ARIFA BEGUM Vs. STATE OF ASSAM

JUDGEMENT

(1.) The challenge in this writ petition is the order by which the petitioner has been placed under suspension. According to the petitioner, she has been placed under suspension on extraneous consideration and not for any valid reason.

(2.) The petitioner who is presently serving as Child Development Project Officer ('CDPO' for short), Udali, ICDS Project at Udali, Lanka, in the district of Nagaon (now under suspension) was first appointed as Supervisor in the year 1982 (21.11.1982). She was promoted as CDPO on 20.1.2006 and posted at Lahorighat. The petitioner was transferred to the present place of posting i.e. Udali ICDS Project on 13.6.2008 and since then has been serving there.

(3.) On 10.9.2009, an advertisement was issued inviting applications from intending candidates to serve as Anganwadi Workers/Anganwadi Helpers. The advertisement was preceded by the letter dated 27.7.2009 issued by the respondent No. 2 i.e. The Principal Secretary to the Government of Assam, Social Welfare Department to the respondent No. 7 i.e. the Accountant General (A&E), Assam, whereby the sanction of 501 numbers of Supervisors and also acceptance of voluntary services of 12524 Anganwadi Workers and 12524 Anganwadi Helpers for 12524 numbers of additional Anganwadi Centres and another 2967 numbers of Anganwadi Workers for 2967 Mini Anganwadi Centres by the Government of Assam, was conveyed. Be it stated here that by notification dated 31.8.2007, the Government of Assam in the Social Welfare Department, notified the eligibility norms and guidelines for selection of Anganwadi Workers and Helpers in the State of Assam.