MONILA BEGUM Vs. STATE OF ASSAM AND ORS.

JUDGEMENT

(1.) None appears for the petitioner when the matter is called upon. Heard Mr. M. Khataniar, learned Standing Counsel for BTC and MR. T.C. Chutia, learned Additional Senior Government Advocate, appearing for the State respondents.

(2.) The petitioner, who has passed the HSLC examination in the year 2005, had participated in a selection process for the post of Anganwadi Worker at No. 124 Joraguri Part-III Anganwadi Centre. Pursuant to such participation in the selection process, the petitioner was selected and appointed as an Anganwadi Worker as per the order dated 29.09.2007 of the Project Officer, Manikpur CDPO dated 29.09.2007. The petitioner accordingly joined in her service and had worked as an Anganwadi Worker.

(3.) One Jahanara Khatun had preferred a writ petition before this Court assailing the appointment of the petitioner on the ground that the petitioner is not a resident of the jurisdictional area of the Anganwadi Centre. The said writ petition was disposed of by requiring the respondent authorities to conduct an enquiry as to whether the petitioner is a resident of the jurisdictional area of the Anganwadi centre.