DARAKASHAN ANJUM Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Petitioner challenges Clause 4.7, 4.8 and 4.9 of Annexure-1, which is a 2011 guideline issued for selection of Anganwari Sevika/Sahayika.

(2.) Submission of the counsel for the petitioner is that such impediment created in selection is required to be struck down being violative of the Constitution of India since every person has a right for consideration for any kind of engagement on a public post or engagement even if it be on contract.

(3.) The guidelines which have been laid down have been drawn up with certain purpose and object behind it and this has been done keeping in mind the social object and prevalent situation in the society with regard to people who shall be engaged and who are part and parcel of decision-making process.