NAZNEENA GOWHAR Vs. STATE OF J&K

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Admitted position as emerge is that the petitioner has been engaged as Anganwadi Worker on 8th February, 2006, as is reflected in the reply filed by the official respondents. It is also an admitted fact that the Anganwadi Worker of Anganwadi Centre, Astan Mohalla Seer ?B? has fallen vacant on 19th February, 2014 in view of promotion of Anganwadi Worker to the next higher post.

(3.) Vide Government Order No.07-SW of 2010 dated 18.01.2010, the criteria for selection of Anganwadi Workers/Anganwadi Helpers has been prescribed. Under the head ?Criteria for selection of Anganwadi Worker? clauses (i) and (j) are relevant to be quoted: