SUBY JAN Vs. STATE

JUDGEMENT

(1.) Respondents 1-5 issued advertisement notice for appointment of Angan Wari Workers against the posts available at various Angan Wari Centres including at Mohalla Manzmalla, Litter in terms of annexure PA, PB of the writ petition.

(2.) Petitioner and other candidates accordingly applied, and selection of one Tahira Akhter wife of Nazir Ahmad R/o Rakhi Litter was made which was questioned by the writ petitioners-Suraya Jan and Suby Jan through the medium of writ petitions bearing Nos. 172/2009 and 1007/2009 respectively.

(3.) During the pendency of said writ petitions, the official respondents examined the case and found that Tahira Akhter is lower in merit as compared to respondent No. 6 and accordingly cancelled the selection of Tahira Akhter and selected and appointed Suraya Jabeen vide Order No. CDPO/ICDS/Pul/09/2278-80 dated 20th of February, 2009 and in consequence whereof both the writ petitions became infructuous and came to be rightly dismissed as such vide judgment and order dated 23.09.2011 while as this writ petition was heard and reserved on the same date. In this writ petition the petitioner has questioned the selection of Suraya Jan on the ground that petitioner is meritorious and belongs to Mohalla Manzrata while as respondent No. 6 is hailing from Rakh Litter and is inferior in merit.