PRITIBEN CHHAGANLAL KANJARIAYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These petitions under Article 226 of the Constitution of India are filed for following prayers:-

(2.) Pending the petition, the prayer clause was added and prayer clause-(g) was added which would read as under:-

(3.) The contentions of the petitioners is that though the petitioners were eligible for promotion from the post of Anganwadi Worker to Mukhya Sevika, the petitioners were not promoted and therefore, they were discriminated from the Anganwadi Workers only on the ground that the other Angawadi Workers were promoted to the post of Mukhya Sevika as they were working under the District Panchayat, whereas the petitioners having worked as Anganwadi Workers under the Rajkot Municipal Corporation, were not given any promotion.