RANBIR KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This case has been taken up through Video Conferencing via WhatsApp facility in the light of Pandemic Covid-19 situation and as per instructions.

(2.) Petitioners are currently serving as Aanganwari Workers. Challenge in the instant petition has been laid to a public notice dated Nil (Annexure P/2A) laying down a criteria for selection of Supervisors. As per counsel the public notice (Annexure P/2A) is in derogation to the Public Social Security and Development of Women and Children (Group 'C) Non-Ministerial Service Rules 2001.

(3.) Even though a perusal of the public notice mentions that the promotion by selection to the post of Supervisor would be made as per statutory rules, yet Mr. H.S. Saggu, learned counsel for the petitioners contends that under the statutory rules the criteria of seniority-cum-merit should be adopted whereas the respondents are proceeding solely on the basis of seniority.