MANJU DUTTA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) HEARD Mr. S. Talapatra, learned sr. counsel for the writ petitioner. Also heard Mr. P. K. Biswas, learned Assistant SG for the respondent-Union of India and Mr. S. Chakraborty, learned counsel for the State respondents.

(2.) THE petitioners who are Anganwadi workers working in the State of Tripura have filed the present writ petitions challenging the Recruitment Rules notified on 9. 4. 97 for the post of Supervisor, Integrated Child Development Services (for short, ICDS) under the Education Department, Government of Tripura.

(3.) MR. S. Talapatra, learned counsel for the petitioner submits that ICDS was introduced by the Government of India in the year 1975-76 and under the said Centrally sponsored scheme, integrated development in the area of supplementary nutrition, immunization, health check-up, referral services, non-formal education etc. to pre-school children, pregnant women and lactating mothers were to be extended with the aid of Anganwadi workers (AWs) and their superiors for all women in the age group of 15 to 45 throughout India. Under this scheme Anganwadi workers are to be the grassroot level workers and the superior posts are designated as Supervisors, Assistant Child Project Officer and Child Development Project Officer.