SUBHASHRI MAHARANA Vs. STATE OF ORISSA AND OTHERS

JUDGEMENT

(1.) This writ petition under Article 226 and 227 of the Constitution of India has been filed wherein the direction has been sought for upon the opposite parties to explain as to why the age of the Anganwadi Worker retrospectively fixed by 01.01.2006 although the advertisement is issued on 21.09.2016 with further prayer to accept the application of the petitioner for the sake of interview.

(2.) The brief facts of the case are that the petitioner is an aspirant to be considered for engagement as Anganwadi Worker. An advertisement has been issued on 21.9.2016 wherein recruitment of minimum age has been stipulated being 18 years as on 1.1.2016.

(3.) Petitioner, being aggrieved with the cut-off date of 1.1.2016, is before this Court by way of this instant writ petition on the ground that when the advertisement is dated 21.9.2016, then why the cut-off date of determining the minimum or maximum age would be 1.1.2016. According to the petitioner, that is arbitrary and unreasonable decision and due to that reason the petitioner, who is short of two months age as on 1.1.2016 is being deprived from consideration of her candidature, although she has already attained the age of 18 years on the date of issuance of advertisement i.e. 21.09.2016.