BINDU DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Das, learned counsel appearing for the petitioner as well as Mr. M. Debbarma, learned Additional Government Advocate appearing for the State-respondents. Also heard Mr. R. Saha, learned Legal Aid Counsel appearing for the respondent no.4.

(2.) By means of filing this writ petition, the petitioner has prayed for the following reliefs:

(3.) The admitted facts in this writ petition are, that the petitioner was engaged as Anganwadi worker at Muslimpara Anganwadi Centre of Chikancherra ADC village under Jampuijala ICDS project in the year 2010. The petitioner fell ill in the month of October, 2016 and she was initially treated by the local doctors and later on, by the doctors of Dr. BRAM Teaching hospital, Hapania. After recovery, according to the petitioner, she went to Anganwadi Kendra and started her job from the month of November, 2016. However, she was asked by the respondent no.3 to produce medical documents, which she accordingly produced. The petitioner on 13.11.2017 went to the office of the respondent no.3 where one of the officials informed her that the respondent no. 3 had issued one notification for engaging one Anganwadi worker at Muslimpara Anganwadi Centre. The petitioner has also annexed the said notification dated 30.10.2017, which is reproduced here-in-below: