KULWINDER KAUR Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) IN a process of consideration for appointment against the post of Aganwari Worker for village Gadapur in Tehsil Rajpura, District Patiala, the official respondents have chosen respondentNo. 6 for appointment as such. The petitioner claims superiority for appointment viz. respondentNo. 6 and as such has impugned the process of selection and appointment of respondentNo. 6, Paramjit Kaur, by filing the instant writ petition.

(2.) THE first contention of learned Counsel for the petitioner is that the petitioner had qualified the certificate course in Nursery Teaching Training Course and as such should be allowed additional marks for higher qualification, i.e., for having qualified the aforesaid certificate course. In so far as the instant prayer of learned Counsel for the petitioner is concerned, the same is based on the following provisions contained in the policy instructions dated 9.1.2004 (Annexure P/1) which have been issued by the respondents for regulating appointment of Anganwari workers:

(3.) Having perused the relevant portion of the policy instructions extracted hereinabove, we are of the view that the certificate course as possessed by the petitioner cannot be termed as higher qualification, in view of Clauses 7 and 8 of the extracted portion of the policy instructions hereinabove, since the certificate course possessed by the petitioner cannot be termed as a qualification higher than the B.A. qualification stipulated therein. For the reasons recorded hereinabove, the first contention of learned Counsel for the petitioner is declined.