SAFINA AKHTER Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Heard Sh. Arshad Majid Malik, learned counsel for the appellant and Sh. K.D.S. Kotwal, learned Deputy Advocate General for the respondents.

(2.) The appellant has preferred this Letters Patent Appeal (LPA) against the order dtd. 17/11/2021 passed by the writ court deciding writ SWP No. 769 of 2009, 'Safina Akhter vs. State of J&K and others'.

(3.) The dispute in the writ petition was regarding the selection and appointment of an Anganwari Worker. The petitioner-appellant contended that she was more meritorious and has wrongly been left out in comparison to respondent no.6- Gulshan Begum in the writ petition.