GITANJALI KALITA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. Alhajj I. Uddin, learned counsel, appearing on behalf of the appellant. Also heard Ms. R. B. Bora, learned Junior Government Advocate, appearing on behalf of respondents No. 1 to 5; and Ms. A. Devi, Legal Aid Counsel, appearing on behalf of respondent No. 6.

(2.) The instant intra-Court appeal has been instituted by the appellant, herein, assailing the judgment and order, dtd. 9/8/2022, passed by the writ Court in WP(c)4071/2018, dismissing the said writ petition holding that no enforceable rights of the petitioner came to be violated on account of issuance of the order, dtd. 2/6/2018, by the Director, Social Welfare, Assam, towards removing the petitioner from her engagement as an Anganwadi Worker(AWW) in Sunarigaon No. 24 Anganwadi Centre, Morigaon.

(3.) The present case has a chequered history, wherein, the issue with regard to the selection and appointment of an Anganwadi Worker(AWW) in Sunarigaon No. 24 Anganwadi Centre, Morigaon, was under litigation before this Court since the year 2010.