FIRDOUSA AKHTER Vs. STATE

JUDGEMENT

(1.) Petitioner as well as respondent No.6 have competed for being engaged as Anganwari Worker in Angawadi Centre, Harkar Mohalla Tral. The selection process culminated in selection and engagement of respondent No.6. Aggrieved thereof, instant petition has been filed.

(2.) According to learned counsel petitioner has secured 321 marks out of 500 whereas respondent No.6 has secured 255 marks in matriculation examined. In the selection process out of 100 marks 75% marks were earmarked for matriculation and 25% marks for interview. Petitioner on the basis of percentage in matriculation examination is shown to have secured 48.15% marks whereas respondent No.6 is shown to have secured 38.25% marks. In viva voce out of 25, petitioner has been awarded 14 marks whereas respondent No.6 has been awarded 24 marks. In total petitioner is shown to have secured 62.15% marks whereas respondent No.6 is shown to have secured 62.25% marks.

(3.) It is contended by the learned counsel for the petitioner that award of 24 marks in favour of respondent No.6 is sheer favour and is outcome of unfair and mala fide approach. Same has been done only with the object of showing favour because father of the respondent No.6 is the employee in the said department. It is also contended that the interview process was simply an eye wash. No questions were put and in an arbitrary manner marks have been allotted.