GEETA DEVI Vs. STATE OF J&K

JUDGEMENT

(1.) PETITIONER is seeking regularisation of her services as Supervisor with retrospective effect from 1990 onwards which was declined by the learned Single Judge.

(2.) THE petitioner was engaged as an Anganwari Worker in ICDS Project in Bhillawar on honorarium basis under the scheme formulated for that purpose. Complaining that she was not placed in the grade of Supervisor, she had approached this Court by filing SWP No. 1144/1994, seeking regularisation which was disposed of on October 19, 1994 directing the respondents to consider her claim. Her claim was considered and rejected. The stand of the respondents was that the petitioner was required to approach the SSRB for appointment as Supervisor in accordance with Recruitment Rules.

(3.) RULES provide that 50% of the posts are to be filled by direct recruitment and 25% have to be reserved for selection from amongst the Graduate Anganwari Workers with five years service as such and 25% posts by selection from amongst Matriculate Anganwari Workers who have rendered not less than 10 years service as such. Petitioner had applied for direct recruitment and was not selected. She had also been considered under 25% reserved quota for Graduates with five years experience as Anganwari Workers but without success. Petitioner now is trying to achieve indirectly what she could not achieve directly. She again approached the Court for regularisation of her services as Supervisor retrospectively. The relief prayed was declined by the learned Single Judge, dismissing the writ petition. Hence this appeal.