HENA MOYRA Vs. THE STATE OF WEST BENGAL

JUDGEMENT

(1.) A division bench of this court considering this appeal at an earlier point of time on 4/12/2014 made the following observation:

(2.) A selection process for recruitment of Anganwadi workers was started in 2010. It is not exactly clear to what extent this exercise proceeded. Admittedly, it had reached the viva-voce stage.

(3.) Mr. Mukherjee, learned advocate for the appellant no. 2 submits that a panel was prepared in which his client was included, which is denied by other learned counsel appearing in this matter. It also seems to be the admitted position that since 2010 there has been no recruitment of Anganwadi workers under Mathurapur Block-I I.C.D.S. project and that there are vacancies against which appointments can be made.