Pradeep Kumar Singh Baghel, J. - (1.) The petitioner is working as Mukhya Sevika in Integrated Child Development Services-III (for short, "ICDS ") on contract basis. She is seeking her promotion from the post of Anganwadi worker to Mukhya Sevika, ICDS (General). Her claim has been rejected by the second respondent vide order dated 11.10.2012. She has instituted this writ proceeding challenging the said order.
(2.) The salient and necessary facts of the case are that the petitioner was initially appointed as an Anganwadi Karyakatri (Worker). She continued to work up to 27.9.2002 and thereafter she was appointed as Mukhya Sevika in ICDS-III in the month of August 2002. Since then she has been regularly discharging her duties.
(3.) An advertisement was issued on 23.01.2006 inviting applications for the appointment to the posts of Mukhya Sevika. The petitioner, who was working as a Mukhya Sevika on contract basis in ICDS-III, made an application for her promotion on the post of Mukhya Sevika but her case was not considered on the ground that at the time of her initial appointment in the year 1985 she was less than 18 years and hence her experience will be counted from the date when she attained 18 years in age and in view of the said fact her case was not considered. The said decision was communicated to the petitioner vide communication dated 13.04.2007.;