Smt. G. Chetana vs The Member Secretary and Child Development Projecting Officer, Anganwadi Workers Selection Committee and Smt. H. Geetha

Anand Byrareddy, J.—The present petition is filed questioning the appointment of Respondent No. 2, as an Anganawadi worker while negating the application of the petitioner.

The primary contention of the petitioner is to the effect that the petitioner was more meritorious than the second respondent and therefore, her merit could not have been overlooked in appointing the second respondent instead of the petitioner.

However, Respondent No. 1 has entered appearance through the learned Government Pleader and has filed Statement of objections to contend that one of the main conditions for appointment of an Anganawadi worker was that the Anganawadi worker should belong to the same village in which the Anganawadi Centre to which the appointment is made. In the present case on hand, the petitioner did not belong to the concerned village and in this regard, he has produced the material particulars such as the Ration card of the petitioner to show that she belongs to some other village. The petitioner had also obtained the earlier Ration card from the same village and there is an endorsement to that effect from the Fair Price Depot owner, a copy of which is also produced along with the Statement of objections.

This circumstance is not seriously disputed by the petitioner Since the primary condition of residence is not met by the petitioner, rejection of the petitioner''s application is in order. Therefore, there is no warrant for interference. The petition is dismissed.