MAROOFA AKHTER Vs. STATE AND OTHERS

JUDGEMENT

(1.) THE instant appeal calls in question judgment dated 28th September, 2011, for short impugned judgment, passed by the learned Writ Court in SWP No. 741/2008. To understand the grievance of the appellant in proper perspective, a brief narration of the controversy, may be made, thus:

(2.) AN Advertisement Notice seeking female matriculate candidatures for their engagement as Anganwari Workers in different Integrated Child Development Scheme Projects, for short ICDS Projects, of Kashmir province.

(3.) BESIDES appellant, one Nayeema Akhter was eligible to apply for the post as on the cut off date, being matriculates of the area. But, appellant being meritorious of the two, had a preferential right for appointment.