MADHURI ROY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal has been preferred challenging the validity and/or legality of the judgment and order dated 18th July, 2011 whereby and whereunder a learned Judge of this Court disposed of the writ petition upon issuing certain directions. The appellants herein were selected and appointed to the post of Anganwadi Karmee pursuant to the advertisement dated 10th February, 2006 issued by the respondent No. 5.

(2.) The respondents/writ petitioners herein have challenged the aforesaid appointment of the appellants on the ground that the said appellants are possessing higher qualifications.

(3.) Learned advocate representing the State respondents submits that in the appointment letter issued to the successful candidates it was specifically mentioned that even after joining the service if it appears that the concerned candidate is possessing higher qualification then the said appointment will be cancelled without any notice.