Sakeena Begum vs Nissar Ahmed And Anr
2021 Latest Caselaw 1766 j&K

                                                         Sr. No. 27
                                                         After notice list

      HIGH COURT OF JAMMU& KASHMIR AND LADAKH
                      AT JAMMU
                              CCP(S) No.447/2019


Sakeena Begum                                            .... Petitioner(s)


                               Through:- Mr. Ajay K. Gandotra, Adv.

                         V/s

Nissar Ahmed and anr.                                  .....Respondent(s)


                               Through:- None.

CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
                                ORDER

01. The proceedings in this contempt petition have been initiated for

non-compliance of judgment/order dated 23.07.2018. Vide the impugned

order, the selection/ engagement of respondent No. 6 as Anganwari

worker for Anganwadi Centre in question was quashed. The respondent

No. 2 was directed to consider the issue thoroughly and determine as to

whether the Anganwadi Centre in question is sanctioned for Ward No. 2

or Ward No. 3. The respondent was also directed to find out the actual

location of Anganwadi Centre in question. They were further directed that

after determining the aforesaid issue, a fresh Advertisement Notification

would be issued to fill up the post of Anganwadi worker by inviting

applications from all eligible candidates belonging to the ward where the

Anganwadi Centre in question is found to have been sanctioned and

established.

02. The respondents in their statement of facts have submitted that they

have conducted the verification with regard to the location of Anganwari

Centre and as per the report of the Block Development Officer, Bunjwah

dated 05.12.2019, it was clarified that Naki pain is located in Ward No.3

(Naki) and Ghantora is located in Ward No.2 (Ghantora) of Panchayat

Tipri Block Bunjwah. Both these locations are at two different places and

two different wards. After the receipt of this report, the respondents found

that the Anaganwari Centre was located in Ward No.02 and accordingly,

the State Mission Director ICDS, Jammu vide his letter dated 29.01.2020

has directed for issuing appropriate notice for Anganwari Centre in Ward

No.2 in terms of directions of this Court.

03. In view of the aforesaid, order of this Court dated 23.07.2018

stands complied. The proceedings in this contempt petition are

accordingly closed.

(Sindhu Sharma) Judge JAMMU 28.12.2021 Eva