SHAHEENA MAJID Vs. STATE OF J&K & ORS

JUDGEMENT

(1.) The writ petition has been filed for a Mandamus directing the official respondents to conclude the process of selection for the post of Anganwadi Worker at Chanderseer Teli Mohalla Pattan and issue appointment order in favour of the meritorious candidate, who is petitioner.

(2.) The question is that who is the meritorious candidate.

(3.) According to the petitioner, she is eligible to be appointed on the basis of tentative selection list. According to private respondent No.4, the petitioner is ineligible to be considered for the said post, because, the certificate produced by her, according to him, is false and has been withdrawn by the Tehsildar. Petitioner s counsel pointed out towards the inquiry proceedings in this regard and stated that the petitioner has no intention to stall the process of selection of eligible candidates and if she is found to be ineligible the authorities can decide the issue on its own merits and take final decision for appointment of a suitable candidate. If respondent No.4 or any other candidate is found eligible the authorities can decided the issue on the basis of record and pass appointment order accordingly.