.,
W/O. VIJAYAKUMAR N.P., WORKING AS ANGANWADI
HELPER, ANGANWADI C. NO.22, AMBATTUBHAGAM, ICDS
MALLAPPALLY, MALLAPPALLY WEST P.O., PIN-689582,
RESIDING AT KOLLAM PURAMBIL, THURUTHIKKADU P.O.,
WP(C) NO.6728 OF 2020 & Con. Cases
4
KALLOOPPARA, PATHANAMTHITTA DISTRICT-689597.
6 SARAMMA CHACKO,
W/O. THAMPY P.K., WORKING AS ANGANWADI HELPER,
ANGANWADI C. NO.45, MULLATHADAM, ANJILITHANAM ICDS
MALLAPPALLY, MALLAPPALY WEST P.O., PIN-689582,
RESIDING AT PUTHUPARAMBIL, ANJILITHANAM P.O.,
KAVIYOOR, THIRUVALLA, PATHANAMTHITTA DISTRICT-
689582.
7 FATHIMA ANSARY,
W/O. ANSARY, WORKING AS ANGANWADI HELPER,
ANGANWADI C. NO.131, NADACKAL P.O., ERATTUPETTA,
PIN-686124, RESIDING AT PANAPARAMBIL HOUSE,
NADACKAL P.O., KOTTUKAPPALLY, KOTTAYAM DISTRICT-
686124.
8 MINIMOL K.R.,
W/O. K.K. VIJAYAKUMAR, WORKING AS ANGANWADI
HELPER, ANGANWADI C. NO.17, MADAPPALLY P.O.,
CHANGANASSERY-686546, RESIDING AT KOTTOOR HOUSE,
MADAPPALLY P.O., CHANGANASSERY, KOTTAYAM DISTRICT-
686546.
9 AJITHAMOL K.R.,
W/O. MANOHARAN K.K., WORKING AS ANGANWADI HELPER,
ANGANWADI C. NO.120, THIDANADU P.O., KAVUKULAM-
686123, RESIDING AT ELANGIMATTOM HOUSE, THIDANADU
P.O., THIDANADU, KOTTAYAM DISTRICT-686123.
10 SUNITHA M.,
W/O. ANOOP P.I., WORKING AS ANGANWADI HELPER,
ANGANWADI C. NO.76, POOVATHODU P.O., POOVATHODU-
686578, RESIDING AT KALLAMKUZHIYIL HOUSE, POONJAR
P.O., POONJAR, KOTTAYAM DISTRICT-686582.
11 MINI M.N.,
W/O. K.V.SANTHOSH, WORKING AS ANGANWADI HELPER,
ANGANWADI C. NO.62, AMPARANIRAPPEL P.O.,
AMPARANIRAPPEL, VATTOKIKKADAVU-686578, RESIDING AT
KEERIYANICKAL HOUSE, AMPARANIRAPPEL P.O.,
AMBAPRANIRAPPEL, KOTTAYAM DISTRICT-686578.
12 SINDHU MOL C.T.,
W/O. MOHANA VINOD, WORKING AS ANGANWADI HELPER,
ANGANWADI C. NO.119, ICDS ERTATTUPETTA,
CHEMMALAMATTOM P.O., KARIMBANOLY, PIN-686508,
WP(C) NO.6728 OF 2020 & Con. Cases
5
REIDING AT KEENATHANANICKEL HOUSE, THIDANADU P.O.,
THIDANADU, KOTTAYAM DISTRICT-686123.
13 JALAJAMANI M.P.,
W/O. BABU K.S., WORKING AS ANGANWADI HELPER,
ANGANWADI C. NO.81, ICDS ERATTUPETTA, POOVATHANI,
PLASSANAL P.O., KOTTAYAM DISTRICT-686579, RESIDING
AT KOTTARATHIL HOUSE, PLASSANAL P.O., THALAPPULAM,
KOTTAYAM DISTRICT-686579.
BY ADV SAJITH KUMAR V.
RESPONDENTS:
1 UNION OF INDIA,
REPRESENTED BY THE SECRETARY TO GOVERNMENT OF
INDIA, MINISTRY OF WOMEN AND CHILD DEVELOPMENT,
SASTHRI BHAVAN, NEW DELHI-110001.
2 STATE OFKERALA,
REPRESENTED BY ITS SECRETARY TO THE GOVERNMENT,
SOCIAL WELFARE DEPARTMENT, STATE SECRETARIAT,
THIRUVANANTHAPURAM-695001.
3 THE DIRECTOR OF SOCIAL WELFARE,
DIRECTORATE OF SOCIAL WELFARE, VIKAS BHAVAN,
TRIVANDRUM-695004.
4 ADDL. R4, USHAKUMARI, W/O. RADHAKRISHNAN P.K,
AGED 52 YEARS
RESIDING AT PAZHUNGAL, VADAKETHIL, VELOOR P.O,
KOTTAYA-686 003
5 ADDL. R5. LIZA CHANDY,
AGED 52 YEARS
W/O.MANI ABRAHAM, RESIDING AT ALICKAL HOUSE,
A.H.MOUNT P.O, NETTASSERY, KOTTAYAM-686 006
ADDL R4 AND ADDL R5 IMPLEADED AS PER ORDER DATED
01-07-2020 IN IA NO.1/2020.
6 ADDL. R6, SHEEJA KUMARI,
AGED 38 YEARS
D/O.SAROJINI, RAJBHAVAN, KURAVAN VILA, AVANAKUZHI,
THANNIMOODU P.O, THIRUVANANTHAPURAM-695 011.
ADDL R6 IMPLEADED AS PER ORDER DATED 01-07-2020 IN
WP(C) NO.6728 OF 2020 & Con. Cases
6
IA NO 2/20.
7 ADDL.R7. AMBILI.S.
AYIKKARAZHIKATHU VEEDU, NADUVATHALA, MUDAVOOR P.O,
THIRUVANANTHAPURAM-695 602.
ADDL R7 IMPLEADED AS PER ORDER DATED 01-07-2020 IN
IA NO.4/20.
8 ADDL R8, JALEESHA M.T,
AGED 44 YEARS
W/O.ABDUL RAZAK, M.T.HOUSE, EDAYATH PARAMBU,
ARAKKINAR-673 015
9 ADDL R9, NAVEENAKUMARI A.C,
AGED 45 YEARS
W/O.PRAMODKUMAR, KOLLASSERI HOUSE, P.O, ARAKKINAR-
673 015
10 ADDL R10, MINI C.P,
AGED 49 YEARS
W/O.SUNILKUMAR, KALAKKANDI HOUSE, NORTH BEPUR.
11 ADDL R11, PUSHPA V.K,
AGED 53 YEARS
W/O.ANAND, KIZHAKAYIL, AYYAPPANKAVU PARAMBU, P.O,
ARAKKINAR.
AS PER ORDER DATED 09-07-2020 IN IA NO. 5/2020.
BY ADVS.
SHRI.P.VIJAYAKUMAR, ASG OF INDIA
GOVERNMENT PLEADER
SRI.P.S.APPU
SMT.MAYA CHANDRAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 22.07.2021, ALONG WITH WP(C).6728 OF 2020 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.6728 OF 2020 & Con. Cases
7
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
THURSDAY, THE 22ND DAY OF JULY 2021 / 31ST ASHADHA, 1943
WP(C) NO. 11305 OF 2020
PETITIONERS:
1 LISSY N.M.,
AGED 50 YEARS
W/O. SABU APPACHAN, WORKING AS ANGANWADI HELPER,
ANGANWADI C NO.68, KATTAPPANA P.O., ITI KUNNE, ITI
JUNCTION, KATTAPPANA-685508, RESIDING AT MUTTATHU
HOUSE, KATTAPPANA P.O., IDUKKI KAVALA, IDUKKI
DISTRICT-685508.
2 SUSAMMA K.,
AGED 52 YEARS
W/O. P. BABY, WORKING AS ANGANWADI HELPER,
ANGANWADI C. NO.20, ANAPPALLAM 3RD DIVISION,
UPPUTHURA PROJECT-ICDS OFFICE- KATTPAPANA, LONE
TREE P.O., PIN-685505,RESIDING AT VETTUKAVALA
HOUSE, LONE TREE P.O., UPPUTHARA, IDUKKI DISTRICT-
685505.
3 THANKAMMA R.,
AGED 38 YEARS
W/O. KINISTON, WORKING AS ANGANWADI HELPER,
ANGANWADI C. NO.10, VANIYAPURA, LONE TREE PROJECT-
ICDS OFFICE-KATTAPPANA, LONE TREE P.O., PIN-
685505, RESIDING AT KOCHUVEETTIL HOUSE, LONE TREE
P.O., CHEENTHALAR 3RD DIVISION , UPPUTHARA, IDUKKU
DISTRICTY-685505.
4 SUJATHA K.S.,
AGED 57 YEARS
W/O. THANKACHAN, WORKING AS ANGANWADI HELPER,
ANGANWADI C. NO.107, ICDS PROJECT OFFICE,
KATTAPPANA, PEZHUM KAVALA, KATTAPPANA P.O., PIN-
685508, RESIDING AT VATTAMALA, KATTAPPANA P.O.,
IDUKKI DISTRICT-685508.
5 ZEENATH T.K.,
AGED 46 YEARS
WP(C) NO.6728 OF 2020 & Con. Cases
8
W/O. SALEEM P.J., WORKING AS ANGANWADI HELPER,
ICDS OFFICE, AZHUTHA ADDITIONAL, VANDIPERIYAR
P.O., PIN-685533, RESIDING AT PUTHAN ARAKKAL
HOUSE, CHOTTUPARA P.O., VANDIPERIYAR, IDUKKI
DISTRICT-685552.
6 PANKAJAVALIYAMMA V.S.,
AGED 54 YEARS
W/O. JAMES, WORKING AS ANGANWADI HELPER, ICDS
OFFICE, AZHUTHA ADDITIONAL, VANDIPERIYAR P.O.,
PIN-685533, RESIDING AT ANCHIL HOUSE, AMARAVATHY
P.O., KUMILY, IDUKKI DISTRICT-685509.
7 SANITHA P.A.,
AGED 43 YEARS
W/O. MAHIN ALI, WORKING AS ANGANWADI HELPER, ICDS
OFFICE, AZHUTHA ADDITIONAL, VANDIPERIYAR P.O, PIN-
685533, RESIDING AT KOTTAKKAL HOUSE,
ROSAAPPOOKANDAM, KUMILY P.O., KUMILY, IDUKKI
DISTRICT-685509.
8 SALMA BEEVI P.H.,
AGED 51 YEARS
W/O. BASHEER, WORKING AS ANGANWADI HELPER,
ANGANWADI C. NO.20, ICDS OFFICE, AZHUTHA
ADDITIONAL, VANDIPERIYAR P.O., PIN-685533,
RESIDING AT PUTHUPPARABIL HOUSE, KUMILY P.O.,
LABBAKANDAM, IDUKKI DISTRICT-685509.
9 GEETHA S.,
AGED 44 YEARS
W/O. JOHN S., WORKING AS ANGANWADI HELPER,
ANGANWADI C. NO.23, ICDS OFFICE, AZHUTHA
ADDITIONAL, VANDIPERIYAR P.O., PIN-685533,
RESIDING AT SHIBU BHAVAN, KUMILY P.O., KUMILY,
IDUKKI DISTRICT-685509.
10 AJI MOL E.,
AGED 48 YEARS
W/O. K.K. SUDHAKARAN, WORKING AS ANGANWADI HELPER,
ANGANWADI C. NO.26, ICDS OFFICE, AZHUTHA
ADDITIONAL, VANDIPERIYAR P.O., PIN-685533,
RESIDING AT KANDATHIL PARAMBIL HOUSE, MURUKADY
P.O., KUMILY, IDUKKI DISTRICT-685535.
11 SUMNA P.A.,
AGED 41 YEARS
WP(C) NO.6728 OF 2020 & Con. Cases
9
WORKING AS ANGANWADI HELPER, ANGANWADI C. NO.36,
ICDS OFFICE, AZHUTHA ADDITIONAL, VANDIPERIYAR
P.O., PIN-685533, RESIDING ATVATTAKUNNEL HOUSE,
VELLARAMKUNNU P.O., VELLARAMKUNNU, IDUKKI
DISTRICT-685535.
12 SUMA T.,
AGED 48 YEARS
W/O. SAJEEV K.T., WORKING AS ANGANWADI HELPER,
ANGANWADI C. NO.38, ICDS PROJECT, KARIMTHARUVI
ESTATE, AMBALAMTHARA, CHEENTHALAR P.O., IDUKKI
DISTRICT-685501, RESIDING AT KOTHELIL HOUSE,
CHINNAR P.O., 4TH MILE, IDUKKI DISTRICT-685501.
13 JANCY F.,
AGED 48 YEARS
WORKING AS ANGANWADI HELPER, ANGANWADI C. NO.26,
ICDS OFFICE KATTAPPANA, CHEENTHALAR P.O.,
KAPPIPATHAL, UPPUTHARA, IDUKKI DISTRICT-685501.
14 BINDHUMOL,
AGED 43 YEARS
W/O. SABUMATHAI, WORKING AS ANGANWADI HELPER,
ANGANWADI C. NO.31, ICDS PROJECT KOTHAPARA,
MATHAIPARA P.O., PIN-685505, RESIDING AT
KIZHAKKEKUDIYIL HOUSE, MATHAIPARA P.O., PALAKAVE,
IDUKKI DISTRICT-685505.
15 SWAPNA JOSEPH,
AGED 44 YEARS
W/O. REJI, WORKING AS ANGANWADI HELPER, ANGANWADI
C. NO. 59, ICDS OFFICE, ADDITIONAL VAZHAKULAM,
MUVATTUPUZHA, KALLOORKKAD P.O., ERNAKULAM
DISTRICT, PIN-686668, RESIDING AT KARAKKUNNEL
HOUSE, KALLOORKAD P.O., ERNAKULAM DISTRICT-686668.
16 RENJINI K.,
AGED 33 YEARS
W/O. BIJU KRISHNAN, WORKING AS ANGANWADI HELPER,
ANGANWADI C. NO.54, ICDS OFFICE, ADDITIONAL
PROJECT, VAZHAKKULAM P.O., ERNAKULAM DISTRICT,
PIN-686670, RESIDING AT CHEELAKKATTUPARAMBIL
HOUSE, EAST VAZHAPILLY P.O., MUVATTUPUZHA,
ERNAKULAM DISTRICRT-686673.
17 RINCY M.P.,
AGED 45 YEARS
WP(C) NO.6728 OF 2020 & Con. Cases
10
D/O. PATHROSE K.P., WORKING AS ANGANWADI HELPER,
ANGANWADI C. NO.50, ICDS PROJECT OFFICE,
M,UVATTUPUZHA ADDITIONAL, VAZHAKULAM, KALLOORKKAD
P.O., PIN-686668, RESIDINGM AT MALENIRAPPEL HOUSE,
KALLOORKAD P.O., ERNAKULAM DISTRICT-686668.
18 SALU V.K.,
AGED 48 YEARS
W/O. SUKU M.V., WORKING AS ANGANWADI HELPER,
ANGANWADI C. NO. 62, ICDS OFFICE, ADDITIONAL
PROJECT VAZHAKULAM, KALLOORKKAD P.O., PIN-686668,
RESIDING AT MANAYAPPURATH HOUSE, KALLOORKAD P.O.,
ERNAKULAM DISTRICT-686668.
19 LATHA K.M.,
AGED 49 YEARS
W/O. JAYAN, WORKING AS ANGANWADI HELPER, ANGANWADI
C. NO. 56, ICDS OFFICE, MILLUM PADI, KALLOORKKAD
P.O., PIN-686668, RESIDING AT THANDEL HOUSE,
KALLOORKAD P.O., ERNAKULAM DISTRICT-686668.
20 SHIBY P.V.,
AGED 40 YEARS
W/O. SAJI K.T., WORKING AS ANGANWADI HELPER,
ANGANWADI C. NO.44, ICDS OFFICE, MUVATTUPUZHA
ADDITIONAL, VAZHAKKULAM, VAZHAKULAM P.O., PIN-
6866670, RESIDING AT KOLLAKKOTTIL HOUSE, KARUKADAM
P.O., KOTHAMANGALAM, ERNAKULAM DISTRICT-686691.
21 MARY ANTONY,
AGED 47 YEARS
W/O. MADHU, WORKING AS ANGANWADI HELPER, ANGANWADI
C. NO.57, ICDS MUVATTUPUZHA ADDITIONAL,
VAZHAKULAM, KALLOORKKAD P.O., PIN-686668, RESIDING
AT THONIKKUZHIYIL HOUSE, NAGAPPUZHA P.O.,
ERNAKULAM DISTRICT-686668.
22 GRACY P.L.,
AGED 48 YEARS
W/O. JOSE ANTONY, WORKING AS ANGANWADI HELPER,
ANGANWADI C. NO.66, ICDS PROJECT, MUVATTUPUZHA
ADDITIONAL, VAZHAKKULAM, VADAKODE P.O., PIN686670,
RESIDING AT KAPYARUMALAYIL HOUSE, VADAKODE P.O.,
VADAKODE, ERNAKULAM DISTRICT-686670.
23 SREEKALA SREEDHARAN,
AGED 38 YEARS
WP(C) NO.6728 OF 2020 & Con. Cases
11
W/O. MANOJ P., ANGANWADI HELPER, ANGANWADI C.,
NO.17, ICDS PROJECT MUVATTUPUZHA ADDITIONAL,
VAZHAKKULAM, MUVATTUPUZHA P.O., PIN-686673,
RESIDING AT KAKKADAMKULAM HOUSE, RANDAR P.O.,
MUVATTUPUZHA ERNAKULAM DISTRICT-686673.
24 ANNAKUTTY GEORGE,
AGED 50 YEARS
W/O. LASAR P.P., ANGANWADI HELPER, ANGANWADI
C.NO.21, ICDS PROJECT MUVATTUPUZHA ADDITIONAL,
VAZHAKKULAM, AVOLI P.O., PIN-686670, RESIDING AT
PADINJAREMALAYIL HOUSE, MUVATTUPUZHA P.O.,
ERNAKULAM DISTRICT-686670.
25 NIRMALA K.K.,
AGED 51 YEARS
W/O. RAJU NARAYANAN, WORKING AS ANGANWADI HELPER,
ANGANWADI C. NO.53, ICDS OFFICE, MUVATTUPUZHA
ADDITIONAL, VAZHAKKULAM, PAZHAVAMKUNNU P.O., PIN-
686668, RESIDING AT PUTHENPURAYIL, THAZHAVUKKUNNU
P.O., KULANGATTUPARA, ERNAKULAM DISTRICT-68668.
26 ACHAMMA KUTTY P.K.,
AGED 51 YEARS
W/O. BABU C.U., WORKING AS ANGANWADI HELPER,
ANGANWADI C. NO.34, ICDS PALLAM ADDITIONAL
PROJECT, PULLARIKUNNU, MARIYATHURUTHU P.O.,
KOTTAYAM DISTRICT-686017, RESIDING AT
OZHUKKOOTHARA HOUSE, MALLUSSERY P.O., KOTTAYAM
DISTRICT-686041.
27 VIJAYAMMA T.M.,
AGED 49 YEARS
W/O. T.N. HARIHARAN, WORKING AS ANGANWADI HELPER,
ANGANWADI C. NO.52, ICDS PALLAM ADDITIONAL
PROJECT, DEVALOKAM P.O., PIN-686004, KOTTAYAM
DISTRICT, RESIDING AT THAKADIYEL HOUSE,
KUDACHANADU P.O., NOORANADU, ALAPPUZHA DISTRICT-
689512.
28 MOLLY JOSEPH,
AGED 58 YEARS
W/O. K.P. DEVASSIYA, ANGANWADI HELPER, ANGANWADI
C. NO.28, ICDS PALLOM ADDITIONAL PROJECT,
MALLOOSSERY P.O., PIN-686041, RESIDING AT
KUNNUKALAYIL HOUSE, MALLOOSSERY P.O., KOTTAYAM
WP(C) NO.6728 OF 2020 & Con. Cases
12
DISTRICT-686041.
29 SINDHU K.N.,
AGED 49 YEARS
W/O. SHAJI V.S., ANGANWADI HELPER, ANGANWADI C.
NO.26, ICDS PROJECT, PALLAM ADDITIONAL,
MALLOOSSERY P.O., KOTTAYAM, PIN-686041, RESIDING
AT THAZHAPPALLY HOUSE, MALLOOSSERY P.O., KOTTAYAM-
686041.
30 REMAK.K.,
AGED 51 YEARS
W/O. SASI M.K., WORKING AS ANGANWADI HELPER,
ANGANWADI C. NO.65, ICDS PROJECT, PALLOM
ADDITIONALM THIRUVATHUKKAL P.O., MANTHAR,
KOTTAYAM, PIN-685003, RESIDING AT MOOLESSERIYIL
HOUSE, KAARAPPUZHA P.O., KOTTAYAM-686003.
31 ELSY N.A.,
AGED 55 YEARS
W/O. SHAJI MATHEW, WORKING AS ANGANWADI HELPER,
ANGANWADI C. NO. 30, ICDS PROJECT PALLOM
ADDITIONAL, MALLOOSSERY P.O., PIN-686041, KOTTAYAM
DISTRICT, RESIDING AT INCHIPARAMBIL HOUSE,
MALLOOSSERY P.O., KOTTAYAM DISTRICT-686041.
32 BINDU M.G.,
AGED 49 YEARS
W/O. THAMPAN P.K., WORKING AS ANGANWADI HELPER,
ANGANWADI C. NO. 31, ICDS PROJECT PALLOM
ADDITIONAL, MALLOOSSERY P.O., PIN-686041, KOTTAYAM
DISTRICT, RESIDING AT MANGAPALLIMALI HOUSE,
MALLOOSSERY P.O., KOTTAYAM DISTRICT-686041.
33 MINIMOL A.B.,
AGED 52 YEARS
W/O. SHAJI T., WORKING AS ANGANWADI HELPER,
ANGANWADI C. NO. 61, ICDS PROJECT PALLOM
ADDITIONAL, KUMARANALLOOR P.O., KOTTAYAM DISTRICT-
686016, RESIDING AT DEVATHARU HOUSE, VELOOR,
KOTTAYAM WEST P.O., KOTTAYAM DISTRICT, PIN-686003.
BY ADVS.
SAJITH KUMAR V.
SHRI.VIVEK A.V.
SHRI.GODWIN JOSEPH
WP(C) NO.6728 OF 2020 & Con. Cases
13
RESPONDENTS:
1 UNION OF INDIA,
REPRESENTED BY THE SECRETARY TO GOVERNMENT OF
INDIA, MINISTRY OF WOMEN AND CHILD DEVELOPMENT,
SASTHRI BHAVAN, NEW DELHI-110001.
2 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY TO THE GOVERNMENT,
SOCIAL WELFARE DEPARTMENT, STATE SECRETARIAT,
THIRUVANANTHAPURAM-695001.
3 THE DIRECTOR OF SOCIAL WELFARE,
DIRECTORATE OF SOCIAL WELFARE, VIKAS BHAVAN,
TRIVANDRUM-695004.
BY ADVS.
SHRI.P.VIJAYAKUMAR, ASG OF INDIA
GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 22.07.2021, ALONG WITH WP(C).6728 OF 2020 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.6728 OF 2020 & Con. Cases
14
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
THURSDAY, THE 22ND DAY OF JULY 2021 / 31ST ASHADHA, 1943
WP(C) NO. 12212 OF 2020
PETITIONERS:
1 MINIMOL P.R.
AGED 1 YEARS
KOKKODE HOUSE, MADUKKA.P.O, PIN-686513
2 MANJUSHA.K.V
MACHATHIL HOUSE, PORATHODE POST, 686513
3 MINIMOL.M.N
VAYALUNKAL HOUSE, MADUKKA.P.O, MANGAPETTA, PIN-
686513
4 SALINI JACOB,
CHENGAMALAYIL, PUNCHAVAYAL.P.O, 504 COLONY, PIN-
686513
5 RINY GEORGE,
PALATHANAM HOUSE, KORUTHODU.P.O, 686513
6 SURYAMOL.M.S
MARUTHAMVAYALIL HOUSE, MADUKKA..P.O, MYNAKKULAM,
PIN-686513
7 RENUKA.V
MUNAKKAL HOUSE, MADUKKA.P.O, POTTAMKALAM, PIN-
686513
8 SAJIMOL.P.N
KARIPPUKATTIL HOUSE, MANGAPETTA, PUNCHAVAYAL.P.O,
686513
BY ADVS.
P.CHANDRASEKHAR
K.K.MOHAMED RAVUF
K.VIDYA
WP(C) NO.6728 OF 2020 & Con. Cases
15
ANOOP KRISHNA
RESPONDENT/S:
1 THE STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT OF KERALA,
DEPARTMENT OF SOCIAL JUSTICE, SECRETARIAT,
THIRUVANANTHAPURAM-695001
2 THE DIRECTOR,
DEPARTMENT OF WOMEN AND CHILD DEVELOPMENT,
POOJAPPURA, THIRUVANANTHAPURAM-695012
3 CHILD DEVELOPMENT PROJECT OFFICER,
OFFICE OF THE AZHUTA CHILD DEVELOPMENT PROJECT
OFFICER, PEERUMEDE-685531
4 CHILD DEVELOPMENT PROJECT OFFICER,
KANJIRAPPALLU ADDITIONAL, OFFICE OF THE CHILD
DEVELOPMENT PROJECT OFFICER, MUNDAKKAYAM-686513
BY ADV GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 22.07.2021, ALONG WITH WP(C).6728 OF 2020 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.6728 OF 2020 & Con. Cases
16
JUDGMENT
These matters relate to the appointment of Anganwadi Workers and impels similar and interdependent contentions and are seeking reliefs either similar or opposing. I, therefore, propose to deal with all these cases together and to dispose them of through this judgment.
2. The Government of India, in the year 2006, issued an order dated 06.10.2006, reserving 25% posts of Anganwadi Workers to be filled up from amongst Anganwadi Helpers who have a minimum of 10 years satisfactory service and who possess the requisite qualifications, as laid down by the concerned State Government/Union Territory Administration. This led to the Government of Kerala to issue an order, dated 30.04.2018, enumerating the priority list of persons eligible to be appointed to the post of Anganwadi Workers.
3. Interestingly, the category of Anganwadi Helpers were not included in the priority list, presumably because they were already granted 25% WP(C) NO.6728 OF 2020 & Con. Cases 17 reservation by the aforementioned Government of India Order and in paragraph 4 of the list, this was so stated.
4. When appointments were made based on the Government Order dated 30.04.2018, questions arose as to how the Anganwadi Helpers had to be accommodated, because they claimed the first among the vacancies for being allotted to them. It transpires that these issues ended up before this Court in W.P(C)Nos.38244 of 2016, 12879 of 2016, 20669 of 2018, 21569 of 2018 and 1181 of 2019, which culminated in a common judgment dated 07.03.2019, wherein, a learned Judge of this Court held as under
in Paragraphs 33 and 39 thereof:-
"33. As per Ext.P1, though the first priority is not maintained, the Helpers will get every 4th vacancy. Just because the Helpers were being promoted against the entire vacancies in the 25% quota, it cannot be said that Govt. cannot modify the orders, for the purpose of ensuring opportunity to all categories eligible for appointment, even while maintaining the 25% quota. Even the pleadings in the writ petitions are to the effect that one among the four vacancies should be filled up by the petitioners.
39. However, it is still open to Government to consider whether it should be the fourth vacancy or the first vacancy among the 4 to be given to the Anganwadi Helpers, so that their priority can still be maintained."
5. As is evident from Paragraph 33 of the WP(C) NO.6728 OF 2020 & Con. Cases 18 afore extracted judgment, it was declared that the Helpers will get every 4th vacancy, but the question whether they should be given the 1st or 4th among the block of such was left open to be decided by the Government; and the petitioners in the above mentioned writ petitions were reserved liberty to approach the competent authority for this purpose.
6. The petitioners in W.P(C)No.11305 of 2020 and W.P(C)No.9608 of 2020 have now approached this Court alleging that the Circular dated 22/2/2020 issued by the Government subsequent to the aforementioned judgment - which has been produced as Ext.P3 along with W.P(C)No.11305 of 2020 - merely states that the Anganwadi Helpers are entitled to the 4th and 8th vacancies, but without specifying why this has been so stipulated. They say that even though they had preferred representations before the Government in terms of the liberty granted to them by this Court in the aforementioned judgment, same has not been considered or have they been given an opportunity of being heard, but that the Circular WP(C) NO.6728 OF 2020 & Con. Cases 19 dated 22.02.2020 has been issued in a mechanical fashion, merely saying that they are only entitled to the 4th, 8th and the so on vacancies. They, therefore, pray that the Circular dated 22.02.2020, namely Ext.P3 in W.P(C)No.11305 of 2020 and Ext.P3 in W.P(C)No.9608 of 2020, be set aside.
7. While so, two other sets of individuals filed W.P(C)Nos.6728 of 2020 and 12212 of 2020, challenging the aforementioned Circular of the Government dated 22.02.2020, with the primary assertion that same has been issued in complete derogation and violation of the priority turns, which were originally ordered by the Government in their proceedings dated 30.04.2018. According to the petitioners, even though the specific turns for appointment had been listed by the Government through order dated 30.04.2018, the subsequent Circular dated 22.02.2020 has been issued completely upsetting it and the Anganwadi Helpers have been given priority in between. They, therefore, pray that the Circular dated 22.02.2020, which has been WP(C) NO.6728 OF 2020 & Con. Cases 20 produced as Ext.P12 in W.P(C)No.6728 of 2020 and as Ext.P10 in W.P(C)No.12212 of 2020, be set aside.
8. I have heard Shri.V.Sajith Kumar, learned counsel appearing for the petitioners in W.P(C)No.11305 of 2020 and W.P(C)No.9608 of 2020; Shri.K.K.Mohammed Ravuf, learned counsel appearing for the petitioners in W.P(C)No.6728 of 2020 and W.P(C)No.12212 of 2020; Shri.Liji J. Vadakkedom, learned counsel appearing for respondent No.5 in W.P(C)No.6728 of 2020 and Shri.Sunil Kumar Kuriakose, learned Government Pleader appearing for the official respondents in all these cases.
9. As is evident from the afore narration, two broad issues are involved in these cases.
10. The first is whether Government has altered the priority, as initially ordered by them through Order dated 30.04.2018 (hereinafter referred to as the "Government Order" for short), by issuing subsequent Circular dated 22.02.2020 (hereinafter referred to as "Circular" for short).
11. The second issue is whether Government has WP(C) NO.6728 OF 2020 & Con. Cases 21 rightly allotted the 4th, 8th and so on vacancies to the Anganwadi Helpers, for being appointed as Anganwadi Workers, from the touchstone of the Government of India Order dated 06.10.2006.
12. On the first issue, Shri.K.K.Mohammed Ravuf, learned counsel for the petitioners in W.P(C)No.6728 of 2020 and W.P(C)No.12212 of 2020, vehemently argued that when one examines the "Government Order", it is clear that there are 8 categories of persons who were given priority for being appointed as Anganwadi Workers. He submitted that, obviously, therefore, the subsequent Circular of the Government also ought to have followed the same priority, but that instead of doing so, the 4 th and 8th vacancies have been earmarked for Anganwadi Helpers and that this has, in fact, obliterated the turns of priority earlier sanctioned. He concluded his submissions by contending that no Circular can be issued contrary to the "Government Order"; and thus prayed that the "Circular" be declared illegal and ordered to be not implemented. WP(C) NO.6728 OF 2020 & Con. Cases 22
13. As far as the 2nd issue is concerned, Shri.V.Sajith Kumar, learned counsel for the petitioners in W.P(C)No.11305 of 2020 and W.P(C)No.9608 of 2020, submitted that, going by the Government of India Order - a copy of which is on record as Ext.P4 in W.P(C)No.11305 of 2020 - 25% of the vacancies is to be reserved for Anganwadi Helpers. He submitted that, however, when they are granted only the 4th and 8th vacancies, effectively it would deny them the opportunity to such appointment for ever because the vacancies in the post of Anganwadi Workers arise very rarely and after several years. He submitted that, on the contrary, had the Anganwadi Helpers been given the 1 st and 5th vacancy as claimed by them, their chances of being appointed would become much higher and that this is exactly what was intended by the Government of India, through their order dated 06.10.2006. He, therefore, prayed that the "Circular" be set aside, to the extent to which only the 4th and 8th vacancies have been set apart for Anganwadi Helpers. WP(C) NO.6728 OF 2020 & Con. Cases 23
14. The learned Senior Government Pleader, Shri.Sunil Kumar Kuriakose, opposed both the afore contentions of the various petitioners with great vehemence saying that; for one; the Circular now issued by the Government does not in any manner alter the priority as ordered in the "Government Order" of the year 2018 and that it merely specifies in what manner such priority must be implemented. He submitted that since there were no turns fixed in the "Government Order", various Authorities were appointing as per their interpretation, creating a complete confusion with respect to the vacancies of Anganwadi Workers in individual districts. He submitted that, therefore, what has been done by the Circular is only to specify the turns for the priority and he added that this was, in fact, bolstering the priority turns, as mentioned in the "Government Order".
15. Answering the second contention, the learned Government Pleader submitted that the "Circular" was also, in fact, issued based on the WP(C) NO.6728 OF 2020 & Con. Cases 24 judgment of this Court in W.P(C)No.38244 of 2016 and connected matters - as has been already noticed by this Court - and therefore, the contention that same could not have been issued is without any basis.
16. Sri.Sunil Kumar Kuriakose, then specifically answered the contentions of Shri.Sajith Kumar, arguing that this Court has already held that Helpers must either be given the 1 st or 4th vacancy; but that in the afore extracted paragraph 33 of the judgment in W.P.(C).No.38244/2016 and connected cases, it has been made clear that they do not have any right to claim a particular turn. He thereafter showed me that, in paragraph 39 afore extracted, this Court had left it to the Government to decide which vacancy should be given to the Anganwadi Helpers: and that Government has, thereafter, decided that the 4th and 8th vacancies will go to them. He, therefore, prayed that these writ petitions be dismissed.
17. When evaluate the afore dialectical WP(C) NO.6728 OF 2020 & Con. Cases 25 contentions, on the argument of Shri.K.K.Mohammed Ravuf, I cannot find fault with the Government in having issued the "Circular". This is because, as rightly pointed out by the learned Government Pleader, this "Circular" was necessitated on account of the directions of this Court in the judgment in W.P(C)No.38244 of 2016 and connected matters; and also because in the "Government Order", even though the priority categories were serially mentioned, it was not prescribed as to how they ought to be appointed and into which turns. This obviously led to a lot of confusion as to whether one category should precede the other or otherwise depending upon the vacancies and in districts were a particular category was not available, the next category would occupy all the posts, thereby destroying the very purpose of enumerating the preferences.
18. The Government, therefore, in my view rightly, thought it fit to fix the turns for each priority categories and to then direct the Authorities to make such appointments strictly in WP(C) NO.6728 OF 2020 & Con. Cases 26 accordance with the same. As far as the submission of Shri.K.K.Mohammed Ravuf that the "Circular" is contrary to the preference shown in the "Government Order" is concerned, I must say that this does not appeal to me, because if one carefully examines the said Order, it is clear that the priority categories mentioned therein do not include Anganwadi Helpers, presumably because they were governed by the Government of India Order dated 06.10.2006 and hence shown as a separate one in Paragraph 4 thereof.
19. There is little doubt that the "Government Order" deals with Anganwadi Helpers separately because they were entitled to 25% of the posts as per the Government of India stipulations. Therefore, when their turns had to be fixed, either granting them the 1st or 4th vacancy, as the case may be, it was indubitable and unavoidable that the turns of priority had to be properly fixed and the Government has now done so through the "Circular", by allotting them the 4th and 8th vacancies. I cannot, therefore, find that the priority in the "Government Order" of WP(C) NO.6728 OF 2020 & Con. Cases 27 the year 2018 to have been, in any manner, altered or obliterated by the "Circular" dated 22.02.2020. The contentions of Shri.K.K.Mohammed Ravuf on such issues are, therefore, repelled.
20. Turning to the contentions of Sri.Sajith Kumar, I find some force in what he says because, in the judgment delivered by this Court in W.P. (C)No.38244 of 2016 and connected matters, it was clearly ordered that Government will consider whether the Anganwadi Helpers should be given the 4th or 1st vacancy among the four in the category of Anganwadi Workers; and that petitioners were at liberty to raise these issues before the Government. However, when one examines the "Circular" dated 22.02.2020, it is clear that Government has not considered any of the contentions of the petitioners; but has gone ahead to fix the 4th and 8th vacancies as being the turns available to Anganwadi Helpers, but without explaining why these turns were so identified.
21. That apart, even a close reading of the WP(C) NO.6728 OF 2020 & Con. Cases 28 "Circular" shows that it does not even advert to the judgment of this Court in W.P.(C)No.38244 of 2016, though it is asserted by the learned Government Pleader that this circular was issued in terms of the directions therein. As it is well known, without requirement of reinstatement, that an order will have to be supported by the Government or by the Authority which issued it, on its own terms and not on the basis of subsequent orders or pleadings before this Court (see for support Mohinder Singh Gill v. Chief Election Commissioner [1978 (1) SCC 405]
22. That said there is no doubt that this Court has already declared, in the judgment in W.P. (C).No.38244/2016 and connected cases, that the rights of Anganwadi Helpers, to protect their 25% quota, would be satisfied if they get the 1 st or 4th vacancy in every lot of four. However, the Anganwadi Helpers have a specific case that they are entitled to the first of such vacancy, on account of the WP(C) NO.6728 OF 2020 & Con. Cases 29 directives of the Government of India and also because, otherwise ,their quota would become otiose. These aspects have not been considered by the Government at any stage, but they have chosen, in the "Circular" dated 22.02.2020, to allot the 4th and 8th vacancies, thereby relegating them to the last position in the vacancies block of four.
23. Certainly, therefore, the petitioners in W.P.(C)No.11305 of 2020 and W.P.(C)No.9608 of 2020 have a legitimate cause for concern; though this may not be misinterpreted to mean that this Court has found in their favour, in any manner, whatsoever. All I intend to say is that petitioners in these cases have a right to be heard and Government must thereafter clarify why and how they have been given a particular turn, after adverting to their contentions.
In the result:-
(a) W.P.(C)No.12212 of 2020 and 6728 of 2020 are dismissed.
WP(C) NO.6728 OF 2020 & Con. Cases 30
(b) W.P.(C)No.11305 of 2020 and 9608 of 2020 are allowed partly, directing the Government to reconsider the contentions of the petitioners, after affording them an opportunity of being heard and then to issue proceedings specifying the turns which are allowable to them and explaining the reasons for such opinion.
The afore exercise shall be completed by the Government as expeditiously as is possible, but not later than four months from the date of receipt of a copy of this judgment; and until such time as orders are issued in terms of these directions, the Circular dated 22.02.2020, will continue to be in effect.
Sd/-
DEVAN RAMACHANDRAN JUDGE MC/akv WP(C) NO.6728 OF 2020 & Con. Cases 31 APPENDIX OF WP(C) 6728/2020 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE SERVICE CERTIFICATE DATED 29.02.2020 ISSUED TO THE 1ST PETITIONER BY THE 4TH RESPONDENT. EXHIBIT P2 TRUE COPY OF THE CERTIFICATE DATED 29.08.1997 ISSUED TO 1ST PETITIONER BY THE 3RD RESPONDENT SHOWING HER TEMPORARY SERVICE FROM 24.02.1996 TO 23.06.1997. EXHIBIT P3 TRUE COPY OF THE SERVICE CERTIFICATE DATED 29.02.2020 OF THE 2ND PETITIONER. EXHIBIT P4 TRUE COPY OF THE ORDER DATED 30.07.2019 OF THE 3RD RESPONDENT APPOINTING THE 3RD PETITIONER AS ANGANVADI WORKER IN ANGANVADI NO.106.
EXHIBIT P5 TRUE COPY OF THE SERVICE CERTIFICATE OF 6TH PETITIONER DATED 02.03.2020 ISSUED BY THE 3RD RESPONDENT.
EXHIBIT P6 TRUE COPY OF THE CERTIFICATE OF 7TH PETITIONER DATED 02.03.2000.
EXHIBIT P7 TRUE COPY OF INTEGRATED SENIORITY LIST OF ANGANVADI WORKERS IN ERIMELI GRAMA PANCHAYAT UNDER THE 3RD RESPONDENT. EXHIBIT P8 TRUE COPY OF INTEGRATED SENIORITY LIST OF ANGANVADI WORKERS IN KOOTTIKKAL GRAMA PANCHAYAT.
EXHIBIT P9 TRUE COPY OF INTEGRATED SENIORITY LIST OF ANGANVADI WORKERS IN PARATHODE GRAMA PANCHAYAT UNDER THE 4TH RESPONDENT. EXHIBIT P10 TRUE COPY OF THE JUDGMENT DATED 24.07.2017 IN WP(C) NO.16481 OF 2011 OF THIS HONOURABLE COURT.
EXHIBIT P11 TRUE COPY OF THE GO(RT) NO.254/2018/SJD WP(C) NO.6728 OF 2020 & Con. Cases 32 DATED 30.04.2018.
EXHIBIT P12 TRUE COPY OF CIRCULAR NO.SJD-B2/406/2019- SJD DATED 22.02.2020.
EXHIBIT P13 TRUE COPY OF ORDER DATED 10.08.2012 IN OA NO.1653 OF 2012 BEFORE THE HONOURABLE KERALA ADMINISTRATIVE TRIBUNAL AT THIRUVANANTHAPURAM.
EXHIBIT P14 TRUE COPY OF LETTER DATED 26.11.2016 OF ICDS PROJECT OFFICER, PAMBADI TO SUNIL K. V. UNDER RIGHT TO INFORMATION ACT. RESPONDENT EXHIBITS EXHIBIT R1(a) TRUE COPY OF THE MEETING DATED 06.03.2018 EXHIBIT R1(b) TRUE COPY OF THE REPORT/LETTER DATED 26.04.2018 OF THE DIRECTOR, WOMEN AND CHILD DEVELOPMENT EXHIBIT R1(c) TRUE COPY OF THE REPORT DATED 23.12.2019 WP(C) NO.6728 OF 2020 & Con. Cases 33 APPENDIX OF WP(C) 9608/2020 PETITIONER EXHIBITS EXHIBIT P1 A TRUE COPY OF THE ORDER GO (MS) NO.254/2018/S.J.D. DATED 30/04/25018 ISSUED BY THE 2ND RESPONDENT.
EXHIBIT P2 A TRUE COPY OF THE JUDGMENT DATED 07/03/2019 IN WPC 20669/2018 BY THIS HON'BLE HIGH COURT.
EXHIBIT P3 A TRUE COPY OF THE GO NO.
S.J.D.B2/406/2019-S.J.D. DATED 22/02/2020 BY THE 2ND RESPONDENT.
EXHIBIT P4 A TRUE COPY OF THE LETTER NO. F.NO.1- 9/2006-CD-1 DATED 06/10/2006 ISSUED ON BEHALF OF THE 1ST RESPONDENT.
EXHIBIT P5 A TRUE COPY OF THE GOVERNMENT ORDER NO.110/06/SWD DATED 01/03/2006 ISSUED BY THE 2ND RESPONDENT.
EXHIBIT P6 A TRUE COPY OF THE GOVERNMENT ORDER NO.
42/2007/SWD DATED 06/01/2007 ISSUED ON BEHALF OF 2ND RESPONDENT.
EXHIBIT P7 A TRUE COPY OF THE GO(MS) NO.73/2010 DATED 07/10/2010 ISSUED BY THE 2ND RESPONDENT.
EXHIBIT P8 A TRUE COPY OF THE GO(MS) NO.5/2012/SWD DATED 30/01/2012.
EXHIBIT P9 A TRUE COPY OF THE JUDGMENT IN WPC NO.17234/2012 DATED 16/10/2012 BY THIS HON'BLE HIGH COURT.
EXHIBIT P10 A TRUE COPY OF THE REPRESENTATION DATED 19/03/2018 SUBMITTED BY THE 1ST PETITIONER TO THE 3RD RESPONDENT. WP(C) NO.6728 OF 2020 & Con. Cases 34 APPENDIX OF WP(C) 11305/2020 PETITIONER EXHIBITS EXHIBIT P1 A TRUE COPY OF THE ORDER GO (MS) NO.
254/2018/SJD DATED 30/04/2018 ISSUED BY THE 2ND RESPONDENT.
EXHIBIT P2 A TRUE COPY OF THE JUDGMENT DATED 07/03/2019 IN WPC 20669/2018 BY THIS HON'BLE HIGH COURT.
EXHIBIT P3 A TRUE COPY OF THE GO NO.SJD-B2/406/2019- SJD DATED 22/02/2020 BY THE 2ND RESPONDENT.
EXHIBIT P4 A TRUE COPY OF THE LETTER NO. F. NO.1- 9/2006-CD.1 DATED 06/10/2006 ISSUED ON BEHALF OF THE 1ST RESPONDENT.
EXHIBIT P5 A TRUE COPY OF THE GOVERNMENT ORDER NO.110/06/SWD DATED 01/03/2006 ISSUED BY THE 2ND RESPONDENT.
EXHIBIT P6 A TRUE COPY OF THE GOVERNMENT ORDER NO.42/2007/SWD DATED 06/01/2007 ISSUED ON BEHALF OF 2ND RESPONDENT.
EXHIBIT P7 A TRUE COPY OF THE GO(MS) NO.73/2010 DATED 07/10/2010 ISSUED BY THE 2ND RESPONDENT.
EXHIBIT P8 A TRUE COPY OF THE GO(MS) NO.5/2012/SWD DATED 30/01/2012.
EXHIBIT P9 A TRUE COPY OF THE JUDGMENT IN WPC NO.17234/2012 DATED 16/10/2012 BY THIS HON'BLE HIGH COURT.
EXHIBIT P10 A TRUE COPY OF THE REPRESENTATION DATED 19/03/2018 SUBMITTED BY THE 2ND PETITIONER TO THE 3RD RESPONDENT. EXHIBIT P11 A TRUE COPY OF THE INTERIM ORDER IN WPC TEMP NO.244/2020 (RENUMBERED AS WPC WP(C) NO.6728 OF 2020 & Con. Cases 35 NO.9608/2020 DATED 30/04/2020 OF THIS HONB'BLE COURT.
EXHIBIT P12 A TRUE COPY OF THE RTI REPLY F NO CD-11- 20/4/2020-CD-11(C NO 87048) DATED 18.9.2020 ISSUED BY THE 1ST RESPONDENT RESPONDENT'S EXHIBITS EXHIBIT R2(A) TRUE COPY OF THE MINUTES MEETING DATED 6.3.2018 EXHIBIT R2(B) TRUE COPY OF THE REPORT/LETTER DATED 26.4.2018 OF THE DIRECTOR , WOMEN AND CHILD DEVELOPMENT.
EXHIBIT R2(C) TRUE COPY OF THE GOVERNMENT ORDER DATED 10.11.2010.
EXHIBIT R2(D) TRUE COPY OF THE GOVERNMENT ORDER DATED 24.22.2015.
WP(C) NO.6728 OF 2020 & Con. Cases 36 APPENDIX OF WP(C) 12212/2020 PETITIONER EXHIBITS EXHIBIT P1 A TRUE COPY OF THE EXPERIENCE CERTIFICATE ISSUED BY THE 3RD RESPONDENT TO THE 1ST PETITIONER FOR THE PERIOD FROM 19.09.2005 TO 17.11.2018 EXHIBIT P2 A TRUE COPY OF THE EXPERIENCE CERTIFICATE DATED 20.05.2020 ISSUED BY THE 4TH RESPONDENT TO THE 2ND PETITIONER EXHIBIT P3 A TRUE COPY OF THE EXPERIENCE CERTIFICATE DATED 20.05.2020 ISSUED BY THE 4TH RESPONDENT TOT HE 4TH PETITIONER EXHIBIT P4 A TRUE COPY OF THE EXPERIENCE CERTIFICATE DATED 20.05.2020 ISSUED BY THE 4TH RESPONDENT TO THE 6TH PETITIONER EXHIBIT P5 A TRUE COPY OF THE EXPERIENCE CERTIFICATE DATED 20.05.2020 ISSUED BY THE 4TH RESPONDENT TO THE 2ND PETITIONER EXHIBIT P6 A TRUE COPY OF THE EXPERIENCE CERTIFICATE DATED 09.01.2017 ISSUED BY THE 4TH RESPONDENT TO THE 8TH PETITIONER EXHIBIT P6(A) A TRUE COPY OF THE RELEVANT PAGES OF THE SSLC BOOK OF THE 8TH PETITIONER EXHIBIT P7 LIST OF ANGANWADI WORKERS IN KURUTHODE GRAMAPANCHAYATH.
EXHIBIT P8 A TRUE COPY OF THE JUDGMENT DATED 24.07.2017 IN WP(C) NO.16481/2011 OF THIS HON'BLE COURT EXHIBIT P9 A TRUE COPY OF THE GO (RT) NO.254/2018/SJD DATED 20.04.2018 EXHIBIT P10 A TRUE COPY OF THE CIRCULAR NUMBER SJD-
B2/406/2019-SJD DATED 22.02.2020 EXHIBIT P11 A TRUE COPY OF THE ORDER DATED 20.04.2020 WP(C) NO.6728 OF 2020 & Con. Cases 37 IN WP(C) TMP NO.244/2020 OF THIS HON'BLE COURT