ASHA KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present writ petition has been preferred mainly for the reasons that the petitioner may be allowed to apply for the post of Woman Supervisor for which public advertisement has been made on 23rd February, 2012, which is at Annexure 7 to the supplementary affidavit, filed by the petitioner. Learned counsel for the petitioner submitted that the requirement for applying to the post of Woman Supervisor, is the minimum experience of fifteen years as Anganbari Sevika for those, who are matriculate. It is submitted by the learned counsel for the petitioner that the petitioner is falling within this category and the petitioner has already having experience of approximately twelve years as Anganbari Sevika. It is further submitted by the learned counsel for the petitioner that in paragraph No. 12 of the memo of petition it has been stated that the petitioner was already appointed as Instructor under the Informal Education at Kewat Tola Center, Mohanpur Block within the district of Deoghar, from the year, 1989 to 1997 and if this experience is added to the present experience as Anbanbari Sevika, she is entitled to prefer the application for the post of Woman Supervisor and, therefore, let a suitable direction be given to the respondents to accept the application of the petitioner for the post of Anganbari Sevika, because by adding the earlier experience from the year, 1989 to 1997 to the present experience of twelve years as Anganbari Sevika, the petitioner will become eligible to prefer the application for the post of Woman Supervisor.

(2.) Learned counsel for the respondents-State submitted that as per the public advertisement, the minimum experience of fifteen years as Anganbari Sevika is required, if a candidate is matriculate, to which category the petitioner is falling, and as the petitioner is not having the minimum qualification, so far as experience is concerned, she Is not eligible to apply for the post of Woman Supervisor and hence this writ petition may not be entertained by this Court.

(3.) Having heard learned counsel for both the sides and looking to the facts and circumstances of the case, I see no reason to entertain this writ petition, mainly for the following facts and reasons :