(1.) With the consent of learned Counsel for the parties, this petition is taken up for final disposal.
(2.) Petitioner was engaged as Anganwari Helper vide order No. DSWOJ/2467/2010 and CDPO/R/1062/2010 dated 12.03.2010 in Anganwari Centre, Ward No. 8, Indra Nagar. The Petitioner was accordingly engaged as Anganwari Helper in the aforementioned Anganwari Centre vide order dated 15th March, 2010. A representation was received by the District Social Welfare Officer, Jammu, in which, it was alleged that the Petitioner is not resident of Ward No. 8, Indra Colony. The said representation was forwarded to the Block Development Officer, R. S. Pura for re-verification. On re-verification, the Block Development Officer, R.S. Pura found that the Petitioner does not exist in the Voter list of Ward No. 8, Indra Nagar nor is the Ration Card holder of the said area. It is on the basis of these reports that the selection committee took a decision to cancel the engagement of the Petitioner and to re-advertise the said post.
(3.) Petitioner being aggrieved of the said order has challenged the same in this writ petition.