FAREEDA JAN Vs. STATE OF J&K

JUDGEMENT

(1.) With the consent of learned counsel for the parties, Deputy Commissioner, Anantnag, is ordered to be impleaded as party respondent in this writ petition. Registry to accordingly update the cause title of the writ petition.

(2.) Advertisement notice was issued, on January 11, 2010, inviting applications from the eligible female candidates for being considered for being selected as Anganwadi Workers on honorarium basis for Anganwari Centres, besides others in Anganwadi Centre Itoo Mohalla, Sundoo village Sundoo. One of the conditions of the Advertisement Notice was that the candidates residing in the concerned Punch Constituency/Ward shall be eligible to apply for the same. The petitioner as also private respondent responded to the said Advertisement Notice and on the basis of merit, the petitioner was shown to have been tentatively selected as Anganwadi Worker in Itoo Mohalla, Sundoo. The Block Development Officer, Achabal sent communication dated April 26,2010 to Child Development Officer, Achabal and informed the said authority that as per the report of Panchayat Secretary, Halqa Sundoo, Achabal, the name of the petitioner does not figure in the voter list of village Sundoo, as such the punch ward certificate issued in her favour shall be treated to be cancelled. The Child Development Project Officer issued a notice, wherein and whereunder, the tentative selection of the petitioner was withdrawn and private respondent was tentatively selected for the approved habitation. Petitioner being aggrieved of the communication of Block Development Officer as also of the withdrawal of her tentative selection has filed this writ petition.

(3.) On notice issued, respondents have filed objections.