Gita Moni Milli v. State Of Assam, Rep. By The Principal Secretary To The Govt. Of Assam And Others

Manash Ranjan Pathak, J.:— Heard Mr. N. Barman, learned counsel for the petitioner and Mr. N. Goswami, learned Government Advocate, Assam for the respondent Nos. 1 to 7.

2. On the basis of the communication dated 28.01.2019 of the Director Social Welfare Department, the concerned CDPO, Lakhimpur ICDS Project, Lakhimpur issued an advertisement for the post of Anganwadi Worker and Anganwadi Helper for Roumari (Teki Dubi Beel) Centre of the Ward Ghunasuti with the specified boundary of the said Centre. Pursuant to the said advertisement, the petitioner along with others applied for the post of Anganwadi Workers/Helpers for the said Roumari (Teki Dubi Beel) Centre.

3. It is contended by the petitioner that though the respondent No. 8 is not within the specified area/boundary of Roumari (Teki Dubi Beel) Centre, the respondents in the Social Welfare Department selected and appointed her to the post of Anganwadi Worker in the said Centre.

4. Being aggrieved with the said selection and appointment of the private respondent No. 8 disregarding her better claim, the petitioner has preferred this writ petition.

5. Issue notice, returnable by 30.03.2020.

6. As Mr. N. Goswami, learned Government Advocate, Assam has accepted notice on behalf of the respondent Nos. 1 to 7, no formal notices need be issued to those respondents.

7. Petitioner shall serve requisite extra copies of this petition along with the annexures appended thereto to Mr. N. Goswami, within two days from today obtaining necessary acknowledgement from him in that regard.

8. Petitioner shall take steps for service of notice upon the private respondent No. 8 by registered post with A/D within two days from today providing her correct and proper address with requisite postal stamps.

9. In addition to the above, the petitioner is also allowed to take steps for service of notice upon the private respondent No. 8 by Dasti/Personal service to be routed through the Registry of this Court by serving her copy of this petition including the annexures appended thereto, obtaining her signature with date in presence of one or more witnesses and thereafter the petitioner shall file an affidavit in that regard towards completion of Dasti/Personal service on the said respondent.

10. Selection and appointment of the private respondent No. 8 to the post of Anganwadi Worker in the said Roumari (Teki Dubi Beel) Centre pursuant to the communication of the Director of Social Welfare Department dated 28.01.2019 made by the CDPO, Lakhimpur ICDS Project, district Lakhimpur shall be subject to the outcome of this writ petition.

11. List accordingly.