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Judgment
P.R. Ramachandra Menon, J.—The petitioners have approached this Court with the following prayers:-
I. Issue a Writ of Certiorari or other appropriate Writ, order or direction quashing Ext. P1.
II. To declare that the petitioners are entitled to be considered against the vacancies of Workers under 25% quota in view of Ext. P2 to Ext. P4.
III. Issue a Writ of mandamus or other appropriate Writ, order or direction or commanding the respondents to make appointment against the vacancies of Anganwadi Workers by providing 25% quota in favour of Anganwadi Helpers like petitioners, by constituting a proper Selection Committee in accordance with Ext. P7 as expeditiously as possible.
IV. Grant such other relief''s as may be prayed for and as the Court may deem fit to grant and
V. Grant the cost of this Writ Petition.
When the matter is taken up for final hearing, the learned Government Pleader submits that, the condition as specified in Clause 6(20) of Ext. P12 (produced along with I.A. No. 13116/2012) still stands and that the petitioners are entitled to have the benefits flowing from Ext. P12.
In view of the above submission, this Court does not find it necessary to adjudicate the matter. The submission made by the learned Government Pleader with reference to the relief seeking for appointment of Anganwadi workers against the 25% quota is recorded. It is declared that the petitioners are entitled to have the benefit flowing from Clause 6(20) of Ext. P12 and necessary steps shall be taken to implement the same forthwith. The writ petition is disposed of accordingly, subject to the satisfaction of other eligibility norms, if any.