ASHIMA KHATUN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Matin, the learned counsel for the petitioner and Mr. A. Chakraborty, the learned Government Advocate, Assam, for the respondent Nos. 1 to 5. None appears for the respondent No.6 despite service.

(2.) Office note dated 11.03.2013 indicates that A/D card has returned back from the respondent No.6. As such, the case shall proceed without the respondent No.6.

(3.) The case of the petitioner in brief is that she responded to the advertisement dated 10.09.2009 (Annexure-3) for the post of Anganwadi Worker against No.83 Kharpori Chapori Uttar-Pub Chuba Anganwadi Centre under the Dalgaon Sialmari ICDS Project. The petitioner and the respondent No. 6 were the only applicants for the said post while the interview was conducted on 09.10.2009 by the selection committee in the office of the respondent No.4. The petitioner upon coming to learn that the respondent No.6 is not the permanent resident of the Centre area objected to her candidature, but however, the selection committee proceeded with the selection process and selected the respondent No.6 for the post in question. Thereafter, the respondent No.6 was appointed and she has joined the post.