A.NARAYANAMMA Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THIS Writ Petition is filed challenging the action of the respondents in rejecting the candidature of the writ petitioner for appointment as Anganwadi worker of Byruvanuthippa Village, Brahmasamudram Mandal, Anantapur District on the ground that the writ petitioner has failed to produce the pass certificate of X Class, while at the same time, selecting a candidate, who has studied up to IX class only. On 02.10.2007, respondents 1 and 2 have taken out a notification inviting applications for the posts of Anganwadi workers and Anganwadi helpers at various Anganwadi centers in the district. The petitioner responded to the said notification, however, her candidature has not been considered on the ground that she failed to produce the X class pass certificate, while at the same time, another individual, who has not studied even X, class has been preferred for appointment.

(2.) HEARD Sri Kothapalli Rammohan Chowdary, learned counsel for the writ petitioner as well as the learned Assistant Government Pleader for Women Development and Child Welfare. It is the case of the petitioner that she is a resident of Byruvanuthippa Village and that she passed X class, whereas the selected candidate Smt. D. Mariamma has only studied up to IX class and left the school. She is not even a resident of the said village. The notification, it is contended, has made it clear that in case no candidate, who has passed X class, is available, candidate with lesser qualifications would be considered.

(3.) ADMITTEDLY , there are only two candidates, who submitted their applications for this vacancy, one is the petitioner and another is the individual, who has been selected and picked up by the respondents, but did not pass the said exam either. Thus, when no candidate, who has passed the X class examination, is available, it is those who have passed a minimum of VII standard could be considered for appointment as an Anganwadi Teacher. Therefore, the rejection of the candidature of the writ petitioner at the very first instance is wrong. However, the learned Assistant Government Pleader has informed at the Bar that the selection of the person, who has been picked up for appointment, has since been cancelled, as she is not a resident of the said village. The learned Assistant Government Pleader has further informed that the vacancy would be re-advertised and selections would be carried out afresh.