S UMARANI Vs. DISTRICT COLLECTOR CUDDALORE DISTRICT CUDDALORE

JUDGEMENT

(1.) THE writ petition has been filed by the petitioner seeking a writ of certiorarified mandamus, calling for the records of the respondent No.2 by which publications have been made seeking for the appointment of 'Makkal Nala Paniyalar Post' in Periyakanganam Kuppam Village, Cuddalore Panchayat Union, Cuddalore.

(2.) THE petitioner herein was appointed as 'Makkal Nala Paniyalar' by the respondent No.1 on 16.07.1990 on a temporary basis. Thereafter by the proceedings dated 10.09.1997, she was again appointed for a period of one year on a contract basis. It is the case of the petitioner that she has been working continuously thereafter. By the proceedings dated 24.07.2006, she was appointed for another period of one year on a consolidated pay of Rs.1000/ - per month.

(3.) THE petitioner was not able to attend the office from 12.07.2007 to 15.03.2008, as a result the petitioner's post was declared vacant and a publication was made by the respondent No.2 to fill up the said post. The petitioner has produced leave letters and medicate certificates stating that due to her ill health she could not attend the office. The petitioner has also made a representation on 21.04.2008 requesting for the appointment, after the publication made by the respondent No.2. Since no action has been taken inspite of the said representation followed by a legal notice, the petitioner has come forward to file the present writ petition.