MANGALA P NAGARGOJE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE petitioners herein are female workers known as Anganwadi Sevikas. They are questioning the promotion of respondent Nos. 8 to 25 to the posts of Supervisors in the Integrated Child Development Services Scheme floated by the Union of India and which is implemented by the concerned Zilla Parishads under the supervision of State of Maharashtra. It is the case of the petitioners that they were selected to the very posts to which these respondents were selected, the respondent Nos. 8 to 25 were in fact not eligible for being considered to these posts, yet due to their wrongful selection, they were shown at higher positions in the select list and were issued the appointment orders which should have been issued to the petitioners.

(2.) MR. Dharmadhikari and Mr. Pol appear for the petitioners. Mr. Jadhav, A. G. P. , appears for respondent Nos. 1 to 5 and 7, Mr. Mehere for respondent No. 6 and Mr. Patil for respondent Nos. 8 to 25 except No. 11.

(3.) AS noted above, there is a scheme known as Integrated Child Development Services Scheme which is a programme floated by the Central Government and the implementation thereof is effected through the Zilla Parishad under the overall supervision of the State Government. In this scheme, the children in the age group of 0 to 6 from amongst weaker sections of the society, pregnant women and the lactating mothers are given facilities with respect to their medical check-up, training to develop resistance against the diseases, appropriate health services, nutritious diet and informal education. This programme is implemented at the village level through the female workers designated as Anganwadi Sevikas.