MISS MADHU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Feeling aggrieved with a Condition in the Circular dtd. 9/11/2016, issued by the State Government which deals with selection, appointment and dispensing with the engagement of Aanganwari Karyakarta, Mini Karyakarta and Helper, the petitioner has invoked the writ jurisdiction of this Court.

(2.) The petitioner has obtained a graduate's degree in Arts and a Computer Proficiency Certificate (RS-CIT), but is yet to marry.

(3.) The respondents issued an advertisement dtd. 28/6/2019 inviting eligible candidates to apply for the posts of Aanganwadi Karyakarta/Mini Aanganwadi Karyakarta/Aanganbadi Sahayika and Asha Sahyogini.