SAMEENA AKHTER Vs. STATE

JUDGEMENT

(1.) The petitioner came to be selected as an Anganwari Worker in Anganwari Centre in Mohalla Malikan, village Arai, Tehsil Mandi, district Poonch and figured at serial No. 10 in the select list. It appears that before the appointments could be made, several writ petitions, came to be filed before this Court, challenging the selection of Anganwari Workers of District Poonch including that of the petitioner. The petitions came to be disposed of by virtue of a common judgment dated 4-4-2008, operative part whereof is reproduced hereunder

(2.) Learned counsel for the petitioner urged that the orders of appointment have been issued in favour of the other selected candidates but the petitioner has been discriminated and singled out without there being any just or reasonable cause. It was further urged that the petitioner could not, in law, be denied the appointment for which she has been duly selected by the competent authority and that the respondents were under an obligation to issue the engagement/appointment orders in favour of the petitioner.

(3.) The respondents have filed detailed objections to the writ petition wherein it has been stated that the select list, which contains the name of the petitioner at Serial No. 10, was subject to objections and further that one Kaniz Begum and Farida Begum filed objections against the proposed selection of the petitioner on the ground that she was not a resident of mohalla Malikan, village Arai but had since been married in village Dabraj, tehsil Mendhar.