HAFIJAN BEGUM Vs. STATE OF ASSAM AND OTHERS

JUDGEMENT

(1.) Heard Mr. I. H. Saikia, learned Counsel for the petitioner and Mr. B. K. Sarma, learned Standing Counsel, Social Welfare Department. Also heard Mr. R. Islam, learned counsel for respondent No. 5.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks quashing of order dated 28.03.2008 passed by the Child Development Project Officer (CDPO), Barkhetri ICDS Project in the district of Nalbari cancelling the engagement of the petitioner as Anganwadi Worker. Petitioner further seeks quashing of engagement of respondent No. 5 as Anganwadi Worker in the Sutar Kuchi Mathowri Supa Anganwadi Centre (Anganwadi Centre hereafter) in place of the petitioner.

(3.) Case of the petitioner is that pursuant to an advertisement issued in the month of March, 2007, a selection process was undertaken for engagement of Anganwadi Worker in the Anganwadi Centre which is under the CDPO, Barkhetri ICDS Project (respondent No. 4). Following the selection held petitioner was selected and consequently engaged as Angawadi Worker in the said Anganwadi Centre on 17.07.2007. While the petitioner was serving as Angawadi Worker, she was served with a copy of order dated 28.03.2008 passed by the respondent No. 4 cancelling her engagement. On enquiry, she could come to know that respondent No. 5 was engaged as Anganwadi Worker in her place.