JOYGUN BEGUM Vs. STATE OF ASSAM

JUDGEMENT

(1.) None appears for the petitioner when the matter is called upon. Heard Mr. M.R. Adhikary, learned Additional Senior Government Advocate, appearing on behalf of the State respondent authorities in the Social Welfare Department.

(2.) Pursuant to an advertisement dated 05.09.2009 issued under the signature of the Child Development Project Officer (CDPO), Krishnai Balijana Twin ICDS Project, inviting applications for various posts, amongst others, of Anganwadi Workers/Helpers, the petitioners had duly participated in the same. Annexure-2 to the writ petition is a WT message dated 07.11.2009 of the Joint Secretary to the Government of Assam in the Social Welfare Department, Dispur addressed to the CDPO's of various places including the Krishnai Balijana Twin ICDS Project's CDPS, which is involved in the subject matter in this writ petition. The said WT message provides that the CDPO's are required to announce the result after observing all formalities and take necessary action immediately for engagement of the selected candidates and report compliance to the Government by a written signal.

(3.) As per the Annexure-3 notice dated 01.12.2009 under the signature of the CDPO, Krishnai Balijana Twin ICDS Project, a select list was notified as regards Anganwadi Workers and Helpers in respect of the centers under the said Krishnai Balijana Twin ICDS project. As per the Serial No.22 of the said select list for Badal Para Ward No.10, the petitioner No.4 was selected as a Anganwadi Helper, similarly as per Serial No. 24 in respect of Natun Basti Ward No.11, the petitioner No.1 was selected as Anganwadi Helper and in respect of Bhatipara Ward No.12 in Serial No.27, the petitioner No.2 was selected as Anganwadi Helper. The aforesaid selections were made in respect of centers in the town area. In respect of the selection for th Gaon Panchayat areas in Serial No.22, the petitioner No.3 was selected under the Dakhin Hsila Beel for the post of Anganwadi Worker.