- (1.) This application has been filed in connection with the appeal preferred from the judgment and order dated 3rd January, 2006 whereby a learned Judge of this Court dismissed the writ petition on the ground that the said appellant/petitioner got the appointment upon suppressing the graduate qualification.
(2.) From the records it appears that the appellant/petitioner herein filed a writ petition challenging the order of termination dated 24th June, 2003 issued by the respondent Child Development Project Officer, Sabang, namely, the respondent No. 2 herein. The services of the appellant/petitioner along with several other candidates were terminated by the aforesaid order dated 24th June, 2003 issued by the respondent no. 2 herein on the ground of suppression of higher qualification.
(3.) The learned Advocate representing the State respondents submits that it was specifically mentioned in the advertisement that the graduate female candidates have no scope to apply for the post of Anganwadi Workers and the appellant/petitioner is un-disputedly a graduate candidate and suppressing the said qualification the appellant/petitioner herein got the appointment to the post of Anganwadi Workers.;