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Judgment
Amrita Sinha, J
Pursuant to an advertisement dated 7th March 2019 for enlistment of eligible Anganwadi Workers and Case Workers for recruitment of Supervisors
under Integrated Child Development Services (ICDS) on promotion by selection, the petitioner applied for the same.
The online application of the petitioner was accepted by the authorities and a receipt was generated in her favour on 19th March 2019.
The Director of ICDS, West Bengal vide another notice dated 21st June 2019 relating to the self-same recruitment process published a notice
indicating that an online window will open from 24th June 2019 till 27th June 2019 midnight and directed that all the Anganwadi Workers whose online
application has been accepted will be allowed to upload their colour photo and scanned signature.
The same can be uploaded through the online portal which was mentioned in the notice using their application ID or the phone number used during
uploading the applications.
The District Programme Officer (ICDS) was instructed to communicate to all the Child Development Project Officers (CDPOs) to inform all the
Anganwadi Workers whose online application has been accepted to complete the process of uploading their photo and signature within the time
specified. The CDPOs were to authenticate in the portal all the photos and scanned copy of signatures received by the Anganwadi Workers. The
window of the CDPOs will remain open till 1st July 2019.
It is the specific grievance of the petitioner that even though her online application has been accepted, the system is not accepting her photo and
signature only because of the reason that she is associated with a non-government organization. The petitioner contacted the concerned CDPO but he
has not been able to get the photograph and signature of the petitioner uploaded in the online portal.
The learned counsel appearing on behalf of the State respondents submits that the Anganwadi Workers associated with the non-government
organizations are not entitled to participate in the selection process. He further submits that the issue in question is pending consideration before an
Hon’ble Division of this Court. Any order that will be passed in the appeal will cover all the cases.
Upon hearing the submissions made on behalf of both the parties and upon perusal of the documents annexed with the writ petition, it appears that the
Director of ICDS, West Bengal vide notice dated 21st June 2019 has specifically indicated that all the Anganwadi Workers whose application have
been accepted was required to upload the recent passport size colour photograph and scanned signature through the online portal. Nowhere in the said
notice has it been mentioned that the Anganwadi Workers of the non-government organization will be ineligible for uploading their photograph and
signature. The portal is open till 27th June 2019 midnight.
As the online application of the petitioner has already been accepted, accordingly, there is no reason on the part of the respondents for not accepting
the photograph and signature of the petitioner.
In view of the above, the respondent no. 10 is directed to take steps to immediately upload the photograph and signature of the petitioner in
accordance with the notice dated 21st June 2015.
The learned advocate appearing on behalf of the State respondents is directed to instruct the concerned CPDO being the respondent no. 10 herein to
accept the photograph and signature of the petitioner for the purpose of uploading the same in the online portal.
The learned advocate appearing on behalf of the petitioner is directed to communicate this order to the concerned authority and the respondent no. 10
is directed to act upon such communication.
With the above observations, W.P. No. 11603 (W) of 2019 is disposed of.
Let plain copy of this order duly countersigned by the A.R (Court) be given to the petitioner on usual undertaking.