MAQSOODA AKHTER Vs. STATE OF J&K

JUDGEMENT

(1.) Petitioner seeks quashment of the order issued by District Programme Officer(ICDS), Budgam, vide No.DPOB/ICDS/Estt/17/448-52 dated 31.05.2017, in terms whereof, selection of the petitioner as Anganwadi Worker for Anganwadi Centre, Bunzempora, has been cancelled.

(2.) Vide order dated 29th June, 2017, counsel for the petitioner was given chance to justify maintainability of the writ petition but at the same time status quo was directed to be maintained.

(3.) Counsel for the respondent No.5 though was present but has not chosen to file the reply.