- (1.) The subject matter of challenge in this writ petition is an order of termination of the job of the petitioner who was once appointed as an Anganwadi Worker.
(2.) Integrated Child Development Scheme of the State of West Bengal issued a notification dated July 5, 2006 inviting applications for the post of Anganwadi Worker, etc. The qualification for the said post as mentioned in the said notification was Madhyamik or its equivalent examination. It was specifically laid down there in that a graduate or persons holding higher qualifications would not be eligible for the said post. The eligibility condition contained a further rider, i. e. , if a candidate suppressed her qualification and was selected her candidature/ appointment would be cancelled forthwith the moment proof with regard to the same would be obtained without assigning any reason.
(3.) The petitioner is a graduate. But she was eventually selected for the said post in September, 2007.;