ZAHIDA AKHTER Vs. STATE OF J&KK AND OTHERS

JUDGEMENT

(1.) 1. On 21st January, 2015, the Respondent Nos. 4 to 5 issued a notification for selection and engagement of Anganwadi Workers for Anganwadi Centre Chan Mohalla Sumbran, Nowgam. In response to the said notification, the petitioner, 6th Respondent herein and some other candidates, who are residents of the area covered by the said notification, applied to the said posts.

(2.) The case of all the applicants was considered. Even at the initial stage, when the candidature of persons was considered, it appears, that a number of residents of the hamlet Chan Mohalla gave a representation dated 6th June, 2015, i.e. Annexure-B to the writ petition, to the Child Development Project Officer, Respondent No.5 herein alleging that non-residents are trying to participate in the selection to the post of Anganwadi Workers.

(3.) Thereafter, the Respondent No.5 conducted an inquiry and issued a notice bearing No. CDPO/S/2015/749-54 dated 20th June, 2015. In that the authority set out a list of persons who are not residents of the area of Chan Mohalla Sumbran, Nowgam, wherein, according to the petitioner, the Respondent No.6 herein finds her place at S. No. 31, i.e. Annexure-C to the writ petition. Subsequently, the 5th Respondent conducted interview of the eligible candidates. The petitioner, who is graduate also appeared in the interview. The 6th Respondent herein was not allowed to participate, however, her name figures at S. No. 3 of the select list, Annexure-D to the writ petition. Aggrieved by that, the present writ petition has been filed stating that there is a violation of Government Order Nos. 07-SW of 2010 dated 18th January, 2010 and 10-SW of 2010 dated 19th January, 2010, which provide for the criteria for selection to the post of Anganwadi Workers.