RADHIKA DEVI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R.S. Chauhan, the learned counsel for the writ petitioner as well as Ms. B. Bhuyan, the learned Standing Counsel for the BTC.

(2.) The controversy raised by the instant writ petition is that both the petitioner as well as respondent No. 8 applied for the post of Anganwadi Worker Golmagaon-A, Ward No. 1 Anganwadi Centre. The Select list was forwarded by the Joint Secretary, BTC to the Child Development Project Officer, Udalguri, on 02.01.2010 (Annexure-G), wherein the respondent No. 8 has been selected as Anganwadi Worker against the said Centre.

(3.) The writ petitioner being aggrieved on coming to learn that the petitioner being an outsider was not selected for the said post, submitted a joint representation alongwith another applicant who applied for the post of Anganwadi Helper in the said Centre before the Deputy Commissioner, Udalguri district on 20.10.2009 (Annexure-H).