MUSSTT SUFIA BEGUM Vs. MUSSTT SHAHINA BILKIS

JUDGEMENT

(1.) Heard Mr. A.I. Uddin, learned counsel for the review petitioner as well as Mr. M.H. Laskar, learned counsel representing respondent no.1. Also heard Mr. R. Dhar, learned counsel for respondent nos.2, 3, 4 and 5.

(2.) Petitioner seeks review of the order dated 14.12.2017 passed in WA 302/2014. The said writ appeal was filed by the respondent no.1 herein i.e. Shahina Bilkis as against the order dated 02.08.2014 passed in WP(C) 5708/2012 whereby her selection and appointment as Anganwadi Worker of No.134 Beltola Chuburi Anganwadi Centre was quashed. The said writ petition was instituted by the review petitioner herein i.e. Musstt. Sufia Begum on ground that Shahina Bilkis was not residing in the village where No.134 Beltola Chuburi Anganwadi Centre was located, thus, in violation of Clause 2 of the terms and conditions of the Advertisement dated 05.09.2009.

(3.) While allowing the writ appeal this Court took note of the relevant facts as well as the directions made by the Court in the two earlier writ petitions i.e. WP(C) 4932/2010 and WP(C) 185/2012, that had been instituted by the review petitioner on the same subject-matter. After noticing the facts, the writ appeal was disposed of with the following observations and directions :