VIMLA DEVI Vs. STATE OF JAMMU & KASHMIR

JUDGEMENT

(1.) In the instant petition, filed under Article 226 of the Constitution, the petitioner has sought the following reliefs:-

(2.) The facts under the cover of which the aforesaid reliefs have been prayed by the petitioner and stated in the petition are that the petitioner came to be appointed as Anganwari Worker after undergoing Anganwari training courses from 1/8/1986 to 31/10/1086, besides other training courses from time to time conducted in the year 1993 and 1994.

(3.) It is being stated that 13 years of services of the petitioner as Anganwari Worker came to be appreciated by the Child Development Project officer, Basohli (for short "CDPO") and a certificate in this regard also came to be issued on 15/3/1999.