TOTER RIBA BAM Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. T. T. Tara, learned counsel for the petitioner. Also heard Mr. I. Riram, learned Government Advocate for the State respondents.

(2.) This is an application under Article 226 of the Constitution of India for issuance of writ in the nature of mandamus or certiorari and/or any other appropriate writ, order or direction of like nature.

(3.) The present writ petition has been filed challenging the legality and validity of the impugned Advertisement, being Memo No. BSR/ICDS/Esstt-02/2021- 22/169, dtd. 27/10/2021, issued by the Child Development Project Officer, Basar ICDS Project by inviting eligible candidate from Bam Hikar Centre to fill up vacant post of Anganwadi Worker, as well as impugned reply dtd. 2/11/2021.