ANJU RANI Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition filed under Article 226 of the Constitution prays for quashing appointment of respondent No. 5 to the post of Anganwari Worker.

(2.) Brief facts of the case are that in response to the Munadi made in the village Jalalpur, Post Office Barola, Tehsil and District Ambala, in regard to inviting applications for filling up the post of Anganwari Worker, the petitioner as well as respondent No. 5 had applied for the aforementioned post by submitting their applications. It is averred in the petition that on 31.5.2006 interviews were conducted and respondent No. 5 has been selected and appointed as Anganwari Worker. However, no letter of appointment, appointing respondent No. 5 as Anganwari Worker has been placed on record. It has further been claimed that thereafter the petitioner moved an application dated 7.7.2006 (P-5) before respondent No. 4 for supplying the criteria of selection, however, no information was supplied.

(3.) This Court has already considered the criteria of selection of Anganwari Workers in the case of Kanta Devi v. State of Haryana and Ors. C.W.P. No. 10428 of 2006, decided on 14.7.2006 and held that the same does not suffer from any such illegality which would leave any room for Selection Committee to act arbitrarily. It is appropriate to mention that detailed procedure for holding selection of Anganwari Worker has been provided by a letter/instructions dated 13.3.2006, issued by the Director, Women & Child Development Department, Haryana to all the Child Development Project Officers in the State of Haryana. The allocation of marks have been stipulated in the instructions dated 13.3.2006, which have been adopted and followed in the selection process while filling up the posts of Anganwari Workers.