KHALDA PARVEEN Vs. STATE AND OTHERS

JUDGEMENT

(1.) Petitioner has invoked jurisdiction of this Court to quash selection of respondent No.5 against the post of Anganwadi Worker in Anganwadi Centre, Mohalla Bassan, Ward No.6, Tehsil Haveli, Distt. Poonch and to select and appoint her against the said post on the grounds taken in the writ petition.

(2.) It is contended that official respondents have selected respondent No.5 illegally and with extraneous consideration and converted the merit of the petitioner into demerit. The petitioner is having 10+2 qualification with diploma in Software Technology. Her grievance is that said diploma has not been taken into consideration by the official respondents while assessing her merit. It is further contended that respondent No.5 is not a resident of hamlet whereas petitioner is resident of said hamlet and is entitled to selection against the said post.

(3.) Official respondents have filed reply stating therein that qualification for selection as Anganwadi Worker is matriculate and weightage has to be given to the viva-voce and academic qualification. In terms of Govt. Order No.7-SW of 2010 dated 18.01.2010 read with order No. 10-SW of 2010 dated 19.01.2010, 85 points are to be awarded for matriculation qualification and 15 points for viva-voce. It is further contended that respondent No.5 secured 50.72 points and petitioner secured 47.58 points out of 100.