ZAHARA BANOO Vs. STATE

JUDGEMENT

(1.) Government order No. 07-SW of 2010 dated 18.01.2010 [Refer JKS Soft JKS/7074] (hereinafter to be referred as Government order) lays down the "Norms for identification of Anganwari Centres and selection of Anganwadi Workers/Helpers". Clause-3 of this order provides for the "Criteria for selection of Anganwadi Worker". The criteria, besides prescribing age and qualification, provides in its para (e) that:

(2.) Facts leading to this question briefly are these;

(3.) Petitioner feeling aggrieved has assailed the cancellation of her selection and the fresh advertisement notification in this writ petition and seeks writ of certiorari quashing cancellation notice dated 20.07.2011 as well as advertisement notification No. ICDS/Kgl/2011-12/178-82 dated 20.07.2011 as regards Anganwari Centre Groung Minjee. She also seeks mandamus directing the respondents to complete the selection pursuant to earlier advertisement notification and issue formal appointment order in favour of the petitioner.