Pramath Patnaik, J. - (1.) In the captioned writ application, the petitioner has inter alia prayed for direction upon the respondents to issue appointment letter to the petitioner on the post of lady supervisor in Santhal Pargana Division, Dumka and further to quash memo dated 19.07.2010 whereby the respondent no. 2 issued direction for appointment on the post of Lady Supervisor without giving reservation to the extent of 3 % in the light of mandate of the provisions enshrined in Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995; and to declare that the respondents have no power to deny the appointment of the petitioner on the ground that at the time of initial appointment on the post of Anganbari Sewika the petitioner had not completed the age of 18 years.
(2.) The factual matrix, as delineated in the writ application, in brief is that the petitioner was appointed as Anganbari Sewika for Karanghati Centre under Littipara Block on 02.03.1983. In the year 2007, an advertisement was published inviting application on the post of Lady Supervisor in Santhal Pargana Division, in which, 25% quota was reserved to be filled-up amongst the Anganbari Sewikas. The petitioner, having the requisite academic qualification of Graduation and having required work experience of Anganbari Sewika for at least 10 years, applied and appeared in the examination conducted for the said post. It has further been averred that vide impugned memo dated 19.07.2010 several persons were directed to be appointed except the petitioner. Aggrieved thereof, the petitioner enquired the matter wherefrom she could know that she has been denied appointment on the ground that she was below 18 years of age on the date, when she was appointed as Anganbari Sewika on 02.03.1983.
(3.) Heard Mr. Manoj Tandon, learned counsel for the petitioner and Mr. Amit Kumar, A.C to learned G.P II for the respondents.;