Doli Verma vs Women And Child Development

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Item No.129/ C-IV O.A. No.1427/2019


Central Administrative Tribunal
Principal Bench: New Delhi

O.A. No.1427/2019
M.A. No.1585/2019
M.A. No.1586/2019
M.A. No. 964/2024

th
This the 20 day of August, 2026

Hon’ble Mr. Manish Garg, Member (J)
Hon’ble Dr. Anand S Khati, Member (A)

1. Ms. Doli Verma (Aged about 29 years)
W/D/o Sh. Bani Singh
R/o H.No. A-10/91, East Gokalpuri, Delhi
[Post SupervisoryII(F)]
Group C

2. Mrs. Pammy Rani (Aged about 28 years)
W/D/o Sh. Bani Singh
R/o H.No. A-10/91, East Gokalpuri, Delhi
[Post SupervisoryII(F)]
Group C


…Applicants
(By Advocate: Mr. Dwarka Sawale)


Versus

1. The Secretary
Department of Women & Child Development
GNCTD
Old Secretariat, Delhi-110054

2. The Secretary
Delhi Subordinate Service Selection Board,
FC-18, Karkardooma Institutional Area,
Delhi-110092

…Respondents

(By Advocate : Mr. Amit Anand with Mr. Ritank
Kumar)

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Item No.129/ C-IV O.A. No.1427/2019



ORDER (ORAL)

By Hon’ble Mr. Manish Garg, Member (J)

M.A. No. 1585/2019 (Joining Together) is
allowed. The applicants are permitted to pursue the
present O.A. jointly.
M.A. No.1586/2019 (Exemption) is allowed
subject to just exceptions.
O.A. No.1427/2019
In the present Original Application (O.A.) filed
under Section 19 of the Administrative Tribunals Act,
1985, the applicants seek the following reliefs:-.
“(a) Set aside the impugned order vide Order No. with
Rejection Notice No. 260, No. F-73/Rectt/Sup Gr. II
(P)/I Cell/DSSSB/ 2017-18 / 631-36 dated
22.06.2018
(b) direct the respondents to appoint the applicants for
the post of Supervisor Grade II (F)
(c) pass any other order as may be deem fit and
proper in present case.”
2. The applicants have filed the present O.A.
seeking consideration of their candidature for the post
of Supervisor Grade-II (Female), Post Code No.
212/14, pursuant to Advertisement No. 02/2014
issued by the Department of Women & Child
Development through DSSSB, GNCTD. The applicants
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Item No.129/ C-IV O.A. No.1427/2019


applied under the SC category and appeared in the
written examination conducted on 05.03.2017. Having
qualified the written examination, they were
shortlisted and submitted their e-dossiers. However,
their candidature was subsequently rejected vide
Rejection Notice No. 260 on the ground of having less
than 10 years’ experience as Anganwadi Workers.
Aggrieved by the rejection, the applicants submitted a
representation/legal notice to the respondents, but
having received no favourable response, they have
approached this Tribunal.
3. Per contra , learned counsel for the respondents
relies upon the averments made in the counter
affidavit. He draws our attention to the essential and
desirable qualifications prescribed for the post, as
advertised, which reads as under:
Essential Qualification: Graduation, preferably in
Home Science or Child Development or Nutrition or
Social Work from a recognized University/Board;
OR
Matriculation with 10 years’ experience as an
Anganwadi Worker.
Experience (Essential): 10 years’ experience as
Anganwadi Worker (only for Anganwadi Workers).

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Item No.129/ C-IV O.A. No.1427/2019


4. Learned counsel for the respondents submits
that the applicants had applied under the sub-
category of Anganwadi Workers and, therefore, were
required to possess Matriculation with 10 years’
experience as Anganwadi Workers. Learned counsel
submits that, as per their experience certificates, the
applicants had joined the Department of Women &
Child Development as Anganwadi Workers only on
13.05.2011 and 02.07.2011 respectively and, thus,
had only about three years’ experience when they
applied pursuant to Advertisement No. 02/2014.
They, therefore, did not fulfil the essential eligibility
condition prescribed for candidates applying under
the Anganwadi Worker sub-category. It is further
submitted that their candidature was accordingly
rejected by DSSSB vide Rejection Notice No. 260.
5. Learned counsel for the applicant submits that
the case of the applicant falls within the parameters of
the essential qualification prescribed under the
Recruitment Rules, particularly with reference to the
qualification reflected at pages 40-41 of the record.
6. We have considered the submissions made
by learned counsel for the parties and perused the
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Item No.129/ C-IV O.A. No.1427/2019


material available on record. It is not in dispute that
the applicants had applied under the sub-category of
Anganwadi Workers. The Recruitment
Rules/advertisement specifically prescribe 10 years’
experience as Anganwadi Worker as an essential
requirement for candidates applying under the said
sub-category.
7. It is also an admitted position that the
applicants had joined as Anganwadi Workers only on
13.05.2011 and 02.07.2011 respectively and,
therefore, did not possess the requisite 10 years’
experience as on the relevant date. Merely possessing
a degree of Bachelor of Arts (B.A.) would not dispense
with the specific experience requirement applicable to
candidates who seek consideration under the
Anganwadi Worker sub-category.
8. Learned counsel for the respondents, per contra ,
also relies upon the judgment dated 15.07.2026
passed by the Hon’ble High Court of Delhi in W.P.(C)
No. 2818/2024, Govt. of NCT of Delhi & Anr. v.
Manu & Ors. , and submits that the issue raised in
the present O.A. already stands settled against the
applicants.
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Item No.129/ C-IV O.A. No.1427/2019


9. In view of the aforesaid position and having
regard to the specific eligibility conditions prescribed
for candidates applying under the Anganwadi Worker
sub-category, we find no infirmity in the rejection of
the candidature of the applicants for want of the
requisite 10 years’ experience.
10. Accordingly, the present O.A. is devoid of merit
and is dismissed. Pending M.A.s, if any, also stand
disposed of accordingly. There shall be no order as to
costs.

(Dr. Anand S Khati) (Manish Garg)
Member (A) Member (J)

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