Madras High Court

Anusha Malarvizhi vs The District Collector on 12 February, 2025

                                                                           W.P.(MD).No.19227 of 2017

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                    Reserved on     :         14.11.2024
                                    Pronounced on :      12.02.2025
                                                   CORAM

                              THE HONOURABLE DR.JUSTICE A.D.MARIA CLETE

                                       W.P.(MD).No.19227 of 2017 and
                                   WMP.(MD).Nos.15582 and 15583 of 2017


                Anusha Malarvizhi
                D/o. Murugesan,
                2/1 Chinna Thathampatti Village,
                Mesalur Post,
                Virudhunagar Taluk & District.                                       ... Petitioner
                                                        Vs.

                1.The District Collector,
                  Virudhunagar District,
                  Virudhunagar.

                2.The Personal Assistant to the District Collector,
                  (Noon Meal Projects),
                   Virudhunagar District,
                   Virudhunagar.

                3.The Block Development Officer,
                  Virudhunagar Panchayat Union,
                  Virudhunagar District.

                4.The Head Master,
                  Panchayat Union Primary School,
                  Chinnathathampatti,
                  Virudhunagar District.

                5. Mrs.Velmayil,
https://www.mhc.tn.gov.in/judis
                1/27
                                                                               W.P.(MD).No.19227 of 2017

                  3/89, Middle Street,
                  Sorampatti Village,
                  Vadamalapuram Post,
                  Viudhunagar District.                                     ... Respondents
                Prayer: To issue a Writ of Certiorarified Mandamus or any other appropriate
                Writ or direction to call for the records of the first Respondent in his
                proceedings in Na.Ka.No.R3/968/2016 dated 00.04.2017 and quash the same as
                illegal, arbitrary and violation of principles of law and further direct the
                Respondents 1 and 2 to appoint the petitioner as a Noon-Meal Organizer in the
                Panchayat Union Primary School, Chinnathathampatti Village, Virudhunagar
                Taluk and District within the stipulated period.


                Prayer in W.M.P.(MD).No.15582 of 2017: Writ Miscellaneous Petition is filed
                praying to dispense with the production of the original order passed by the first
                Respondent in his proceedings in Na.Ka.No.R3/968/2016 dated 00.04.2017 at
                present.


                Prayer in W.M.P.(MD).No.15583 of 2017: Writ Miscellaneous Petition is filed
                praying to stay all further proceedings in Na.Ka.No.R3/968/2016 dated
                00.04.2017 on the file of the first Respondent, pending disposal of the above
                Writ Petition.
                                  For Petitioner   : Mr.G.Marimuthu

                                  For Respondents : Mr.J.Ashok,
                                                    Additional Government Pleader
                                                    for R1, R2 and R4.

                                                   Mr.S.Sadesh Kumar for R3.



https://www.mhc.tn.gov.in/judis
                2/27
                                                                                     W.P.(MD).No.19227 of 2017

                                                       JUDGMENT

Heard.

2. In the above Writ Petition, when it was taken up for admission on

13.10.2017, the learned Special Government Pleader accepted notice on behalf

of Respondents 1 to 4. For the 5th Respondent, notice was directed both

through the Court and privately. The court-issued notice was received by the

5th Respondent, with acknowledgement recorded, and counsel has entered an

appearance. A counter affidavit dated 16.12.2024 was filed on behalf of the 2nd

Respondent.

3. The petitioner claimed to be a resident of Chinnathathampatti

village and had applied for the position of Noon Meal Organiser at the Noon

Meal Centre attached to the Panchayat Union Primary School,

Chinnathathampatti. By the order issued by the 1st Respondent, the District

Collector, dated Nil, April 2017, the 5th Respondent was selected and

appointed to the position. Subsequently, the petitioner submitted a

representation dated 22.05.2017 to the 1st Respondent, objecting to the

appointment of the 5th Respondent.

https://www.mhc.tn.gov.in/judis

4. One Sundarapandian submitted a representation under the RTI Act

to the Public Information Officer in the office of the 1st Respondent, seeking

information regarding the appointment of the 5th Respondent and the distance

between the primary school and the village where the 5th Respondent resides.

In response, it was informed that the 5th Respondent's appointment was based

on her performance in the interview as per G.O.Ms.No.163, Social Welfare and

Noon Meal Programme Department, dated 18.08.2010. It was also stated that

her village may be located beyond a distance of 3 kilometres.

5. The contention raised was that, as per the Government Order, an

individual seeking an appointment must reside within a 3-kilometer radius of

the Noon Meal Centre. Therefore, the appointment of the 5th Respondent

should be set aside, and the petitioner should be appointed in her place.

Although in WMP(MD) No. 15583 of 2017, a request was made for a stay on

further proceedings related to the appointment made in April 2017, no orders

were passed on the matter.

6. In the counter affidavit, it was stated that the distance prescribed

for a residential qualification for a candidate, as prescribed under G.O.Ms.No. https://www.mhc.tn.gov.in/judis

163, Social Welfare and Noon Meal Programme Department, dated 18.08.2010,

and G.O.Ms.No. 72, Social Welfare and Nutritious Meal Programme

Department, dated 30.04.2012, specifies a 3-kilometer radius as a criterion, but

it is not mandatory. The selection is primarily based on the performance of

candidates in the interview. It was further contended that appointing a person

from within the same Panchayat Union (Block), even if beyond 3 kilometres,

does not violate Articles 14 and 16(1) of the Constitution. It was also stated that

the 5th Respondent has been serving at the school for the past seven years

without any blemish, and therefore, the petitioner is not entitled to any relief.

7. The counsel for the petitioner did not dispute either the community

status of the 5th Respondent or her eligibility qualifications. Furthermore, the

fact that she has been serving in the position for the past seven years following

her appointment was not contested. However, reference was made to the

distance criterion prescribed under G.O.Ms.No.163, Social Welfare and Noon

Meal Programme Department, dated 18.08.2010, which states as follows:

“Jhur; Rw;wst[ epakd gzpaplj;jpw;Fk; tpz;zg;gjhuh;

FoapUg;g[f;Fk; ,ilna cs;s Jhuk; 3 fp/kP/f;Fs; ,Uf;fntz;Lk; (Cuhl;rp - Ff;fpuhkk;

- tUtha; fpuhkk; nghd;witfs; fzf;fpy; https://www.mhc.tn.gov.in/judis

vLj;Jf; bfhs;s njitapy;iy)"

8. Based on the distance criterion, it was contended that the 5th

Respondent resided beyond the prescribed 3-kilometer limit and should

therefore be disqualified. Reliance was placed on the judgment of a Division

Bench in The Secretary to Government of Tamil Nadu, Social Welfare and

Nutritious Department, Chennai & Others vs. M. Muthulakshmi & Another,

dated 22.03.2017, wherein the clarification issued by the Government through

G.O.Ms.No. 203, Social Welfare and Nutritious Meal Programme Department,

dated 19.08.2005, was referenced and quoted. In this clarification, the

Government provided the following interpretation of the Government Order:

"(1) Whenever there is a vacancy in any Noon Meal or Anganwadi Centre, eligible persons residing in the same hamlet should be appointed.

(2) Where qualified persons are unavailable in the hamlet, eligible persons from other neighbouring hamlets under the same village panchayat should be selected. If even such persons are not available, then qualified persons from other panchayats, not beyond the distance of 10 kilometres surrounding the said panchayat should be selected.

(3) As far as municipalities/corporations are concerned, eligible persons from the same Ward https://www.mhc.tn.gov.in/judis

where there is a vacancy should be selected, and on the unavailability of persons there, eligible persons from the nearby Ward should be considered, and if even such persons are not available, then persons from the same Division should be selected".

9. After considering the aforementioned clarification, the Division

Bench rendered the following findings:

"53. From the above, it is clear that the Government have tried its best to evolve a pragmatic solution while appointing Noon Meal Organisers from places nearer to the Noon Meal Centres, and the distance criterion has been rightly fixed taking into account the practical difficulties faced while appointing persons belonging to far off places.

54. Therefore, we are of the considered view that the writ Court has not considered the issue in its right perspective, and it has committed an error in law by quashing the said criteria fixed for appointment by G.O.Ms.No.163, Social Welfare and Nutritious Meal Programme Department, dated 18.08.2010.

55. In view of our above decision, the validity of the said criteria laying down other

https://www.mhc.tn.gov.in/judis

qualification of 3 Kms., distance) fixed for appointment by G.O.Ms.No.163, Social Welfare and Nutritious Meal Programme Department, dated 18.08.2010 is upheld and the selection made pursuant to G.O.Ms.No.72, Social Welfare and Nutritious Meal Programme Department, dated 30.04.2012 is sustained."

10. Referring to this clarification, in a subsequent judgment, another

Division Bench in State of Tamil Nadu vs. M. Chandra, W.A. (MD) No. 107 of

2013 and batch cases dated 28.10.2020, reaffirmed the same position. While

considering the case of a Noon Meal Organiser who resided beyond 23

kilometres, the court found that her justification-claiming residence in the

village due to marriage was unsubstantiated and accordingly quashed her

appointment. Subsequently, another learned judge, in S. Baby vs. District

Collector, Cuddalore, reported in 2022 Supreme (Mad) 1038, held as follows:

"18........However, the Hon'ble Division Bench of this court has upheld the validity of the Government Order issued in G.O.Ms.No.163 dated 18.08.2010 and another Hon'ble Division Bench also followed the said judgment and held that such criteria fixed has got nexus between the objects are to be achieved and therefore it cannot be held as unconstitutional.

https://www.mhc.tn.gov.in/judis

That apart, the noon meal centers are to be maintained by the person who is residing in a nearby place. The candidate residing in a far away place may not be in a position to maintain the noon meal centers in an effective manner. Considering all these mitigating factors, the Government fixed the criteria of distance and accordingly issued notification. This being the factum, the contention raised on behalf of the third respondent deserves no merit consideration. As far as the case on hand is concerned, the third respondent residing beyond the radius of three kilometres and therefore in violation of the Government guidelines issued in G.O.Ms.No.163 dated 18.08.2010. That apart, the petitioner and the third respondent scored same marks of 30. In such circumstances, the date of birth is to be the criteria for selecting a candidate. The petitioner is senior in age than the third respondent and thus the selection of third respondent is in violation of the Government guidelines issued. Accordingly, the writ petition is to be considered. In view of the fact and circumstances, the order of the first respondent in proceedings in Proc. Na.Ka. Pidi. 1/296/2016 dated 11.06.2018 is quashed and the respondents 1 and 2 are directed to conduct a fresh selection for appointment to the post of noon meal organizer as expeditiously as possible."

https://www.mhc.tn.gov.in/judis

11. However, none of the aforementioned judgments examined the

historical context of appointments in the Noon Meal Centre or the impact of the

distance rule, which effectively restricted the participation of Scheduled Caste

women in the selection process. Also, the effect of any order having the

sanction of Article 16 of the Constitution was not considered. Therefore, it is

essential to revisit this history, along with the judgments that led to the

quashing of the distance rule by this Court.

12. Before the introduction of reservations for Scheduled Caste

women in Noon Meal Centre employment, selections were made based on

specific guidelines issued by the government. According to the revised

guidelines in G.O.Ms.No.237, Social Welfare (Noon-Meal) Department, dated

18.08.1997, the selected candidate should be a local person in the village or he

should be residing within a 1 KM radius of the Noon-Meal Centre. The

minimum educational qualification required was a pass in the 10th standard.

Also, candidates had to be below 40 years of age at the time of appointment,

and their service would be terminated upon reaching 55 years of age.

13. Subsequently, G.O.Ms.No. 303, Social Welfare and Noon-Meal

Project Department, dated 19.08.2005, introduced further guidelines. This order https://www.mhc.tn.gov.in/judis

stipulated that whenever a vacancy arose in Anganwadi Centres, a qualified

local resident of the village should be appointed. If no qualified candidate was

available within the village, consideration could be given to candidates from

other villages within the same Panchayat Union, provided they resided within a

10-kilometer radius of the village where the vacancy existed.

14. This requirement of distance was examined by a distinguished

judge in the case of P. Vasantha v. District Collector, Dindigul, as reported in

2007 (6) MLJ 402. In his ruling, the judge deemed it unconstitutional and made

the following observations:

"17. ....... if the contentions of the petitioners is to be accepted then the preference should be given solely on the basis of the residence, and that will be hit by Article 16(2) of the Constitution. However, considering the fact that the post requires constant attention towards the children and the availability of the person in a nearby area is preferable and a proximity of distance by the eligible candidates may be constitutionally permissible but the selection cannot be solely on the ground of residential preferences to the exclusion of other criteria has to be accepted as it will hit Article 16(2) of the Constitution. As rightly contended by the official https://www.mhc.tn.gov.in/judis

respondents, the proximity of residence/locality is only a preference and not a qualification by itself. Once it is established that none of the selected candidates are otherwise disqualified they cannot be edged out of consideration only on the ground that they were not being the residents of the locality.

18. Further, preferring a candidate from a particular hamlet to the exclusion of candidates from other hamlets in the same Village Panchayat Union or in respect of Panchayat Union Centres preferring the candidates from only one village to the exclusion of other villages living in the same panchayat union may also be arbitrary and in many times, it may also result in violating the communal roster being followed.

15. This ruling in re Vasantha was upheld by a Division Bench of this

Court in W.A. No. 117 of 2009, dated 01.12.2009. In paragraph 7 of the

judgment, the following observations were made:

"Under such circumstances, we are not inclined to accept the submission made by the learned Government Advocate since the petitioner was residing 3 kms away from the place where the Anganwadi Center is situated she is not eligible for the post. Hence we are of the opinion, the impugned

https://www.mhc.tn.gov.in/judis

order is liable to be set aside and accordingly, the same is set aside. The respondents are directed to consider the case of the appellant and the 3rd respondents are directed to consider the case of the appellant and the 3rd respondent by affording them opportunity of hearing for the appointment for the post of Mini Anganwadi worker at Sethambal Centre, in accordance with law, within a period of six weeks from the date of receipt of a copy of this order."

16. At the time of those appointments, no reservation was provided

for Scheduled Caste women in employment at the noon meal centres. In the

judgment in D. Pothumallee v. District Collector, Tiruvarur, reported in 2010

(5) MLJ 46 the necessity of appointing Scheduled Caste women in noon meal

centres was emphasized by Justice K Chandru as follows:

"8.2. Feeding of children by members of the Scheduled caste will go a long way in removing social disparities and practice of untouchability in different forms. Feeding of children belonged to different communities by a Dalit cook being resisted by the caste Hindus is another form of apartheid and it is not something new to this Country. Even during the Freedom struggle, controversies arose among the National leaders as noted above.

https://www.mhc.tn.gov.in/judis

8.3. After bitter experiences, it was emphasised that by communal feasting and food being served to various groups by engaging cooks from underprivileged society will remove instantaneously some form of untouchability and will be a milestone in our march to an egalitarian society.”

17. In the judgment, the Court directed the implementation of

reservations for Scheduled Castes (SCs) and Scheduled Tribes (STs) in

employment under the noon meal centres:

"9.1 In the light of the above, this court has no hesitation to reject the stand taken by the respondent State and by giving a positive direction to provide for Reservation in terms of Tamil Nadu Act 45/1994, and also in the light of the interim order dated 20.4.2004 passed by the Supreme Court in W.P.(C)No.196 of 2001 in People's Union for Civil Liberties, Rajasthan Vs. Union of India and to provide for reservation for SC/STs. Till such time they provide such rules of reservation, the State is forbidden to fill up such large number of posts (as many as 20000 posts) without due representation to SC/ST communities ignoring the Constitutional mandate."

https://www.mhc.tn.gov.in/judis

18. Accordingly, the Government issued G.O. Ms. No. 142, Social

Welfare (NMP) Department, dated 06.07.2010, introducing a provision for

reservation which paved the way for over 20,000 Scheduled Caste Women

employed in noon meal centers across Tamil Nadu, perhaps marking a historic

milestone in the country by implementing reservation in noon meal centers.

19. After the issuance of G.O. Ms. No. 142, dated 06.07.2010, a

consolidated order was subsequently passed under G.O. Ms No. 163, Social

Welfare and NMP Department, dated 18.08.2010. This order introduced a new

distance rule, requiring a 3 km residential qualification, without considering the

established constitutional principles on the matter.

20. The appointment of SC women in noon meal centres was a crucial

step toward social inclusion. The subsequent imposition of a residence-based

criterion requiring them to live within a three-kilometre radius of the school or

institution effectively undermines the intent of such affirmative action. Instead

of fostering social integration, this rule exacerbates exclusion and inequality,

contradicting the very principles of affirmative action and social justice that

policies like the Noon Meal Scheme seek to uphold. criterion The residence-

https://www.mhc.tn.gov.in/judis

based for employment under the Noon Meal Scheme would only reinforce their

social relegation and economic marginalization. By limiting job opportunities

to those living within a three-kilometre radius, the policy excludes those who,

due to historical and systemic discrimination, are forced to reside in peripheral

areas rather than near schools or institutions. This further entrenches social

relegation and economic marginalization. By limiting job opportunities to those

living within a three-kilometre radius, the policy excludes those who, due to

historical and systemic discrimination, are forced to reside in peripheral areas

rather than near schools or institutions. This further entrenches social

inequalities, denying them equal opportunity in public employment. Such a

restriction directly violates Article 16(2) of the Constitution of India, which

prohibits discrimination in government employment on grounds of residence.

Since only Parliament can prescribe residence-based restrictions under Article

16(3), this arbitrary condition is unconstitutional, effectively depriving

marginalized women of their right to fair employment and economic upliftment.

Article 16(2) of the Constitution explicitly prohibits the State from

discriminating in public employment based on various grounds, including

residence. Article 16(2) states as follows:

(2) No citizen shall, on grounds only of religion, race, caste, sex, descent, place of birth, residence or any of

https://www.mhc.tn.gov.in/judis

them, be ineligible for, or discriminated against in respect of, any employment or office under the State."

21. The circumstances under which this prohibition can be relaxed

are solely determined by a law enacted by Parliament, and no other authority

holds this power. Article 16(3), which permits the requirement of residence as a

condition for employment or appointment, states as follows:

"(3) Nothing in this article shall prevent Parliament from making any law prescribing, in regard to a class or classes of employment or appointment to an office under the Government of, or any local or other authority within, a State or Union territory, any requirement as to residence within that State or Union territory prior to such employment or appointment."

22. When a constitutional prohibition exists, the State Government or

any subordinate authority cannot impose a residential qualification as a

criterion for public employment. However, the State Government, through G.O.

Ms. No. 203, Social Welfare & NMP, dated 19.08.2005, clarified the reasoning

behind such a requirement for Noon Meal Centre appointments.

23. It was observed that when candidates were appointed from a 10-

https://www.mhc.tn.gov.in/judis

kilometer radius, excessive commuting time often resulted in delays,

absenteeism, or failure to report for duty, as noted during surprise inspections

by officials. Additionally, appointees who were not residents of the village

frequently sought transfers to different panchayats or districts, leading to

prolonged litigation, often reaching the High Court. These challenges were seen

as hindering the effective functioning of noon meal centres. Considering these

difficulties, the Government issued clarifications to address the issue.

24. A similar justification provided by the State of Rajasthan for

restricting the appointment of Secondary Grade Teachers exclusively to

candidates from rural areas was rejected by the Supreme Court in its decision in

Kailash Chand Sharma & Others v. State of Rajasthan & Others, reported in

2002 (6) SCC 562. The Court held as follows:

“.....the residents of towns, if appointed will not be willing to serve the rural areas and they will be more interested in getting themselves transferred to "relatively urban area and forward districts", does not in our view, stand a moment's scrutiny. The apprehension that 'teacher absenteeism' will be rampant if non-rural candidates are appointed........ The difficulties sought to be projected by the State appear to be more imaginary rather than real...” https://www.mhc.tn.gov.in/judis

25. The reasoning provided by the Government is speculative, and

even if true, it cannot serve as a valid basis for restricting the right under Article

16(2). The State Government lacks the authority to waive the constitutional

prohibition on imposing residential qualifications as a prerequisite for

employment. Moreover, with modern advancements in transportation,

numerous employees, including those in Class IV services, commute daily from

distant locations.

26. When LIC of India sought to recruit attendees, it followed

guidelines requiring applications to be invited from local employment

exchanges. However, this practice was challenged because employment in LIC

constitutes public employment, and imposing residential criteria is

constitutionally prohibited. In this regard, this Hon'ble Court, in National Life

Insurance Employees Association, represented by its General Secretary &

Another v. Life Insurance Corporation of India, Madras, reported in 1990 (1)

LW 271, held as follows:

"6. Though Article 15 does not mention the word 'residence Article 16, dealing with equality of

https://www.mhc.tn.gov.in/judis

opportunity in matters of public employment, states that no citizen shall, on grounds of religion, race, caste, sex, descent, place of birth, residence or any of them, be ineligible for or discriminated against in respect of any employment or office under the State."

"7....Therefore, when the 'note' says that 'only candidates in the specified Exchanges alone are eligible to apply, it results in a classification, which is unwarranted, unjust and not provided, even in the Regulations of the respondent-Corporation. Under Section 49(2) of the Life Insurance Corporation Act, the service conditions could be regulated only by Regulations framed by it and not by administrative decisions taken by different authorities stipulating terms and conditions, which offend Constitutional provisions. In the opening part of the advertisement, the intention of extending 'preference' to those residing in the branches situate in the areas mentioned therein clearly bring about the intention of confining recruitment based on the residence of the applicants and to achieve it, the registration in the concerned Employment Exchanges had been adopted."

27. The appointment of Secondary Grade Teachers in Tamil Nadu,

https://www.mhc.tn.gov.in/judis

which restricted selection to candidates within a specific district, was struck

down by a Division Bench of this Court for violating Article 16(3). In

Unemployed Secondary Grade Teachers Welfare Association v. State of Tamil

Nadu, reported in 2008 (4) LLN 560, the Court made the following

observations:

"31.In course of hearing, the learned Additional Advocate General expressed an apprehension in respect of qualified persons, who have got registered their names in some particular districts such as Kanyakumari or Tirunelveli, where many persons from 1989 or 1990 onwards, by virtue of their inclusion in the employment register from an earlier date, would swamp the selection relating to appointment of Secondary Grade Teacher in other districts and thereby prevent the persons whose names have been registered in such other districts from getting the employment. This submission precisely overlooks the right guaranteed under Article 16(2) in no uncertain terms. Merely because persons from a particular area are likely to secure more number of jobs in another area, such apprehension cannot be a valid legal ground to deny employment to those persons. As a matter of fact, in

https://www.mhc.tn.gov.in/judis

the absence of any Parliamentary law as envisaged under Article 16(3) permitting such discrimination, the entire submission made by the learned Additional Advocate General as well as the counsels appearing for the Interveners is bound to be rejected.

32.Learned Additional Advocate General has also expressed an apprehension that many times, persons from a particular district after getting employment, and more particularly women candidates, would seek transfer to their own native district, thereby causing difficulties for the administration to run the schools properly.

33. We do not think such a submission can have any legs to stand upon. Whether a person who is seeking transfer would be transferred or not is a matter for the employer to decide and the State can always make necessary provision discouraging or even preventing such transfer.

34.As a matter of fact the decision of the Supreme Court in (2002) 6 SCC 562 (cited supra) is a complete answer to such imaginary excuses putforth by the State. In a very recent decision, the Supreme Court has expressed its grave concern relating to possible balkanization of the country because of the spread of non-tolerance displayed in some parts of the country. The submissions which are now being

https://www.mhc.tn.gov.in/judis

made by the learned Additional Advocate General or the counsel for the Interveners bring only to fore the above unwelcome trend. We do not think that such a course can ever be countenanced. As a citizen of India one has to imbibe the spirit of the Constitution and follow the adage made famous by no less a personality than Justice Krishna Iyer that "Kashmir to Kanyakumari, India is one". However, a reading of the counter filed by the State Government and the stand so painstakingly putforth by the learned Addl. Advocate General, though more in desperation rather than with any conviction, one gets the feeling that even though Kashmir to Kanyakumari - India may be one, Dharmapuri to Kanyakumari - Tamil Nadu is not one. The net result of the policy hitherto followed by some curious logic is that a duly qualified person, who is born in one part of the Tamil Nadu and gets himself registered in the district of his residence, cannot seek employment under the Government in another district of the very same State. If this does not amount to denial of right to equality under Article 14 and more particularly Article 16(2) and the right under Article 19(1), we fail to imagine what else can be the denial of such fundamental rights.

35. In view of the above discussion, in our

https://www.mhc.tn.gov.in/judis

considered opinion, confining the question of selection to the candidates sponsored by the Employment Exchange of a particular district without considering the willingness, availability and suitability of similar candidates who have been registered in the other district employment exchanges, is clearly violative of fundamental rights and, therefore, cannot be countenanced. The impugned G.O.Ms.No.447, dated 16.07.1996 is liable to be quashed. Accordingly, a direction is issued to consider the question of selection of eligible candidates, even though such candidates' names have been registered in other District Employment Exchanges. For the aforesaid purpose, obviously intimation is required to be given to all the District Employment Exchanges and public advertisement throughout the State is required to be made so that any willing candidate even though registered in a different district can offer his candidature."

28. In a recent ruling, the Supreme Court in Tanvi Behl v. Shrey

Goel, reported in 2025 SCC OnLine SC 180, has explicitly held as follows:

"25. ....State cannot grant reservation in public employment on the basis of residence in that State. The exception carved out under Clause 3 of Article

https://www.mhc.tn.gov.in/judis

16, enables only the Parliament to make a law prescribing a requirement of residence for State employment. And there is a reason behind it."

29. The two Division Bench judgments, in re The Secretary to

Government of Tamil Nadu, Social Welfare and Nutritious Department,

Chennai & Others vs. M. Muthulakshmi & Another, dated 22.03.2017 and in re

State of Tamil Nadu vs. M. Chandra, W.A. (MD) No. 107 of 2013 along with the

judgment of the learned Single Judge, while addressing the residential criterion

of being within 3 kilometers, did not consider the bar imposed by Article 16(2)

of the Constitution, nor did they recognize that any relaxation in this regard can

only be made by Parliament under Article 16(3). Consequently, the only

constitutionally valid and legally permissible interpretation of G.O.Ms.No.163,

Social Welfare & NMP Department, dated 18.08.2010, concerning the distance

criterion, is that it may serve as a rule of preference when all other factors are

equal. As rightly stated in the counter affidavit, this order is merely a directory,