AMARJEET KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The present petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of certiorari for quashing the impugned action of respondent No.2, whereby, the petitioner has not been selected for promotion on the post of Supervisor from Anganwari worker in pursuance of public notice dated 08.07.2013 by ignoring her merit, whereas, less meritorious candidates have been appointed.

(2.) Briefly, the facts of the case, as made out in the present petition, are that there are two categories of Anganwari workers under the respondent department, one is the category of Anganwari workers appointed on the basis of matriculation qualification and the another is category of Anganwari workers appointed on the basis of B.A qualification. The petitioner joined the respondent-department as Anganwari worker in Matriculation category on 26.08.1983 and is working as such till today. A public notice dated 08.07.2013 was issued by respondent No.2 for the purpose of selection of Supervisors amongst the Anganwari workers working in the Anganwari Centres from both categories. The petitioner applied by filling up prescribed proforma in the category of Anganwari worker (matriculation) on the basis of her qualification. As per public notice, 10% of the total percentage of marks of matriculation examination was to be taken into consideration for preparing the merit for the said selection. Additional marks were also mentioned for different types of certificates having been secured by the candidates. One mark was to be given for each additional year of experience, which was to be counted till 01.07.2013. Similarly, three marks were meant for one year computer diploma and three marks of any diploma in the field of social education, Women and Children Welfare, Health related or educational field.

(3.) Petitioner is aggrieved by the action of the respondents in selecting the other candidates by ignoring her merit.