ANUSHABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned AGP, learned advocate Mr.Munshaw and learned advocate Ms.Solanki waive service of notice of rule for and on behalf of the respective respondents.

(2.) The present writ petition is filed under Article 226 of the Constitution of India in respect of challenging the action of the respondent authorities appointing the respondent No.4 on the post of Anganwadi Worker in Chandana Muvada Anganwadi, Taluka Dehgam, District Gandhinagar, instead of the petitioner.

(3.) It is the case of the petitioner that though she is having more merits than the respondent No.4, no appointment order has been issued in her favour.