PALLABI DAS Vs. STATE OF ASSAM AND OTHERS

JUDGEMENT

(1.) By way of this petition under Art. 226 of the Constitution of India, petitioner seeks quashing of the order dated 6.8.2012 passed by Director of Social Welfare, Assam directing respondent No.4 to make proper survey of the Anganwadi centre in question, survey report prepared by respondent No.4 as well as the order dated 6.9.2012 passed by the Director, Social Welfare Department declaring that residence of the petitioner and respondent No.7 are within the jurisdictional area of the Anganwadi Centre in question, thus rejecting the claim of the petitioner for setting aside the selection and appointment of respondent No.7 as Anganwadi Worker of the Anganwadi Centre in question.

(2.) Facts of the case may be briefly stated.

(3.) Petitioner belongs to the Scheduled Caste community and is Higher Secondary pass. Petitioner is also a married lady. She is therefore eligible to be appointed as Anganwadi Worker.