ANILABEN BHAVSINGHBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has challenged the appointment of respondent No.3 for the post of Anganwadi Worker, being the local candidate, under Article 226 of the Constitution of India before this Court.

(2.) Heard learned advocates for the respective parties. Though notice issued by this Court has been served to respondents No.3 and 4, none has chosen to appear and contest the matter before this Court.

(3.) Learned advocate for the petitioner has submitted that respondent authority has published public advertisement on 9/5/2017 for the recruitment of Anganwadi Worker, wherein it is specifically mentioned that the candidate should be a lady, married and a resident of local area for which the advertisement was issued.