Rajalekshmi vs State Of Kerala
2021 Latest Caselaw 15980 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
         MONDAY, THE 2ND DAY OF AUGUST 2021 / 11TH SRAVANA, 1943
                         WP(C) NO. 13880 OF 2021
PETITIONER :-

            RAJALEKSHMI, AGED 37 YEARS
            W/O.SHIJU, SHIBI BHAVAN, ATTUVASSERY,
            MAVADI P.O., KULAKKADA VILLAGE,
            KOTTARAKARA TALUK, KOLLAM DISTRICT.

            BY ADVS.
            K.V.ANIL KUMAR
            SWAPNA VIJAYAN
            MOHANAN M.K.


RESPONDENTS :-

     1      STATE OF KERALA
            REPRESENTED BY THE SECRETARY TO GOVERNMENT,
            DEPARTMENT OF WOMEN AND CHILD DEVELOPMENT,
            GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN-695 001.

     2      THE DIRECTOR
            DIRECTORATE OF WOMEN AND CHILD DEVELOPMENT, POOJAPURA,
            THIRUVANANTHAPURAM, PIN-695 033.

     3      THE CHILD DEVELOPMENT PROJECT OFFICER
            CHILD DEVELOPMENT PROJECT OFFICE, VETTIKAVALA,
            VETTIKAVALA P.O., KOTTARAKARA TALUK,
            KOLLAM DISTRICT, PIN-691 538.

     4      THE ADDITIONAL CHILD DEVELOPMENT PROJECT OFFICER
            ADDITIONAL CHILD DEVELOPMENT PROJECT OFFICE, VETTIKAVALA,
            VETTIKAVALA P .O., KOTTARAKARA TALUK, KOLLAM DISTRICT,
            PIN-691 538.

     5      KULAKKADA GRAMA PANCHAYATH
            MAVADY P.O., KULAKKADA, KOLLAM DISTRICT, PIN-691 507,
            REPRESENTED BY ITS SECRETARY.

            SMT. PARVATHY KOTTAL- G.P.

      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION          ON
02.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 13880 OF 2021

                                       -: 2 :-


                                   JUDGMENT

Dated this the 2nd day of August, 2021

This writ petition is filed seeking the following reliefs :-

"(i) Issue a writ of mandamus or any other appropriate order or directing the 3rd respondent to appoint the petitioner as permanent Anganwadi worker from the Ext.P1 rank list in accordance with law immediately.

(ii) Issue a writ of mandamus or any other appropriate order or directing the 3rd respondent to consider petitioner's Ext.P2 request and appoint her in any of the existing vacancies of Anganwadi worker from Ext.P1 rank list in accordance with law immediately."

2. Heard the learned counsel for the petitioner and the

learned Government Pleader.

3. It is submitted by the learned counsel for the petitioner

that the petitioner's name is included in Ext.P1 ranked list prepared

for appointment of Anganwadi workers and that the petitioner is the

next person to be appointed from the list. It is submitted that the

petitioner has approached the 3rd respondent with Ext.P2

representation and seeks a consideration thereof.

Having heard the learned Government Pleader also, there

will be a direction to the 3 rd respondent to take up, consider and pass WP(C) NO. 13880 OF 2021

orders on Ext.P2 request made by the petitioner with notice to the

petitioner also and after hearing her through any appropriate means

including by video conferencing. Orders shall be passed within a

period of three weeks from the date of receipt of a copy of this

judgment.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/6.8.2021 WP(C) NO. 13880 OF 2021

APPENDIX OF WP(C) 13880/2021

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE RANK LIST DATED 24.9.2019 OF ANGANWADI WORKERS IN KULAKKADA GRAMA PANCHAYATH AND ITS TYPED READABLE COPY.

Exhibit P2 A TRUE COPY OF THE REQUESTED DATED 25.6.2021 BEFORE THE 3RD RESPONDENT.