VIDYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule returnable forthwith. Heard finally by consent of the learned Counsel for the rival parties.

(2.) In the present petition, the petitioner is seeking implementation of Government Resolution dated 12.3.2008 in her case to be made by the Zilla Parishad, Buldhana i.e. by appointing her to the post of Anganwadi Sevika.

(3.) It has been observed by this Court that Anganwadi helpers and Anganwadi Sevikas who hardly get honorarium @ Rs.1,000/- to 1200/- per month and who work in rural areas straightway rush to this Court invoking the jurisdiction under Article 226 of the Constitution of India in the matters pertaining to their employment i.e. termination, regularization etc.. In the instant case, we find that the petitioner claims that she has been working as Anganwadi helper since 1.11.2001 by an order of appointment made by the Zilla Parishad, Buldhana. According to her, in the year 2007 Anganwadi Sevika working at Mouza Dhanora (Bk) Tq. Nandura District Buldhana resigned and as such her post fell vacant since 5.8.2007. According to the petitioner she has been working as Anganwadi helper in the same centre since 6.10.2007 and in fact has been working incharge of the post on Anganwadi Sevika due to the said vacancy caused by resignation. It is her case that under the Government Resolution dated 12.3.2008 she is entitled to be appointed being eligible and qualified to the said post of Anganwadi Sevika and thus there is a failure on the part of respondent No.2 Zilla Parishad to implement the said Government Resolution dated 12.3.2008 despite her repeated reminders and representations. According to her, her case was also recommended accordingly by the concerned officers but to no use.