JELEKA BHANU Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. SK Das, learned counsel for the petitioner. Also heard Mr. R Islam, learned counsel appearing for respondent No. 6 and Mr. BK Sharma, learned Standing counsel, Social Welfare Department.

(2.) IN response to an advertisement dated 12.03.2007 issued by the Child Development Project Officer, in short, CDPO, Chenga ICDS Project, inviting applications for appointment as Anganwadi Workers (AWW) and Anganwadi Helpers (AWH) in respect of the Anganwadi Centres (AWC) mentioned in the advertisement, the petitioner submitted her candidature for the post of AWW in respect of Changbandha Bahir Char AWC.

(3.) THERE is a requirement in the advertisement that the candidate must be a resident of the centre area for which the application is submitted. Three writ petitioners, namely, Smti. Runa Ahmed, Majida Khatun and Monowara Khatun filed a writ petition before this Court, registered as WP(C) No. 1814/08, wherein the present writ petitioner was arrayed as respondent No. 6, challenging selection of private respondents therein on the ground that they are not residents within their respective AWCs. It is relevant to note that petitioner No. 3 therein, Monowara Khatun challenged the appointment of the petitioner, who was selected as AWW for Changbandha Bahir Char AWC. Monowara Khatun is arrayed in this proceeding as respondent No. 6. It is not very clear whose selection Majida Khatun had assailed in the said writ petition from the present materials on record. Runa Ahmed challenged the selection of AWW for Ramharipara AWC.