MUMTAZA GUL Vs. FIRDOUSA MAQBOOL AND ORS.

JUDGEMENT

(1.) This appeal is directed against the order dated 24.05.2016 passed by a learned Single Judge of this court in SWP No. 1259/2015. The said writ petition was filed by the respondent No. 1 (Firdousa Maqbool). The writ petition pertains to the eligibility for being chosen as an Anganwadi Worker for the Anganwadi Centre Bagander which falls in BD-188. The appellant herein (Mumtaza Gul) had been appointed as an Angawadi Worker for the said centre. According to the respondent No. 1/writ petitioner, the appellant was not eligible for such appointment.

(2.) It is not in dispute that the appellant is a resident of Harnoo-X and that respondent No. 1 is a resident of Harnoo-IX. It is also not in dispute that Bagander falls within Harnoo-IX.

(3.) The case of the writ petitioner/respondent No. 1 was that since the Anganwadi Centre was located at Bagander which falls within Harnoo-IX, the appellant, who was a resident of Harnoo-X, was not eligible.