RADHIKA SHARMA Vs. STATE OF J & K

JUDGEMENT

(1.) The petitioner in this petition has, inter alia, prayed for the following reliefs:-

(2.) The petitioner claims that she is matriculate and has obtained 280/500 (56%) marks in the said examination. She also claims to have passed 10+2 examination in the year 2017 obtaining aggregate marks of 262/500 (52.40%). It is submitted that on an application moved by respondent No.5 before the Joint Director, State Mission Directorate ICDS, Srinagar, a direction came to be issued to respondent No.4 i.e CDPO Kalakote to take an appropriate action as per ICDS norms. This was done by the Joint Director, State Mission Directorate ICDS vide his communication No. SMD/ICDS/Estt/2017/24498 dated 06.09.2017. The said communication was taken as a command by respondent No.4, who, vide his order No. CDPO/KKT/132/2017 dated 07.09.2017 appointed respondent No.5 as Anganwari Worker in Anganwari Centre Mangal Lower. Pursuant to her appointment, respondent No.5 submitted her joining report in the office of respondent No.4 on 07.09.2017.

(3.) It appears that the aforesaid matter came to the notice of respondent No.3, who, vide his order No. POR/ICDS/2017/1465-67 dated 05.10.2017 cancelled the selection of respondent No.5 which paved way for issuance of Advertisement Notice No. 01/CDPO/KKT/05.2018 dated 11.01.2018 to fill up the posts of Anganwari Worker in accordance with rules. Amongst others, one post of Anganwari Worker in Anganwari Centre Mangal in Panchayat Treru Lower B was also notified.