SUNITA KUMARI Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) Vide the present petition, the petitioner seeks direction thereby directing the respondent no.1 to reinstate the petitioner in the posts of Anganwari Workers.

(2.) The petitioners are women, initially joined as Anganwari Workers in Integrated Child Development Scheme (hereinafter referred to as 'ICDS') with respondent no.1 department. After they put about 10 years of service as Anganwari Workers with respondent no.1, respondent no.2 invited applications for the post of Anganwari supervisor on 20-21.07.2016 to be deputed to respondent no.1 department. The petitioners applied for the post. After written test and interview conducted by the officials of the respondent no.1, petitioners were selected for the post of Anganwari Supervisor on contractual/outsourced basis w.e.f. 20-21.07.2016. Just after one year, their services were discontinued as Anganwari Supervisors w.e.f. 01.10.2017 on the ground that regular appointments were being made in Anganwari Supervisor posts. Accordingly, the petitioners became unemployed.

(3.) Thereafter, the petitioners sent request letters to respondent no.1 seeking their reinstatement in their earlier post i.e. Anganwari Workers as they were deputed for only a short time in Supervisor's posts and also they had not resigned to the Anganwari worker posts. But the respondent no.1 has not reinstated them nor gave any reply to their representations.