KESREE BHURIYA Vs. WOMEN AND CHILD

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking direction to the respondents to appoint her on the post of Supervisor treating her experience as Anganwadi Worker for five years.

(2.) In brief, the case of the petitioner is that she was appointed vide order dated 15/10/2009 as Mini Anganwadi Karyakarta at Anganwadi Centre, Rangpura Maata Falia. Thereafter by order dated 30/12/2011 she was appointed as Anganwadi Worker and had joined as Anganwadi Worker on 5/1/2012. She had applied for the post of Supervisor in pursuance to the advertisement dated 26th Sept., 2014 and in terms of the said advertisement, five years experience on the post of Anganwadi Worker was required. Further case of the petitioner is that she was duly selected in the examination, but at the time of verification of the documents it was wrongly held that the petitioner was not having five years experience as Anganwadi Worker.

(3.) Learned counsel for petitioner submits that the post of Mini Anganwadi worker and Anganwadi Worker is the same, therefore, the petitioner's experience for services rendered as Mini Anganwadi Worker should be counted against the post of Anganwadi worker and since the petitioner is having five years experience on the post of Anganwadi Worker including the earlier experience, therefore, the petitioner cannot be denied appointment on the post of Supervisor.