LAWS(J&K)-2012-7-40

WAZIRA AKHTAR Vs. STATE OF J&K

Decided On July 16, 2012
WAZIRA AKHTAR Appellant
V/S
STATE OF JANDK Respondents

JUDGEMENT

(1.) CAVEAT is discharged.

(2.) THE short question raised in this Letters Patent Appeal filed under Clause 12 of the Letters Patent Rules is whether an Appellate Authority could assume the jurisdiction of Appellate Court by re-appreciating the marks in viva voce conducted by a legally constituted Selection Committee for appointment to the post of Anganwari Worker.

(3.) THE question has arisen in the background facts which reveal that there is a Anganwari Centre located in Bonapora of Village Gundipora. The selection process of engaging Anganwari Worker for the aforesaid centre culminated in the selection of one Nayeema Mir which was challenged before the Appellate Authority by another candidate Mst. Wazira Akhtar-appellant. The Deputy Commissioner, exercising the power of Appellate Authority, accepted the appeal vide order dated 04.07.2011. The view expressed by the Deputy Commissioner-Appellate Authority reads as sunder:-