SABITA BARMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. G.Z. Ahmed, learned counsel for the petitioners in WP(C) 6676/2016 as well as Mr. I. Ahmed, learned counsel representing the petitioners in WP(C) 4457/2016. The respondents are represented by Ms. B.D. Sarma, Advocate. As both the cases are inter-related, the same are heard and disposed of by this common order.

(2.) Facts to be noticed is that a selection process was initiated for engagement of Anganwadi Worker and Anganwadi Helper under the Barkhetri ICDS Project. The present case pertains to two such Centres i.e. No. 73 Damdama Anganwadi Centre for engagement of Anganwadi Worker and No. 101 Mathauri Chupa Anganwadi Centre for engagement of Anganwadi Helper.

(3.) Selection made pursuant to the Advertisement dated 07.09.2009 was put to challenge by unsuccessful candidates in WP(C) 5094/2012. However, on 06.08.2013 the writ petition was dismissed as withdrawn. The petitioners in WP(C) 4457/2016 came to be appointed as Anganwadi Worker and Anganwadi Helper respectively in respective Centres by orders of like date i.e. 26.4.2013. Such appointment was put to challenge by the writ petitioners in WP(C) 6676/2016 along with others in the case registered as WP(C) 5539/2013. Order rendered by this Court on 01.11.2013 directed the petitioners therein to make effective representation before the Director of Social Welfare, Assam together with all necessary documents in proof that the private respondents therein do not belong to the Centres in question. A further direction was made to the Director of Social Welfare, Assam to dispose of the representation that may be filed within 2(two) months by affording opportunity of hearing to the private respondents therein by way of a speaking order.