MEHBUBA SULTANA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri MU Mondal, learned counsel for the petitioner. Also heard Ms. M. Bhattacharyya, learned Additional Senior Government Advocate, Assam whereas the private respondent no. 5 is represented by Ms. R. Choudhury, learned counsel.

(2.) The issue is with regard to a recruitment process for the post of Anganwadi Helper in the 27 No. Muslimpara (Dafarpur) in the district of Dhubri.

(3.) A recruitment process for the aforesaid post of Anganwadi Helper was initiated vide an advertisement dtd. 28/10/2021 in which the petitioner, along with the respondent nos. 5 and 6 had offered their candidatures. Pursuant to the said applications, an interview was held on 9/2/2022 and it is the contention of the petitioner that in spite of getting the highest mark, the appointment was not offered to her and the same was rather offered to the respondent no. 5. The petitioner could learn the grounds of her rejection is that she did not produce the original documents.