SATYA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) In this writ petition under Article 226 of the Constitution, the writ petitioner Smt. Satya Devi has prayed for an appropriate writ of mandamus inter alia for quashing condition No. 6 at Annexure P -3 and condition No. 4 at Annexure P -5 to the writ petition on the ground that the said conditions are illegal, arbitrary and in violation of Articles 14 and 16 of the Constitution and further for directing the respondents to consider the case of the petitioner as Anganwari Worker as she is duly qualified for the job.

(2.) Briefly stated, the facts areas follows: A post of Anganwari Worker fell vacant at Anganwari Centre, Bela. The petitioner applied for the said post alongwith others and she was interviewed on 22nd September, 1994. The petitioner, however, was not selected for the post. As no suitable candidate was found, respondent No. 3, namely, the Child Development Project Officer, Shillai called for fresh applications. Hence, the present writ petition.

(3.) In the reply affidavit filed by the Director Social and Womens Welfare, Himachal Pradesh on behalf of the respondents, it has been urged that the petitioner was not found suitable for the post as her husband was already employed as a volunteer teacher in the Education Department of the State Government. It has also been stated that for the post of helper in Anganwari Centre, Bela, one person was selected and the petitioner neither applied for the post nor attended the interview.