KHALIDA AKHTER Vs. STATE OF J&K AND ORS.

JUDGEMENT

(1.) Respondent no.4 -District Programme Officer(ICDS), Pulwama, vide advertisement notice, has invited applications from eligible female candidates for engagement as Anganwadi Workers on honorarium basis for Anganwadi Centers in various Mohallas of Punch Constituencies/wards of ICDS Project Pulwama/ Pampore/Keller/Shopian/Kakapora/Tral in District Pulwama and Shopian. Last date for receipt of the applications was 27.04.2008.

(2.) Amongst others, petitioner being a handicapped person, had also applied for being considered for engagement as Anganwadi Worker in Anganwadi Center, Buchoo Bala of Punchayat/ward Buchoo.

(3.) Selection Committee comprising of District Social Welfare Officer (Convener), Child Development Project Officer(Member Secretary), Block Medical Officer(Member) and Block Development Officer(Member), on proper assessment of all candidates, who had applied for being engaged as Anganwadi Worker in Anganwadi Center Buchoo Punch/Ward No. 262-A, have prepared the merit list. Petitioner, noticing her position to be inferior in merit has laid claim for being engaged as being physically handicapped. Sensing that she may not get favourable consideration on such count has filed the instant writ petition projecting that being 40% handicapped person, in terms of Reservation Rules, she may be directed to be engaged until then restraint order may be issued as against selection of any other person.