LAWS(RAJ)-2021-4-138

SANJU Vs. STATE OF RAJASTHAN

Decided On April 07, 2021
SANJU Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) By way of present writ petition, petitioner has challenged communication dtd. 12/12/2019, whereby petitioner's candidature as an Anganwari Worker has been rejected for want of requisite experience of 10 years.

(2.) The precise facts relevant for the present purposes are that the petitioner applied for the post of Supervisor (Female) against Anganwari Worker quota, pursuant to recruitment notification dtd. 1/10/2018.

(3.) The petitioner submitted her application form on 3/11/2018 and claimed that she is having 10 years' experience of working as an Anganwari Worker.