REHANA ALI Vs. STATE OF J&K

JUDGEMENT

(1.) Petitioner has challenged selection list of Anganwadi Workers to the extent of selection of respondent No.5 and has also called into question order dtd. 29/2/2012 passed by Deputy Commissioner, Pulwama, whereby, the officer, after holding enquiry with regard to claim of the petitioner, came to the conclusion that the same is without any merit.

(2.) Vide the impugned selection list that was prepared pursuant to advertisement notice (annexure-P4 to the writ petition), respondent No.5 has been selected as Anganwadi Worker for Anganwadi Centre Manz Armullah. According to the petitioner, she is a resident of Ward No.10 Manz Armullah where the Anganwadi Centre is located but respondent No.5 does not belong to the said habitation. The petitioner is stated to have filed objections to the impugned selection list but the same were not considered, which compelled her to file a civil suit. The petitioner after withdrawing the civil suit, it appears filed a writ petition bearing SWP No.1104/2011 before this Court challenging the selection of respondent No.5. The said writ petition came to be disposed of by this Court vide order dtd. 30/5/2011, directing the Deputy Commissioner, Pulwama, respondent No.6, to enquire into the matter so as to arrive at a logical conclusion with regard to appointment of respondent No.5. The Deputy Commissioner, Pulwama, was also directed to give reasonable opportunity to respondent No.5 to put across her case.

(3.) Pursuant to the aforesaid order, respondent Deputy Commissioner has passed the impugned order dtd. 29/2/2012, whereby he has, after holding an enquiry, come to the conclusion that there is no merit in the claim of the petitioner.