MAYSOOMA AKHTER Vs. STATE OF J&K AND OTHERS

JUDGEMENT

(1.) This is a writ petition. Petitioner seeks writ of certiorari quashing order No. ICDS/Bnl/11 -125 dated 18.07.2011 issued by the Child Development Project Officer, Banihal - respondent No. 3, whereby respondent No. 6 has been engaged as Anganwadi Worker for Anganwadi Centre 'Ishaq Colony', Banihal and writ of mandamus directing respondents to appoint the petitioner as Anganwadi Worker for Anganwadi Centre, Naik Pora, Banihal.

(2.) I have heard learned counsel for the parties and perused the record.

(3.) Common ground between both the sides is that respondent No. 3 issued Advertisement Notice dated 06.08.2010 calling among others, applications for engagement of Anganwadi Worker for Anganwadi Centre of Mohalla, 'Naik Pora Ishaq Colony Road Side' of Panchayat Halqa, Lamber. Petitioner applied and appeared in the interview. Respondent No. 3 published the proposed select list in a newspaper namely 'Uddan' in its issued dated 17.07.2011 under DIP/JK -6160/2011 dated 15.07.2011. In this list inter alia name of Shahnaz Akhter - respondent No. 6 figured as the only candidate proposed for engagement for the said Anganwadi centre. The list so published invited objections, if any, against the proposed selection to be submitted to respondent No. 3 within ten days of its publication. Petitioner submitted an application to Deputy Commissioner, Ramban -respondent No. 4 objecting selection of respondent No. 6. Respondent No. 4 marked this application to respondent No. 3 requesting him to ensure a fair selection. Respondent No. 3 vide the impugned order dated 18.07.2011 engaged respondent No. 6 as Anganwadi Worker for aforementioned Anganwadi Centre.