SUNITA KUMARI Vs. STATE

JUDGEMENT

(1.) Feeling aggrieved of the order No. ICDS/SB/759-62/2011 dated 30.11.2011, the petitioner filed the instant petition seeking quashment of the said order and also a direction to the official respondents to consider her for her conversion/appointment from Anganwari Helper to Anganwari Worker in Anganwari Centre Makhol, Ward No.3, Halqa Panchayat Nallah.

(2.) Briefly stated the facts, leading to the filing of this petiton, are that the petitioner having been engaged as Anganwari Helper in Anganwari Centre Makhol vide order dated 19.01.2006 has been continuing as such since her appointment. It is pleaded that, in the absence of regularly appointed Anganwari Worker, the petitioner had been running the said Centre single handedly. It is further submitted that services of one Nisha Sharma, who was working as Anganwari Worker in Anganwari Centre Thumba Garan Nallah, came to be terminated and in her place, respondent No.5 was temporarily engaged as Anganwari Worker for a period of 60 days or till the selection is made by the District Selection Committee constituted by the Government. The engagement of respondent No.5 in Anganwari Centre Thumba Garan Nallah was resented by the villagers and with a view to accommodate her, the official respondents vide order dated 30.11.2011 (supra), transferred and adjusted respondent No.5 as Anganwari Worker in Anganwari Centre Makhol against available vacancy.

(3.) It is the grievance of the petitioner that temporary arrangement whereunder respondent No.5 was brought as Anganwari Worker in Anganwari Centre Makhol continues even after a lapse of more than eight years. The petitioner filed the instant petition claiming that she being Anganwari Helper is eligible to be upgraded to the post of Anganwari Worker in terms of Government No.7-SW of 2010 dated 18.01.2010.