- (1.) The prayer in the present writ petition is that selection of respondents No. 6 and 7 as Anganwari Worker and Anganwari Helper respectively be quashed and to consider the names of the petitioners for the said post. The petitioners have contended inter alia that respondents No. 6 & 7 had been selected despite the fact that their applications were not received by the Gram Panchayat nor their names were recommended for the said posts.
(2.) A detailed reply has been filed on behalf of respondents No. 1 to 4 wherein it has been stated that Sarpanch of Village Halwara, Block Sudhar, District Ludhiana had recommended only the names of his favourites for the post of Anganwari Worker and Anganwari Helper. He did not accept the applications of widows, riot victims, destitute, handicapped and unmarried girls of the village. Thus, the Child Development Project Officer rectified the irregularities by accepting the applications of all the bonafide residents. It has been further averred by the respondents that respondent No. 6 had been rightly selected as she had been separated from her husband for last more than five years. An affidavit sworn by her husband, from whom she allegedly separated five years ago, has been placed on record as Annexure R-7/T. In the said affidavit it has been stated by husband of respondent No. 6 that they had separated from each other only few days after marriage due to temperamental differences.
(3.) We have heard learned counsel for the parties.;