SHAGUFTA NAZ Vs. STATE OF J&K

JUDGEMENT

(1.) By way of this appeal, the appellant has assailed dismissal of SWP No. 40/2016 by the order dated 1st April, 2016.

(2.) It appears that the respondents had invited applications by a Notification No 03 of 2014 dated 6th February, 2015 for the post of Female Multipurpose Health Worker (FMPHW for short hereafter) on contractual basis in Sub-Centre Chungan, Block Mendhar under the National Health Mission.

(3.) It is not disputed that essential requirement for selection to the said post was that the candidate should be a local resident. Premised on the material submitted by her, the appellant was originally selected for appointment for the said post.