Subrata Talukdar, J. - (1.) A short point has emerged in this writ petition. The writ petition belongs to the year 2008. The petitioner, Tanushree Das (for short TD) claims appointment to the post of Anganwadi Worker (for short AWW) under the Integrated Child Development Scheme (for short ICDS), Habibpur, District- Malda. The selection is of the year 2006 and Mr. Prahlad Chandra Ghosh, Learned Counsel appearing for TD/the writ petitioner straightaway takes this Court to the Selection Guidelines (for short the Guidelines).
(2.) It is submitted that the Guidelines envisage preparation of a panel from two categories, viz. the General Category (GC) and the Reserve Category (RC). It is submitted that the eligibility academic criterion is different for GC and RC. While for the GC the academic threshold for applying was fixed at Madhyamik Passed (for short MP), for the RC the criterion was fixed at Class VIII passed. Mr. Ghosh further submits from the records of the present proceedings that even the Question Papers for the two categories along with their respective answer scripts were separately prepared and assessed.
(3.) Therefore, Mr. Ghosh points out that the separate examinations held for two sets of examinees, one MP and the other Class VIII passed, presupposes the preparation of two panels, one for MP and the other for class VIII passed or, one for GC and the other for RC.;