SHABEENA BEGUM Vs. STATE

JUDGEMENT

(1.) The Child Development Project Officer (ICDS) Project, Ramsoo, vide Advertisement Notice No. DIP/J-625 dtd. 28/4/2008, invited applications from the eligible female candidates for engagement as Anganwadi workers on honorarium basis for Anganwadi Centres in the different Panch constituencies falling under ICDS Project (Ramsoo) Ukhral.

(2.) The petitioner being eligible and belonging to ST category also applied for the post of Anganwadi worker advertised for Anganwadi Centre at ward No. 1, Mohalla Batroo, Panchayat Halqa, Phagmulla.

(3.) As per the criteria laid down in the advertisement notice, the applicant must be a permanent resident of J&K State and also belonging to the concerned Panchayat in rural area or concerned ward in urban area where the Anganwadi centre is located. Only those candidates who are residing in the concerned Panchayat constituency ward shall be eligible to apply and no qualification ban for reserved categories was prescribed. The petitioner belonging to Scheduled Category applied for the said post and along with her application, she also annexed her residence certificate issued by the Block Development Officer, Ramsoo. The residence certificates issued by the Numberdar of Halqa Pogal and Halqa Panchal along with the residence certificate issued by the Chowkidar of Halqa Pogal were also submitted.