SHEERAZA AKHTAR Vs. STATE OF JK AND OTHERS

JUDGEMENT

(1.) An advertisement notification dated 15.07.2010 came to be issued by the Child Development Project Officer, whereby 23 Anganwari Centers were notified for engagement of Anganwari Workers on honorarium basis. In the said notification one center situate at Khudpora in village Devsar also figured where one post of Anganwari Worker had to be filled up subject to fulfillment of the eligibility conditions.

(2.) It appears that one Saima Akram came to be selected in the said process of selection. The said selection was challenged in appeal by Saira Parveen, respondent no.6 herein, before the Deputy Commissioner, Kulgam. The ground taken in the appeal was that the selected candidate, Saima Akram, was a resident of hamlet Khospora Devsar and was not the resident of Khudpora Devsar. The appellate authority i.e., the Deputy Commissioner, Kulgam, upon receipt of a report from CDPO, Devsar, came to the conclusion that Saima Akram was a permanent resident of hamlet Khospora Devsar which is a separate hamlet and thus was not eligible for engagement as Anganwari Worker. The Deputy Commissioner in his order dated 18.01.2011 also clearly held that the appellate, Saira Parveen, respondent no.6 herein, was a permanent resident of hamlet Khudpora, where the Anganwari Center was situated. Accordingly, while allowing the appeal, the Deputy Commissioner, Kulgam, directed consideration of appellants case for engagement as per norms.

(3.) Pursuant to the order dated 18.01.2011 passed by the Deputy Commissioner, Kulgam, respondent no.6 came to be engaged vide order dated 03.02.2011 and is working as such.