LAWS(J&K)-2020-3-18

SANTOSH KUMAR Vs. STATE

Decided On March 10, 2020
SANTOSH KUMAR Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Vide Advertisement Notification dated 01.01.2011 issued by the respondent No.6, the applications were invited from eligible female candidates for engagement as Anganwadi Helpers on honorarium basis for various Anganwadi Centres of ICDS Project Vijaypur, District Samba which included the post of Anganwadi Helper in Anganwadi Centre Mahal Shah Kothey. The eligibility conditions prescribed in the Advertisement Notification, inter alia provided as under:-

(2.) Indisputably, the selection of Anganwadi Helpers at the relevant point of time was governed by Government Order No.07-SW of 2010 dated 18.01.2010. The criteria for selection of Anganwadi Helpers, as prescribed in the aforesaid Govt. Order, also provided for the preference to be given to the candidates from BPL category in the following order of priority:-

(3.) The Government order (supra) also provided for filing of an Appeal and Revision by the aggrieved candidate(s).