AATISH BHAMOTRA Vs. STATE AND ORS

JUDGEMENT

(1.) By way of instant appeal, the appellant has assailed the decision dated 25th November, 2016, whereby SWP No.1409/2005 filed by Ms. Sunita Rani (the respondent No.5 herein) was allowed.

(2.) Facts giving rise to the present matter is within the narrow compass and to the extent necessary set down hereinafter.

(3.) An advertisement notice was issued by the Director School Education on 21.02.2005 inviting applications for appointment as Anganwari Workers in various Anganwari Centres. So far as the eligibility condition is concerned, the public notice issued by the official respondents stipulated as follows: