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Judgment
2 paragraphs · 141 wordsSanjay Karol, J.—The minimum qualification prescribed for the post of Female Health Worker vide Annexure P-5 is that the candidate should possess one and half year training certificate as Female Health Worker from an institute recognized by the State Government. It is not in dispute that petitioner has obtained three years'' diploma in GNM (General Nursing and Midwifery). GNM is higher qualification. Since the petitioner is in possession of higher qualification, she is fully eligible for the post of Female Health Worker.
Consequently, the present petition is allowed with a direction to the respondent-Board to consider the case of the petitioner for the post in question on the basis of higher qualification by interviewing her within a period of two weeks with prior intimation to the petitioner about the date. Pending application(s), if any, are also disposed of. No costs.