RUBINA AKHTAR Vs. STATE OF J & K

JUDGEMENT

(1.) Petitioner seeks quashing of Advertisement Notice No.1/ICDS/DT of 2014 dated 16.07.2014 vide which applications were invited for engagement of Anganwadi Workers to the newly created posts for Anganwadi Centre in Kundan Hamlet of Ward No. 1 situated at village Shadrashrief, Tehsil Thanamandi District Rajouri. She also seeks mandamus commanding the respondents to post her as Anganwadi Worker in the said Anganwadi Centre.

(2.) Briefly stated the case of the petitioner is that she was appointed as Anganwadi Worker in the year 2012 and is working on the said post, therefore, she has a preferential right to be appointed and adjusted as Anganwadi Worker in Anganwadi Centre Kundan Hamlet of Ward No. 1 situated at village Shadrashrief, Tehsil Thanamandi District Rajouri, thus, advertising the post has deprived of her right to be appointed on said post.

(3.) Respondents in their objections have denied the petitioner's engagement as Anganwadi Worker in any Anganwadi Centre. They submit that she has not worked even for single day in any such Centre. Competent authority has selected Rabia Tabassam W/o Zainul Haq in Anganwadi Centre and, as such, she is working on the said post till date. Rabia Tabassam was appointed on 28.12.2015 and it was also stated that selection has been made as per the criteria laid down in Government Order No. 7-SW of 2010 dated 18.01.2010 now superseded by Government Order No. 4-SW of 2017 dated 03.01.2017.