MS. SARWA BANO Vs. STATE OF J&K

JUDGEMENT

(1.) The appeal is admitted for hearing. With the consent of the learned counsel for the parties, the same is heard finally.

(2.) The appellant before us has assailed the order dated 23.04.2015 passed by the learned Single Judge in SWP No.1969/2013, whereby the writ petition filed by writ petitioner, namely, Ms. Meema Bano (private respondent No.5 before us), was allowed.

(3.) The factual narration giving rise to the filing of the instant appeal is that in the year 2005, the respondent No.2 invited applications from the eligible candidates for engagement as Anganwadi Workers in various blocks of Kashmir Division on Panchayat Halqa basis with minimum basic qualification of Matriculation, from the persons aged between 21 to 40 years. The appellant and private respondent No.5 claimed to have basic academic qualification of Matric, had applied in terms of the said Notification. It appears that private respondent No.5 herein was selected as Anganwadi Worker and, accordingly, an order of her engagement was issued on 25.07.2005.