RADHA RATHORE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner is aggrieved by order dtd. 12/09/2022 (Annexure- P/1), whereby her appeal challenging the appointment of respondent no.4 on the post of Aaganwadi Sahayika has been dismissed. The petitioner has further prayed for a direction to the respondents to grant her additional marks for her age and to appoint her on the post in question.

(2.) The facts necessary for decision of this case are that an advertisement was issued on 11/08/2020 inviting applications for appointment on the post of Aaganwadi Karyakarta/Aaganwadi Sahayika/Mini Aaganwadi Sahayika for various Aaganwadi Centres in District-Morena & Sheopur. For purposes of this case, we are concerned with the post of Aaganwadi Sahayika for Ward No.13, Aaganwadi Centre 13/2, Housing Colony, Bhind.

(3.) The petitioner, respondent no.4 as also others applied for the aforesaid post. After scrutiny of applications, the provisional select list was published on 30/09/2020 (Annexure-P/5), whereby the following position emerged: <IMG>JUDGEMENT_268_LAWS(MPH)2_2026_1.jpg</IMG>