SANTOSH KUMARI Vs. STATE OF J&K

JUDGEMENT

(1.) Petitioner and the private respondent both responded the advertisement notice dated 09.03.2013 for the post of Female Multi Purpose Health Worker (FMPHW) for the Sub Centre Daulka, falling in Tehsil Bani, District Kathua.

(2.) According to the criteria fixed for making the selection in the advertisement notice, preference had to be given to the candidates, who belong to the same village in which the Sub Centre was located. The advertisement notice has its genesis in the National Rural Health Mission (NRHM) Scheme prepared by the Government of India, which has been clarified from time to time by the Government of India and also the Mission Director, NRHM, J &K.

(3.) According to the NRHM Scheme, in case of nonavailability of the candidates within the village/block/tehsil, the candidates from the adjoining village/block/tehsil but within the district were to be given preference. A clarification notice in this regard was issued by the Mission Director, NRHM, J &K vide his communication dated 11.01.2013. According the said communication, the local criteria as per the Government of India's guidelines imply local residents within the district/tehsil/block/village, based upon availability.