FORIDA BEGUM LASKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri J.U.N.M. Laskar, learned counsel for the petitioners. Also heard Shri R. Dhar, learned State Counsel representing all the respondents.

(2.) The present case has a chequered history including a number of previous litigations.

(3.) The facts projected is that pursuant to a recruitment process in the year 2009, the petitioners who are 6 (six) in numbers were selected and appointed on 13/8/2010 in the following Anganwadi Centres: