- (1.) The petitioner is Anganwari Worker. She moved an application for her promotion on the post of Mukhya Sevika. Previously, she preferred Writ-A No.7917 of 2015 (Smt. Manju Singh v. State of U.P. & 3 others) for a direction upon the respondents to promote her. This Court vide order dated 10.2.2015 has disposed of the said writ petition, directing the respondents to consider her grievance. In compliance thereof, the petitioner submitted a representation on 3.3.2015 to the second respondent. The said representation has been rejected by the second respondent.
(2.) In the impugned order, it is recorded that the promotion from the post of Anganwari Worker to the post of Mukhya Sevika is governed by the Uttar Pradesh Bal Vikas Sewa Evam Pustahar (Adhinasth Sewa) Niyamawali, 1992, under which 50% of the posts of Mukhya Sevika is reserved for those Anganwari Workers, who have 10 years' experience and who have passed High School or equivalent examination and having less than 50 years of age. The Rule 15 (b) has been extracted in the impugned order.
(3.) The petitioner was appointed on 10.5.1989, thus she has been awarded 21 marks on the basis of her experience. However, she has passed High School Examination in 3rd Division, Intermediate Examination 2nd Division and B.A. in 3rd Division, thus she has been awarded 4 marks against the educational qualification. She has got total 25 marks, for general category, the cut off marks is 31 and the cut off marks for OBC category is 29. The petitioner belongs to O.B.C. category and she has got 25 marks which is lesser than the cut off marks. For the said reasons, the petitioner has not been promoted.;