JASBIR KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner as well as private-respondent No. 6 are daughtersin- law, of Village Diwangarh Kaimper, Tehsil Sunam, District Sangrur. And, it is no more in dispute between them that after being selected by the Child Development & Project Officer, Sunam - respondent No. 3-, it is respondent No. 6 who is holding the post of Anganwari Helper of the village, at present. As per the case of the petitioner, she and three more candidates, viz. Parkash Kaur, Sukhpal Kaur and Charanjit Kaur, had applied for the said post, for which the minimum educational qualification was that the candidate should have studied upto 5th class. Undisputedly, the petitioner as well as respondent No. 6 satisfy this academic qualification, as both of them were 9th pass, at the relevant time.

(2.) The grouse of the petitioner is that she is fully eligible for the post but has not been selected, whereas respondent No. 6 who even did not apply, has been selected as Anganwari Helper.

(3.) The case of official respondents, on the other hand, is that respondent No. 6 had duly applied to the Gram Panchayat- respondent No. 5- but the Sarpanch refused to accept her application. Therefore, she had to, per force, give the application to the Deputy Commissioner (Sangrur) who had sent it to respondent No. 3- the Child Development & Project Officer, Sunam. The latter, in turn, forwarded the same to respondent No. 5 vide the forwarding letter, Annexure-R3, wherein the Sarpanch was asked to consider the same and include the name of respondent No. 6 in the resolution. The Sub-Divisional Officer, Zila Parishad, Sangrur, also took up the matter with the Block Development & Panchayat Officer, Sunam, by addressing a letter, Annexure R2, to him. For the sake of convenience, the contents of Annexure R2 are being reproduced below: