LAWS(GAU)-2022-11-38

HANIFA KHATUN Vs. STATE OF ASSAM

Decided On November 02, 2022
Hanifa Khatun Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) Both the writ petitions W.P.[C] no. 2852/2018 and W.P.[C] no. 3142/2018 are in respect of selection/engagement/cancellation of engagement to the post of Anganwadi Helper at Anganwadi Centre no. 167 of Isonabad Kandi under Kalain ICDS Project, District Cachar.

(2.) Earlier, an Advertisement dt. 8/9/2009 was published initiating a process of selection and engagement of Anganwadi Workers and Anganwadi Helpers in respect of Angan-wadi Centres under Kalain ICDS Project, District Cachar. Pursuant to the said Advertisement, interviews were held for selection of Anganwadi Workers and Angan-wadi Helpers. Serious anomalies and irregularities were found to have occurred during the process of interview of candidates for Anganwadi Workers and Anganwadi Helpers under Kalain ICDS Project, Cachar. A decision of the Government to re-conduct the interview for selection of Anganwadi Workers and Anganwadi Helpers in the Anganwadi Centres under Kalain ICDS Project, Cachar was conveyed by a letter dtd. 4/2/2010. Accordingly by a Re-Advertisement dtd. 26/2/2010, fresh applications were invited from the interested female candidates who were willing to render voluntary services as Anganwadi Workers and Anganwadi Helpers at the Additional Anganwadi Centres sanctioned by the Government under Kalain ICDS Project, Cachar. The Anganwadi Centre no. 167 of Isonabad Kandi falls within Behara Gaon Panchayat and it was one of the Additional Anganwadi Centres for which fresh applications were invited for the post of Anganwadi Helper by the Re-Advertisement dtd. 26/2/2010. Both the writ petitioner and the respondent no. 6 in the writ petition, W.P. [C] no. 3142/2018 were candidates for the post of Anganwadi Helper at Anganwadi Centre no. 167 of Isonabad Kandi.

(3.) The respondent no. 6 in the writ petition, W.P.[C] no. 3142/2018 viz. Smti. Ambia Khatun is the writ petitioner in the other writ petition, W.P.[C] no. 2852/2018 and the writ petitioner in the writ petition, W.P.[C] no. 3142/2018 viz. Smti. Hanifa Khatun is the respondent no. 6 in the writ petition, W.P.[C] no. 2852/2018. For the sake of easy reference, the writ petitioner in the writ petition, W.P.[C] no. 3142/2018, Smti. Hanifa Khatun, who is also the respondent no. 6 in the writ petition, W.P.[C] no. 2852/2018, is referred to hereinafter as the writ petitioner and the respondent no. 6 in the writ petition, W.P.[C] no. 3142/2018, Smti. Ambia Khatun, who is also the writ petitioner in the writ petition, W.P.[C] no. 2852/2018, is referred to hereinafter as the respondent no. 6.