NISHA RANI Vs. ADC, SIRSA

JUDGEMENT

(1.) The appellants herein, who are 51 in number, had filed writ petition No.14753 of 2011 seeking appointment to the post of Anganwari workers. The case set up by these appellants in the writ petition was that pursuant to the process of selection undertaken by the respondents to the post of Anganwari workers, they had also made applications and had undergone the selection process. These appellants also claimed that they were selected to the post of Anganwari workers in different blocks of District Sirsa i.e. Madho Singhana, Bara Gudha and Odhan. However, in spite thereof, they were not given any appointment.

(2.) In these circumstances, the prayer made in the said writ petition was to the following effect:

(3.) The aforesaid writ petition has been dismissed by the learned Single Judge vide orders dated 12.8.2011, on the ground that this writ petition for appointment to the post of Anganwari workers is not maintainable. While dismissing the said writ petition, the learned Single Judge has referred to the Division Bench decision of this Court in Darshana Devi Vs. State of Haryana and others, 2009 153 PunLR 174, which in turn has relied upon the judgment of the Supreme Court in the case of State of Karnataka Vs. Ameerbi and others, 2007 11 SCC 681. This order of the learned Single Judge is assailed in the present appeal.