SANTOSH DEVI Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This petition filed under Article 226 of the Constitution prays for quashing selection of respondent No. 5 to the post of Anganbari Worker. A further direction has been sought to direct the respondents to make the selection on the basis of instructions dated 13.3.2006 (P-1).

(2.) Brief facts of the case are that the Child Development Project Officer, Julana, District Jind, invited applications for the post of Anganbari Worker at Fatehgarh, Tehsil Julana, District Jind. The petitioner as well as respondent No. 5 applied for the aforementioned post. The petitioner was called for interview on 11.5.2006.

(3.) Interviews were conducted by a duly constituted Selection Committee and respondent No. 5 has been appointed as Anganbari Worker. The petitioner, who has remained unsuccessful in the selection process espouses her grievance by submitting that in the interview she has been awarded only four marks whereas respondent No. 5 has been awarded 9 marks out of 10.