@JUDGMENTTAG-ORDER
D.N. Patel, J.@mdashThe present writ petition has been preferred mainly for the reasons that the petitioner may be allowed to apply for the post
of Woman Supervisor for which public advertisement has been made on 23rd February, 2012, which is at Annexure 7 to the supplementary
affidavit, filed by the petitioner. Learned counsel for the petitioner submitted that the requirement for applying to the post of Woman Supervisor, is
the minimum experience of fifteen years as Anganbari Sevika for those, who are matriculate. It is submitted by the learned counsel for the petitioner
that the petitioner is falling within this category and the petitioner has already having experience of approximately twelve years as Anganbari
Sevika. It is further submitted by the learned counsel for the petitioner that in paragraph No. 12 of the memo of petition it has been stated that the
petitioner was already appointed as Instructor under the Informal Education at Kewat Tola Center, Mohanpur Block within the district of
Deoghar, from the year, 1989 to 1997 and if this experience is added to the present experience as Anbanbari Sevika, she is entitled to prefer the
application for the post of Woman Supervisor and, therefore, let a suitable direction be given to the respondents to accept the application of the
petitioner for the post of Anganbari Sevika, because by adding the earlier experience from the year, 1989 to 1997 to the present experience of
twelve years as Anganbari Sevika, the petitioner will become eligible to prefer the application for the post of Woman Supervisor.
2. Learned counsel for the respondents-State submitted that as per the public advertisement, the minimum experience of fifteen years as Anganbari
Sevika is required, if a candidate is matriculate, to which category the petitioner is falling, and as the petitioner is not having the minimum
qualification, so far as experience is concerned, she Is not eligible to apply for the post of Woman Supervisor and hence this writ petition may not
be entertained by this Court.
3. Having heard learned counsel for both the sides and looking to the facts and circumstances of the case, I see no reason to entertain this writ
petition, mainly for the following facts and reasons :
(i) The respondent-State Government has published public advertisement in the daily newspaper from the office of the Divisional Commissioner,
Santhal Parganas Division, Dumka for the post of Woman Supervisor and the minimum qualification for the matriculate candidate is fifteen years''
experience as Anganbari Sevika and for those candidates, who are graduate, ten years'' experience as Anganbari Sevika is required. This public
advertisement is dated 23rd February, 2012, which is annexed as Annexure 7 to the supplementary affidavit, filed by the petitioner.
(ii) It further appears from the facts of the case that the petitioner was appointed as Anganbari Sevika in the year, 2001 and, thus, admittedly the
petitioner is not having fifteen years'' experience as Anganbari Sevika and, therefore, she is not possessing the minimum experience, required for
the post of Woman Supervisor.
(iii) Learned counsel for the petitioner submitted that the petitioner had worked as Instructor under the Informal Education at the Kewat Tola
Center, Mohanpur Block within the district of Deoghar for the period, running from 1989 to 1997. This experience is as good as an experience of
Anganbari Sevika and, therefore, by clubbing these two experiences together, the petitioner will become eligible for applying to the post of Woman
Supervisor.
This contention is not accepted by this Court, mainly for the reason that the assumption on the part of the petitioner that earlier experience as
Instructor in Informal Education at Kewat Tola Center, Mohanpur Block within the district of Deoghar, is as good as the experience of Anganbari
Sevika or is equivalent to the experience of Anganbari Sevika, is baseless. This equation is not given by the Government.
(iv) Looking to the public advertisement, which is at Annexure 7 to the supplementary affidavit, filed by the petitioner, what is required is fifteen
years experience as Anganbari Sevika. This Court cannot alter this condition, while exercising powers under Article 226 of the Constitution of
India. The employer knows the requirement and what is required is not possessed by the petitioner.
(v) It further appears that the petitioner is already working as Anganbari Sevika since 2001 and, thus, no sooner did she complete fifteen years''
experience, she will have enough chance in future also for becoming eligible for the post of Woman Supervisor, but, as on today, admittedly she Is
possessing only twelve years'' experience as Anganbari Sevika.
As a cumulative effect of the aforesaid facts and reasons, I see no reason to entertain this writ petition and hence the same is hereby dismissed.