NASEEMA BANOO Vs. STATE & ORS.

JUDGEMENT

(1.) Vide advertisement notice dated 21.7.2010, applications were invited from eligible female candidates for engagement as Anganwadi Workers under Expan sion Programme of Anganwadi Centres Phase III which include Anganwadi Cen tre, Zamanpora Gushi of Village Gushi. The petitioner had also applied for being engaged as Anganwadi Worker in said Anganwadi Centre.

(2.) The tentative select list of various Anganwadi Workers for various An ganwadi Centres has been issued, however, as against Anganwadi Centre, Zamanpora Gushi it is recorded as "selection with-held". Petitioner noticing the sameposition filed writ petition (SWP) No. 116/2011 alongwith CMP No. 150/2011 wherein only notices were issued but during pendency of writ petition, petitioner came to know that formal order of engagement vis-a-vis said Anganwadi Centre has been issued in favour of respondent No. 6 (Naheeda Anjum). For seeking quashment of the said engagement order dated 01.03.2011, instant writ petition has been filed.

(3.) In the reply as filed by respondents No. 1 to 5, it has been stated that the petitioner is not resident of hamlet Zamanpora Gushi, so was not eligible to be engaged in the said Anganwadi Centre. In addition, merit position of the petitioner and respondent No. 6 has been tabulated which reads as under:-