KALPANA ROY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Dasgupta, learned senior counsel for the petitioners, Mr. M.R Adhikary, learned Additional Senior Government Advocate and Mr. A. Bhuyan, learned Standing Counsel for the BTC.

(2.) The petitioners herein, who have the qualification of appearing in the HSLC examination, but having not passed the same, had been appointed as Anganwadi Helpers under the Kokrajhar ICDS project. The petitioners have been working as Anganwadi Helpers in their respective centers since 10.09.1997 when they were so appointed. It is stated that during their service tenure as Anganwadi Helpers, the petitioners have rendered satisfactory service and there is no complaint from any quarter against the services rendered by them.

(3.) In the year 2008, a process was undertaken to fill up certain vacant posts of Anganwadi Worker in different centers within the jurisdiction of the Kokrajhar ICDS project. The petitioners along with others had participated in the said selection process.