SAMSUN NEHAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Both the review petition and the writ petition being connected and filed by the same petitioner, those are taken up together for an analogous hearing and are being disposed of by this common judgment and order.

(2.) The facts projected are that a recruitment process was initiated in the year 2009 to fill up the posts of Anganwadi Workers/Helpers in various Centres, including 22 No. Jaberikuchi Uttar Suba Anganwadi Centre under West Mangaldai Child Development Project in the district of Darrang.

(3.) It is the case of the petitioner that she being eligible in all respects and had fared well in the selection should have been appointed. However, one Aparna Devi was selected against Sl. No. 1 and was offered the appointment. It is alleged that the said candidate, Aparna Devi was not a resident under the concerned Anganwadi Centre.