S.B. Sinha, J. - (1.) Leave granted.
(2.) Appellant is before us aggrieved by and dissatisfied with the judgment and order dated 10.4.2006 passed by a Division Bench of the High Court of Orissa at Cuttack dismissing an appeal against the judgment and order dated 30.3.2005 passed by a learned single Judge of the said Court in Writ Petition (C) No. 1952 of 2003 allowing the writ application filed by respondent No. 5 herein.
(3.) The State of Orissa in terms of the Integrated Child Development Scheme of the Central Government issued an advertisement for appointment of Anganwadi Workers. A check list laying down guidelines for selection of Anganwadi Workers was also issued. The Constitution of the Committee as also the marks to be allotted on different items were specified therein. A Circular Letter dated 7.10.1998 was furthermore issued by the W.E.C.D. Department of Government of Orissa for selection of Anganwadi Workers laying down minimum educational qualifications and as also other criteria therefor; the relevant clause whereof reads as under: "8) Candidates who have been included in the panel mentioned above, will be called for an interview and marks will be awarded to them in the following manner: (a) Percentage of marks obtained in that Matriculation examination or percentage of marks obtained in the written test for non-matriculates as may be relevant. (b) 3 marks if the candidate is intermediate or equivalent or has higher qualification. (c) 5 marks if the candidate belongs to S.C. and S.T. category. (d) 3 marks if she is married and additional 3 marks if she is a widow or a divorcee (i.e. where marriage has been dissolved by a court degree) provided she resides in that village. (e) Marks to be awarded for experience out of a maximum of 5. The experience relevant for this purpose will be experiences in any area of the duties of Anganwadi worker acquired in Government employment or in employment in a programme under a registered voluntary organization funded by the State/Central Govt. for this purpose. (f) Marks obtained in the interview which will be out of a maximum of 10 marks. Note :- Marks awarded to candidate in accordance with clauses (a) to (e) shall be notified prior to holding of interview." Rule 10 provides for composition of Selection Committee. Different Selection Committees were constituted for rural and urban areas separately. ;