MORIOM NESSA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A Roshid, learned counsel for the petitioner. Also heard Mr. M Dutta, learned counsel appearing for respondent No. 6 as well as Mr. BK Sharma, learned Standing counsel, Social Welfare Department.

(2.) By this writ petition, the writ petitioner prays for quashing the selection and appointment of the respondent No. 6 for the post of Anganwadi Helper in respect of Ramharipara Anganwadi Centre (AWC) and to appoint the petitioner in the post.

(3.) At the hearing, all the counsel representing the parties submitted that, in fact, no appointment order has been issued to the respondent No. 6 till date.