PARVESH KUMARI Vs. STATE OF J&K AND ORS

JUDGEMENT

(1.) This petition is of the year 2008.

(2.) Petitioner challenges the appointment of private respondent No. 6-Pooja Devi to the post of Anganwari Worker pursuant to advertisement notice dated 17.02.2005.

(3.) The grievance of the petitioner is that despite certificate issued by the Sarpanch of the area, regarding residence certificate, case of the petitioner was not considered for appointment on the plea that she is not residing in the Village Akalpur. On the contrary, petitioner claims that the private respondent No. 6 is ineligible to be appointed as Anganwari Worker as she is less meritorious.