MUBEENA BANO Vs. STATE

JUDGEMENT

(1.) Instant appeal is directed against the judgment dated 16.9.2009 rendered in OWP No. 663/2008. Appellant claim to have been selected for being engaged as Anganwadi Worker as against the Anganwadi Centre, Punch Ward No. 69/05 located at village Pakherpora, Singe. The appointment order was not issued, apprehended exclusion, therefore, filed writ petition OWP No. 663 of 2008 praying therein: (1) that the Respondents shall be prohibited from dividing the village Pakherpora into two parts and from changing the location of the Anganwadi Centre, (2) to command the Respondents to issue the appointment order in favour of the Petitioner (3) to (sic) call the record of the civil suit titled Naza Bano v. State of J&K and Ors. and to quash the same.

(2.) The petition so filed has been dismissed on the count of suppression of facts and on the count of invoking the jurisdiction of the Court with unclean hands.

(3.) Basically applications from female candidates have been invited for engagement of Anganwadi Workers in various Anganwadi Centres which include the Anganwadi Centre, Bonpora. The criteria fixed for selection was: (1) the candidate must be in the age group of 18 to 44 years, (2) minimum qualification shall be matriculation and in case no matriculate candidate is available, then middle pass candidate to be considered, (3) 75% weightage was to be given to the minimum qualification and 25% to the viva voce.