SHUSHILA DEVI Vs. STATE

JUDGEMENT

(1.) Since identical controversy has been involved herein, hence both the petitions were heard together at joint request, and are being decided by present order.

(2.) In both these petitions, petitioners have assailed advertisement dt.18/08/2008 issued by respondents holding process of selection for the post of Supervisor (Female) initiated under Rajasthan Women & Child Development (State & Subordinate) Service Rules, 1998 (Rules, 1998).

(3.) Counsle submits that present petitioners are holding qualification of Graduation and working as Aanganwadi Workers for last more than a decade and the post of Supervisor (Female) is included in the Schedule II of Rules, 1998 for being filled 100% by direct recruitment out of which, 75% are reserved for being filled from open market candidates while rest 25% from Aanganwadi workers. Counsel submits that the criteria which respondents have laid down vide Circular dt.12/01/2010 for calling eligible candidates for interview does not give any benefit to such Aaganwadi workers thereby benefit of bonus marks due to having possessed experience as Aaganwadi workers are not being taken note of by respondents in course of process of selection impugned and the criteria laid down in the facts of the case cannot be said to be rationale, inasmuch such a criteria has no nexus with the object sought to be achieved.