MADHURI Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Counsel for the parties.

(2.) THE State Government issued Government Order for appointment of Aanganbari Sahayika and Aanganbari Karyakatri on 16. 12. 2003, a detailed procedure was published for recruitment of Aanganbari Karyakatri and Aanganbari Sahayika. Another Circular Order dated 12. 1. 2006 was also published by the State Government giving details of the programme for recruitment of Aanganbari Sahayika and Aanganbari Karyakatri.

(3.) PURSUANT to thereof, Director, Bal Vikas Seva Evam Pustahar, U. P. Lucknow issued letter dated 24. 2. 2006 appended as Annexure-3 to this writ petition, by which it has been informed that Bal Vikas Evam Pariyojana adhikari would be the appointing authority of Aanganbari Sahayika and Aanganbari Karyakatri.