ANSHU SHARMA Vs. STATE OF J&K & ORS.

JUDGEMENT

(1.) Judgment dated 10th July, 2012 rendered in SWP No. 1653/2010 is the subject matter of challenge in this appeal. By virtue of the said judgment, engagement of respondent No. 9 as Anganwari Worker for Anganwari Centre Jatwal Morn has been maintained.

(2.) For selection of Anganwari Workers, criteria as laid down in Government Order No. 128-SW of 2008 dated 24.03.2008 was followed whereunder weightage of 75% marks for academic qualification and 25% for Viva Voce was prescribed. The said criteria has undergone change with the issuance of Government Order No. 07-SW of 2010 dated 18.01.2010, in terms whereof, weightage for academic and Viva Voce is prescribed as under:

(3.) An advertisement notice No. DIP/J-7992 dated 21.1.2010 was issued and in the process of selection the criteria as laid down in Government Order No. 128-SW of 2008 dated 24.03.2008 has been followed, as a result thereof, respondent No. 9 has been selected and engaged.