TEENA DADEECH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS intra -court appeal has been preferred against the common order dated 28.01.2010 passed by the learned Single Judge of this Court in a batch of writ petitions insofar it relates to CWP No. 900/2010. By the impugned order, the learned Single Judge found no substance in the writ petitions preferred in challenge to the process of recruitment under the advertisement dated 18.08.2008 (Annex. 6).

(2.) THE petitioners -appellants, said to be working as Anganwadi Workers for more than one decade, submitted their applications in response to the said advertisement dated 18.08.2008 whereby the respondents had invited applications for filling up the posts of Female Supervisor under the Rajasthan Women and Child Development (State and Subordinate Service) Rules, 1998 ('the Rules of 1998'); and, for their names having not been included in the list of candidates called for interview, preferred the writ petition in this Court (CWP No. 900/2010)

(3.) THE learned Single Judge found the submissions meritless with the observations that under the scheme of the Rules of 1998, the post of Female Supervisor is to be filled by way of direct recruitment; 75% of vacancies are to be filled from open market and 25% from Anganwadi Workers; and separate eligibility for open market candidates and Anganwadi Workers has been provided. The learned Single Judge observed that the advertisement dated 18.08.2008 was confined only to the vacancies of open market candidates to be filled by direct recruitment; and so far as 25% quota reserved for Anganwadi Workers to be filled by way of open selection was concerned, that had not been advertised by the respondents and there was no reason for the respondents to provide 25% quota for Anganwadi Workers in the recruitment in question.