GITA HAZARIKA Vs. STATE OF ASSAM AND ORS

JUDGEMENT

(1.) Heard Ms. R. Gogoi, the learned counsel for the petitioner. Also heard Mr. M.R. Adhikari, the learned Government Advocate, Assam, for the State respondents and Mr. B.C. Das, the learned counsel for the respondent No.5 as a legal aid counsel.

(2.) By filing this writ petition, the petitioner has alleged that the respondent No.5 has been appointed as Anganwadi Helper in Anganwadi Centre under Barhampur ICDS project under Nagaon District without considering the experience gained by the petitioner as he was working temporarily as Anganwadi Helper in the same Centre.

(3.) It is the case of the petitioner that she was temporarily engaged as Anganwadi Helper under the said Centre on ad hoc basis for a period of 3 months vide Office Order dated 30.06.2008. However, after the expiry of the 3 months period, her engagement was not extended and instead, the official respondents issued an advertisement for engaging Anganwadi Helper for the Centre concerned. Pursuant to the selection process that was undertaken, the respondent No.5 was selected and appointed.