RINA PURKAYASHTA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. R Datta, learned counsel appearing for the petitioners as well as Mr. D Sharma, learned Addl. GA appearing for the respondents No. 1 to 5 and Mr. B Majumder, learned CGC appearing for the respondent No.6, Union of India.

(2.) There is no dispute that the petitioner has been working as Anganwadi Worker continuously under the centrally sponsored scheme called Integrated Child Development Scheme (ICDS) introduced by the Government of India in the year 1975-76. The Anganwadi Workers have been discharging essential social services in the area of supplementary nutrition, immunization, health check up, referral services, non-formal education to pre-school children, pregnant women and lactating mothers. Their services are supervised by the Supervisor (ICDS), Assistant Child Project Officer and Child Development Project Officer. The details of their duties have been enumerated in the writ petition.

(3.) The controversy as raised in the writ petition falls within a short compass. The Government of India by the communication under No.1-8/2012-CD-1 dated 22.10.2012 has observed as follows: