Ashim Kumar Banerjee, J. - (1.) The short question herein is as to whether a graduate is entitled to be appointed as Anganwari under the Child Development Project. The private respondents were appointed as Anganwari workers. Their appointment were challenged by the petitioners on the ground that the respondents were not d to get appointment in the said as they were disqualified having better qualification.
(2.) Under memo dated 6th December, 1996 applications were invited for the post of Anganwari workers from the candidates having Madhyamik or equivalent qualification in reserved category. The said notification clearly provided that the graduate candidates would not be considered for the said post. The private respondents were graduates and as such they were not d to the said post according to the petitioners. Hence, this writ petition.
(3.) Two decisions are relevant herein to decide the present issue Ganga Chowdhury v. B. D. O. Tamluk (II) & Ors. reported in 1996 WBLR 213 (1990)3 SCC 655 District Collector and Chairman, Vizianagaram Social Welfare Residential School Authority, Vizianagaram & Anr. v. M. Tripurasundan Devi.;