PARUL KUJUR (ORAOW) Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner in the instant case challenges inter alia, the impugned Memo No. 58/ICDS/BG dtd. 2/3/2022 and also the Order dtd. 29/5/2022 being Annexure P5 and P3 respectively annexed to the writ petition.

(2.) Appropo the facts of the case is that 99 vacancies were declared within the jurisdiction of Bamongola, ICDS Project area for the post of Anganwadi Sahayika (Helper). Petitioner had the requisite qualification and duly appeared in the viva-voce test in the month of February and March, 2010 before the selection committee. The panel of 99 candidates were prepared featuring the names of the petitioners in the merit list as prepared by the selection committee on 1st of March, 2011. Since no appointment was given to the petitioners therefore, the petitioners were compelled to file a Writ Proceeding being WPA No. 1080 of 2022 (Mayasankar Kirtania & Ors. Versus State of West Bengal and Ors.). The matter was disposed of by an order dated 2ndof February, 2022 directing inter alia, the Child Development Project Officer (hereinafter referred to as CDPO for the sake of brevity and convenience) being the respondent No. 4 herein to consider the petitioner's representation dated 8th of October 2021 within a period of two months from the date of communication of the order. In pursuance of such order the respondent no. 3 being the appointing authority considered and issued the appointment letter on 23rd of February, 2022 individually to all the petitioners.

(3.) The Respondent No. 3 herein in compliance of the Order dated May 10, 2022 passed an order dated May 29, 2022 which is also the subject matter of challenge in the instant Writ Petition.