Madras High Court
R.Malliga vs The District Collector on 12 October, 2022
W.A(MD)No.1550 of 2011
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 12.10.2022
CORAM:
THE HONOURABLE MRS.JUSTICE J. NISHA BANU
and
THE HONOURABLE MR.JUSTICE N. ANAND VENKATESH
W.A(MD)No.1550 of 2011
and
M.P.(MD)No.1 of 2011
R.Malliga .. Appellant
Vs.
1.The District Collector,
Theni District,
Theni.
2.The Commissioner,
Panchayat Union,
Theni.
3.The Project Officer,
Integrated Child Development Schemed,
Office of the Child Development Scheme,
Annanji Vilakku,
Periyakulam Road,
Theni Rural,
Theni District.
4.B.Vetreeswari ...Respondents
1/5
https://www.mhc.tn.gov.in/judis
W.A(MD)No.1550 of 2011
PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent
praying this Court to set aside the order passed by this Court in
W.P(MD)No.1543 of 2011, dated 01.12.2011.
For Appellant : Mr.M.Ajmal Khan
For Respondents : D.Sasikumar, - for R1 to R3
Additional Government Pleader
No Appearance - for R4
JUDGMENT
J. NISHA BANU, J.
AND
N. ANAND VENKATESH, J.
This writ appeal was filed against the order passed by the
learned Single Judge setting aside the appointment of the appellant as
"Anganwadi Worker"
https://www.mhc.tn.gov.in/judis
W.A(MD)No.1550 of 2011
2. Heard Mr.M.Ajmal Khan, learned counsel for the
Appellant and Mr.D.Sasikumar, learned Additional Government Pleader
appearing for the respondents 1 to 3.
3. The learned Single Judge was pleased to set aside the
appointment of the appellant mainly on the ground that the appellant was
residing in a place called "Pallapatty", which was more than 3 1/2 kms.
from the Anganwadi Centre. That apart, the learned Single Judge also
took into consideration the age factor of the appellant and the writ
petitioner.
4. In the considered view of this Court, there is no need to
go into the merits of the case, since the appellant by virtue of the interim
order passed by this Court, is continuing to work in the Anganwadi
centre right from the year 2010 onwards, till date. That apart, the writ
petitioner has crossed the maximum age limit of 40 years and hence no
useful purpose would be served, even if the writ appeal is allowed at this
point of time.
https://www.mhc.tn.gov.in/judis
W.A(MD)No.1550 of 2011
5. In the result, the order passed in W.P(MD)No.1543 of
2011, dated 01.12.2011, is hereby set aside and this writ appeal stands
allowed. No costs. Consequently, connected miscellaneous petition is
closed.
[J.N.B, J.] & [N.A.V., J.]
12.10.2022
Index:Yes/No
Internet:Yes/No
rm
To
1.The District Collector,
Theni District,
Theni.
2.The Commissioner,
Panchayat Union,
Theni.
3.The Project Officer,
Integrated Child Development Schemed,
Office of the Child Development Scheme,
Annanji Vilakku,
Periyakulam Road,
Theni Rural,
Theni District.
https://www.mhc.tn.gov.in/judis
W.A(MD)No.1550 of 2011
J. NISHA BANU, J.
AND
N. ANAND VENKATESH, J.
rm
JUDGMENT MADE IN
W.A(MD)No.1550 of 2011
12.10.2022
https://www.mhc.tn.gov.in/judis
