Gauhati High Court
Hasina Khatun vs The State Of Assam And 3 Ors on 16 September, 2022
Author: Michael Zothankhuma
Bench: Michael Zothankhuma
Page No.# 1/3
GAHC010181672022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/6058/2022
HASINA KHATUN
D/O. ASGOR ALI SHEKH, W/O. ABUL KASHEM, VILL. KALNOI, P.O.
MEDORTARI, P.S. FAKIRGANJ, DIST. DHUBRI, ASSAM, PIN-783330.
VERSUS
THE STATE OF ASSAM AND 3 ORS.
REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM,
SOCIAL WELFARE DEPTT., GUWAHATI-06.
2:THE DIRECTOR SOCIAL WELFARE ASSAM
UZAN BAZAR
GUWAHATI-01.
3:THE DISTRICT SOCIAL WELFARE OFFICER DHUBRI
ASSAM
P.O. AND P.S. DHUBRI
PIN-783301.
4:THE CHILD DEVELOPMENT PROJECT OFFICER
JAMADARHAT
ICDS PROJECT
CHIRAKUTI
ASSAM
PIN-783330
Advocate for the Petitioner : MR M J QUADIR
Advocate for the Respondent : GA, ASSAM
Page No.# 2/3
BEFORE
HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
ORDER
16.09.2022
1. Heard Mr. M.J. Quadir, learned counsel for the petitioner, who submits that the petitioner has been working as an Anganwadi Helper at 35 No. Kalnoi Anganwadi Centre under the Jamadarhat I.C.D.S. Project, Chirakuti, Dhubri. The petitioner is aggrieved with the Advertisement dated 12.05.2022, whereby the post of Anganwadi Worker in the 35 No. Kalnoi Anganwadi Centre is to be filled up. The petitioner's grievance is that the eligibility criteria for appointment to the post of Anganwadi Worker in terms of the Advertisement dated 12.05.2022, requires a candidate to be between 18-44 years as on 01.01.2022. The petitioner being 47 years, is unable to participate in the selection process.
2. The petitioner has accordingly made a challenge to the age limit prescribed in the Advertisement dated 12.05.2022 for direct recruitment to the post of Anganwadi Worker.
3. The petitioner's counsel submits that the present case is a covered case, in terms of the order dated 11.04.2019 passed in WP(C) No.2481/2019, wherein the petitioners therein were allowed to submit a representation to the authorities, to consider relaxing the overage of the petitioners, to enable them to participate in the promotional process for the post of Anganwadi Worker. He accordingly prays that the petitioner should be allowed to file a representation Page No.# 3/3 to the respondents to consider relaxing the petitioner's age, so as to enable her to participate in the selection process, pursuant to the Advertisement dated 12.05.2022.
4. This writ petition has filed on 13.09.2022. On considering the fact that the last date of submission of the application forms, in terms of the Advertisement dated 12.05.2022 was 24.05.2022, this Court is of the view that the petitioner has missed the bus, for allowing her to file a representation for relaxation of age and making a challenge to the said advertisement, which should have been done prior to the last date for submission of the application forms, i.e. 24.05.2022.
5. The writ petition is accordingly dismissed.
JUDGE Comparing Assistant