POSHA BEGUM Vs. STATE AND OTHERS

JUDGEMENT

(1.) An advertisement notice No. DIPJK-8088 dt. 22.10.2010, came to be issued by the Child Development Project Officer, Rajwar, Handwara, inviting inter-alia applications from eligible candidates for engagement as Anganwadi workers in Anganwadi centre Herpora Geeripora.

(2.) One of the main condition for eligibility was that the candidate should belong to the same hamlet where the Centre is located. It was further provided in the advertisement notice that, in case, no suitable candidate is available in the hamlet, the selection would be made from revenue village of which the said hamlet was a part. The selection had to be made on the basis of merit inter-se between the candidates.

(3.) Pursuant to the notification aforementioned, both the petitioner-Posha Begum, as well as the private respondent No. 5 Saleema Bano, applied for the said post and their names were found mentioned in the panel prepared by the Selection Committee. However, even when the respondent No. 5, was found to be more meritorious, she was not engaged on the found that she did not belong to the hamlet Herpora Geeripora. This resulted in the engagement of the petitioner vide order dt. 11.08.2011.