SUSHMA DEVI Vs. STATE OF J&K & ORS.

JUDGEMENT

(1.) Respondent No. 2, the Programme Officer, ICDS Project (Chairman District Level Selection Committee), Kathua issued Advertisement Notice No. POK/ICDS/2010-11/421-40/10, dated 03.07.2010 calling applications inter alia for engagement of the Anganwadi Worker for Anganwadi Centre, Churnda, Panchayat and Village, Sadrota, Tehsil Billawar. The Notice provided inter alia that the applicant must be a permanent resident of the village/hamlet, where the Anganwadi centre is located.

(2.) Petitioner applied for the said post claiming to be a resident of hamlet, Churnda and fulfilling the requisite qualification and other conditions mentioned in the Notice. She was called for interview. Respondent No. 3, the Child Development Project Officer, Lohai Malhar, published provisional select list of Anganwadi Workers to be engaged in different Anganwadi Centers. Private respondent, Veena Devi D/o Thakur Dass figured in the list for engagement for the aforementioned Anganwadi Centre. Petitioner, however, did not figure in this list.

(3.) Petitioner claims to have raised objection against selection of the private respondent by a written representation to the Tehsildar, Billawar and respondent No. 3, alleging that the private respondent is not a resident of hamlet, Churnda/Ward No. 3. She further claims to have filed SWP No. 578/2011, before this Court, which according to her, was disposed of on 18.03.2011 with a direction to her to file appeal before the Deputy Commissioner, Kathua in terms of Govt. Order No. 07-SW of 2010, dated 18.01.2010 (hereinafter to be referred as G.O. No. 07-SW). She claims to have filed appeal dated 21.03.2011 (Annexure-G) before the Deputy Commissioner, Kathua.