- (1.) It appears from the office report that though, notices upon the private respondent no. 6 have been validly served, but she has not appeared either in person or through lawyer. Counter-affidavit appears to have been filed on behalf of the remaining respondent nos. 2 to 5. Heard counsel for the parties.
(2.) The petitioner being aggrieved by her non-selection on the post of Anganwari Sevika and appointment of the respondent no. 6 on the post, has filed this writ application with a prayer for directing the respondent authorities to issue an appointment letter to her on the aforesaid post.
(3.) The ground on which the petitioner has claimed the relief is that she fulfills the eligibility criteria of Anganwari Sevika in all respects not only by virtue of the fact that she is a permanent local resident of the village in which Anganwari Centre is located, but she also possesses the academic qualification and she is also a member of the predominant caste of the village whereas the respondent no. 6 does not possess the requisite qualification as prescribed under the stipulated Rules of the Government and yet, she has been appointed and the petitioner has been discriminated.;