SUBHRA CHATTOPADHAY (CHATTERJEE) Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal an application arises out of an order dated March 25, 2014 passed by an Hon'ble Judge of this High Court in W.P. No. 37292 (w) of 2013 (Impugned Order). By the Impugned Order the Hon'ble Single Judge refused the petitioner's prayer for engagement of the writ petitioner in the post of Accredited Social Health Activists (ASHA) in Baidyapur Sub-Centre Bharatpur, Development Block, District-Murshidabad.

(2.) The Writ petitioner applied for the post of ASHA pursuant to an advertisement dated November, 16, 2009 for Baidyapur Sansad.

(3.) Vide Memo No. BH/171, the petitioner's name appeared in the panel of selected candidates which was issued by the member secretary of the Government of West Bengal, office of the Block Health and Family Welfare Samity, Bharatpur, Murshidabad.