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Judgment
This writ petition is filed seeking the following reliefs:
1) To call for the records leading to Ext.P6 rank list and quash the same by issuing a writ of certiorari;
2) To issue a writ of mandamus or any appropriate writ or direction, directing the respondents 1 to 3 to award marks due to the petitioner for experience shown in Ext.P5 experience certificates in terms of Exhibit P7 Government Order within a time frame fixed by this Hon'ble Court;
3) To issue a writ of mandamus or any appropriate writ or direction, directing the respondents 1 to 3 to conduct the personal interview afresh for the preparation of selection list for Angnavadi Helpers in Grama Panchayat of Pallickal, Pathanamthitta District which may be directed to be video recorded to avoid manipulation and non-granting of marks in the interview;
4) To issue a writ of mandamus or any appropriate writ or direction, directing the respondents 1 to 3 to consider and take actions called for under law in Ext.P8 representation within a time frame fixed by this Hon'ble Court;
Heard the learned Counsel for the petitioner and the learned Government Pleader.
It is submitted by the learned Counsel for the petitioner that the details of the petitioner and the marks awarded to her in Ext.P6 select list are erroneous since the entire length of the petitioner's service has not been taken into account and that her caste is wrongly shown in Ext.P6. Pointing out the grievances of the petitioner against the list, the petitioner has preferred Ext.P8 representation before the 1st respondent.
The learned Government Pleader submits that the contentions of the petitioner are liable to be considered by the 1st respondent.
There will accordingly be a direction to the 1st respondent to take up Ext.P8 complaint raised by the petitioner and to take an appropriate decision on the same, within a period of two months from the date of receipt of a copy of this judgment. The petitioner as well as any other affected persons shall be put on notice and heard through any appropriate means including video conferencing before taking a decision on Ext.P8 complaint.
The writ petition is ordered accordingly.