NELOFER JAN Vs. STATE OF J&K & ORS.

JUDGEMENT

(1.) It appears that respondent no. 7 issued Advertisement notice No. CDPO/S/Estt-2010/1309-16 dated 16.01.2010, inviting applications for engagement of Anganwardi Workers on honourarium basis in various Anganwadi Centres, sanctioned under the second phase of ICDS Expansion Programme, including the Anganwadi Centre, Chopan Mohallah Cherapora, Panch Constituency No. AN-206-II from eligible female candidates.

(2.) The petitioner claims to have applied for such engagement in Anganwadi Centre Chopan Mohallah Cherapora, Panch Constituency No. AN-206-II, along with other eligible candidates. On completion of the process of selection, the petitioner seems to have been selected.

(3.) Respondent No. 9, feeling aggrieved of the petitioner's selection, challenged the same before the Appellate Authority (Deputy Commissioner, Anantnag). The Appellate Authority, in terms of order passed on 07.05.2012, accepted the claim of respondent No. 9 and set aside the selection of the petitioner with direction to the official respondents to consider the candidates of the hamlet strictly as per the norms as envisaged vide Government Order No. 07-SW of 2010 dated 18.01.2010.