SHAHINA BILKIS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. Mazumdar, learned counsel for the appellant as well as Mr. R. Dhar, learned Additional Senior Government Advocate, Assam for Respondent Nos .1 to 4 and Mr. F.U. Borbhuiya, learned counsel for Respondent No.5.

(2.) This intra-Court appeal is directed against the judgment and order dated 02.08.2014 passed in WP (C) 5708/2012.

(3.) With regard to appointment of the appellant as Anganwadi Worker at No.134 Beltola Chuburi Anganwadi Centre under Karunabari ICDS Project, the same has been the subject-matter of challenge in three successive writ petitions instituted by the Respondent No.5 herein, being WP(C) 4932/2010, WP(C) 185/2012 and finally the related WP(C) 5708/2012. The said selection and appointment of the appellant was pursuant to Advertisement dated 05.09.2009 and challenge to her appointment has been on the sole ground that she was not a candidate residing in the village where No.134 Beltola Anganwadi Centre is located. The pin-pointed challenge against the appellant has been that she being a resident of House No.40 of Gohain Doloni Village, which is outside the jurisdiction of the concerned Anganwadi Centre, as such, she was ineligible for selection. The said Anganwadi Centre is stated to be located at Daulatpur village and not at Gohain Doloni village.