SUNITA KUMARI Vs. STATE OF J & K

JUDGEMENT

(1.) Despite service through publication, respondent No.4 has chosen not to appear. Accordingly, she is set ex-parte.

(2.) Vide advertisement notice No.DIP/J-4603 dtd. 9/7/2010, Programmer Officer, ICDS Project, Jammu invited applications on the prescribed proforma from the eligible female candidates for engagement as Anganwadi Workers for different Anganwadi Centres under Phase-III Expansion Programme in different hamlets of District Jammu. One post of Anganwadi Worker was also notified for Anganwadi Centre, Machine Domana situated in Ward No.2 of Panchayat Halqa Domana.

(3.) The petitioner along with respondent No.4 and few others submitted their application forms. The selection was conducted by the respondents and in view of respondent No.4's higher merit of 62.75 as compared to the petitioner who obtained the merit of 52.22, she was selected and engaged as Anganwadi Worker in Anganwadi Centre, Machine Domana. The petitioner is aggrieved and has challenged the selection and engagement of respondent No.4 primarily on the ground that she does not belong to hamlet Machine Domana and, therefore, is not entitled to be considered for the post in question.