SUNDERWATI YADAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) GRIEVANCE of the petitioner in this petition is that though she has secured 5th rank in the merit list of Supervisors in the Women and Child Development Department but the appointment on that post has not been given to her.

(2.) FACTS of the case in brief are that advertisement (Annexure P-2) was issued by the Directorate, Women and Child Development Department, Raipur for the post of Supervisor according to which 554 posts were to be filled up by way of open direct recruitment whereas 185 posts by way of limited direct recruitment from amongst the candidates already working as Anganwadi Worker. As per the eligibility condition, for the post of Supervisor the candidate to be appointed through limited direct recruitment was required to have ten years continuous service as Anganwadi Worker. Petitioner's case here is that at the time of filling-in the form and even on the date of appearing in the examination, she was working as Anganwadi Worker at Anganwadi Centre Kadampura, Nagar Panchayat Pratappur, District Sarguja and had an experience of about 13 years. According to her, she was issued admit card (Annexure P-3) and on result of the examination being declared, she is said to have secured 150.785 marks. On 12.4.2010 a letter (Annexure P-4) was issued to the petitioner asking her to appear in the counseling to be held on 19.4.2010. Petitioner has also filed experience certificate (Annexure P-5) to show that she has worked as Anganwadi Worker at Anganwadi Centre Kadampara, Nagar Panchayat Pratappur, District Sarguja from 31.7.1996 to 11.6.2009. Further case of the petitioner is that when the final select list (Annexure P-1) was issued on 7.5.2010, her name did not find place therein. According to the case of the petitioner, vide order dated 29.5.2009 (Annexure P-6) she was appointed as Shiksha Karmi Grade-I and that she joined the said post on 13.6.2009.

(3.) SHRI Pankaj Agrawal, advocate appearing for respondent No.3 supports the arguments advanced by counsel for respondents 1,2 and 4.