BEAUTY GOGOI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the common Judgment and Order dtd. 16/11/2016 passed in a bunch of writ petitions in which W.P(C) No. 843/2016 was the lead case.

(2.) The present appeal is, however, filed by the five appellants who had jointly filed W.P.(C) No. 848/2016. The facts as noticed from the pleadings are that the appellants had been engaged as Anganwadi Workers in ICDS Project in the District of Nagaon. The appellants assailed the selection process by which selections were made available for appointments/promotions for 284 posts of Supervisors constituting 25% of reserved quota for in-service Anganwadi Workers employed under the Social Welfare Department.

(3.) All the petitioners have undergone necessary training/courses from time to time and have discharged their duties as Anganwadi workers till date in the respective centres.