JAMEELA AKTHER Vs. STATE AND ORS.

JUDGEMENT

(1.) This Letters Patent Appeal has been filed against the judgment/order of learned writ Court dated 29.09.2015 passed in SWP No. 478/2015 captioned Jameela Akther Vs. State and Ors. for setting aside the same, whereby the petition of petitioner (herein appellant) has been dismissed.

(2.) Pursuant to advertisement Notice No. CDPO/LP/14/239 dated 15.10.2014 applications on prescribed forms were invited from the eligible female candidates for various Hamlets/Mohallas for their engagement as Anganwari Workers purely on honorarium basis including Mugal Pora Qammer. It is submitted that appellant-petitioner being eligible applied along with other eligible candidates before last date of submission of application forms i.e 31.10.14. It is submitted that one more candidate namely Sabzara Bano had also applied against the said post and due to coming into force Model Conduct of 2014 elections, the process of selection for engagement/appointment of Anganwari Workers remained pending. During pendency of the selection process, respondents instead of finalizing the selection process initiated pursuant to advertisement notice dated 15.10.2014, issued another notice dated 05.03.2015, by which they have extended the date for submission of forms for filling up the post of AWW/AWH.

(3.) Feeling aggrieved of the aforesaid notice, appellant petitioner (therein) called in question the said Notice by way of filing the writ petition SWT No. 478/2015 on the ground that after four months of initiation of selection process in pursuance of the first Notification, the impugned notification has been issued and this has been done only to accommodate the blue eyed persons.