SHALINI SREENIVASAN Vs. SINDHU

JUDGEMENT

(1.) is issue revolves around whether the specific qualification mentioned in a notification for the post of Supervisor under the Integrated Child Development Scheme (ICDS) in the Women and Child Development Department should be treated as a quota (i.e., a reserved category or allocation) or as a mandatory qualification for eligibility.

(2.) The notification in this case will have to be considered in the light of the Special Rules for Kerala Social Welfare Subordinate Service, 2010. The service consists of several categories of officers. Category 13 refers to Supervisor, Integrated Child Development Service (ICDS). Rules also provide methods of appointment and qualification for appointment. As per the Rules issued in the year 2010, a ratio of 70:29:1 shall be maintained among direct recruitment from open candidates, appointment from Anganwadi workers and promotion from the feeder categories.

(3.) The charts below are provided for ease of understanding: In 2010 Rules