LAWS(J&K)-2022-5-127

ZAREENA BANO Vs. STATE OF J&K

Decided On May 09, 2022
Zareena Bano Appellant
V/S
STATE OF JANDK Respondents

JUDGEMENT

(1.) The office of the District Programme Officer, District Doda vide Advertisement No. 01 of 2014 dtd. 3/7/2014 invited applications from eligible female candidates for engagement as Anganwadi Workers and Helpers on honorarium basis for the Anganwadi Centres in eight ICDS Projects of District Doda in the Forty one Hamlets of District Doda.

(2.) The petitioner applied for engagement to the post of Anganwari Worker, as advertised for Anganwadi Centre at Ansi village Kurmail Block Assar District Doda under ST category.

(3.) The petitioner being middle pass i.e. qualified 8th Class, belonging to ST category and being a resident of the same hamlet was eligible to be appointed as Anganwari Worker at the Anganwari Centre at Ansi village Kurmail Block Assar District Doda.