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Judgment
Deepak Gupta, J.—By means of this petition, the Petitioner has prayed that the posts of Anganwari Supervisors should not be filled up by direct recruitment but by promotions from amongst Anganwari Workers and Helpers.
The grievance of the Petitioner is totally mis-placed because the letter dated 22.10.2002 clearly states that these posts are to be filled in from amongst Anganwari workers who have passed their 10th Examination from a recognized Board/Institution and have put in five years service as Anganwari workers.
The stand of the State is that there are 7100 Anganwari Workers in various centers and to supervise their work 367 posts of Supervisors were created. Initially the posts of Supervisors were filled in through direct recruitment by Public Service Commission and only graduates were eligible. Now as per the R&P Rules framed by the Government in the year 1993 promotional avenues were provided to Anganwari workers who were graduates having 3 years experience. Again, on the demand of the Anganwari workers, the Government took a lenient view and modified the Rules vide notification dated 7.12.1996 and relaxation in qualification, experience, age etc. was given to the Anganwari workers. Even those Anganwari workers who have only passed matriculation and were having 8 years experience as Anganwari Workers were eligible for the said posts.
Again, the Government took a very lenient view and amended these Rules on 1.10.2002 and the experience for Anganwari workers has been reduced to 5 years and one time age relaxation has also been given. The Government has justified its decision to hold a competitive examination and interview since this is necessary to choose the best persons. The Government has acted in a very reasonable manner and in fact has shown a lot of latitude to the Anganwari Workers and helpers and no further latitude can be given.
In view of the above discussion, I find no merit in the petition which is dismissed. No order as to costs.