ANSHU SHARMA Vs. STATE OF J&K

JUDGEMENT

(1.) THE petitioner-Anshu Sharma questions the engagement of Ms. Jyoti Kumari alias Jyoti Devirespondent No. 9 as Anganwari Worker for Anganwari Centre at Jatwal Morh, inter alia, on the grounds that the Social Welfare Department of the State Government had not followed the criteria indicated in the Advertisement Notice while selecting respondent No. 9, who, even otherwise, ineligible to compete for selection being a resident of village Sangwali falling in Ward No. 3 Jatwal, when eligible candidate had to be the resident of Ward No.4.

(2.) THE respondents justify the selection and engagement of respondent No. 9 urging that the criteria laid down in Government Order No. 128-SW of 2008 dated 24.3.2008 had been followed in view of the issuance of Government Order No. 91-SW of 2010 dated 19.04.2010, in terms whereof, the pending selections were to be carried out on the basis of the criteria laid down in Government Order dated 24.3.2008.

(3.) IT is not in dispute that the selection initiated pursuant to Advertisement Notice No. DIP/J-7992 dated 21.1.2010 was underway and had not been finalized when Government Order No. 91-SW of 2010 was issued.