RASOOL FATIMA Vs. STATE OF J&K

JUDGEMENT

(1.) THE petitioners, Rasool Fatima, Naseem Akhter and Farida Begum, have filed this Petition seeking issuance of a Writ of Certiorari to quash the selection and appointment of Sajda Bukhari, respondent no.4 as Anganwari Worker for Anganwari Centre Mohalla Jabrran Ward No.1, ICDS Project, Mendhar, Tehsil Mendhar of District Poonch, primarily on the ground that respondent no.4, being a resident of Ward No.3, Baidhara Gursai Sar Tehsil Mendhar District Poonch, a Mohalla other than the one where Anganwari Centre was required, was not entitled to selection and engagement as Anganwari Worker.

(2.) THE State -respondents response to the Writ Petition is that the selection process for the notified Anganwari Centre could not be finalized because of the inquiry initiated by the respondents, on the petitioners representation that respondent no.4 did not belong to Panch Ward No.1, Mohalla Jabrran.

(3.) ACCORDING to the respondents, respondent no.4, a resident of Ward no.1, as intimated by the Secretary Panchyat and the Block Development Officer, Mendhar, had been included in the Tentative Select List.