HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 39 Case :- WRIT - A No. - 38834 of 2011 Petitioner :- Smt. Kismati Devi Respondent :- State Of U.P. And Others Petitioner Counsel :- S.K.Dwivedi Respondent Counsel :- C.S.C. Hon'ble Rajes Kumar,J.
Learned Standing Counsel submitted that the petitioner was working as an Assistant Aaganwadi worker and applied for the post of Aaganwadi Karyakatri in view of the advertisement dated 3.7.2010 for an area of Kaptanganj. As per the advertisement 48 posts were vacant on which the appointment was to be made.
Learned counsel for the petitioner submitted that in view of the Government Order dated 6.12.2006 in the vacant post there was 25% reservation for the Assistant Aaganwadi Karyakatri those who have completed five years service. The petitioner has completed five years service as an Assistant Aaganwadi Karyakatri and, therefore, she was entitled to be selected as an Aaganwadi Karyakatri under 25% reserved quota. In the impugned order, it has been illegally held that the reservation of 25% is not applicable to the present appointment.
The matter requires consideration.
Learned Standing Counsel prays for and is granted four weeks time to file counter affidavit. Rejoinder affidavit may be filed within two weeks thereafter.
List thereafter.
In case there will be any appointment, the same shall be subject to the result of the writ petition.
Order Date :- 15.7.2011 OP