ZAMRUDA AKHTER Vs. STATE OF JAMMU AND KASHMIR

JUDGEMENT

(1.) The issues involved in the instant petitions are analogous and akin to each other, as such, the petitions are disposed by this common judgment.

(2.) Before proceeding to advert to the issues raised in the instant petitions, the brief background of the facts emerging from the record needs to be delineated hereunder:

(3.) Zamruda Akhter aggrieved of the enquiry report of the Deputy Commissioner, Poonch has preferred SWP No. 2223/2014 supra calling in question the enquiry report inter alia on the grounds that the enquiry came to be conducted by the Deputy Commissioner, Poonch with pre-determined mind without considering the entire revenue record pertaining to the status of the petitioner as also the fact that the selection for the Centre have had to be undertaken on Panchayat basis and not on Ward basis as the Anganwari Centre in question had been established at Panchayat Chandimarh and further that the Deputy Commissioner, Poonch did not afford an adequate opportunity to her while conducting the said enquiry impleading Shaheen Akhter as respondent 4 therein.