KOMALBEN PRAVINBHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has filed the present petition seeking a direction to set aside the appointment of respondent No.7 as Aanganwadi Worker, further praying direction against the respondents to follow the procedure for the appointment afresh. It is prayed to consider the case of the petitioner for the appointment to the post.

(2.) Heard learned advocate Mr.Prabhakar Upadhyay for the petitioner, learned Assistant Government Pleader Mr.Robin Mogera for the first respondent, learned advocate Mr.M.B. Gohil for respondent Nos.2 to 4 and learned advocate Mr.Hriday Buch for respondent No.7. The rest of the respondent Nos.5 and 6 did not appear though served.

(3.) The challenge to the appointment of respondent No.7 as Aanganwadi Worker is addressed on the ground inter alia that she did not satisfy the requirement of being local resident of the village.