SAJANA BEGUM RAJBARBHUIYA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A M Barbhuiya, learned counsel for the petitioner and Ms.U Sarma, learned Government Advocate, appearing for the State respondents.

(2.) The present writ petition has been instituted assailing an advertisement dtd. 8/2/2019, issued by the jurisdictional Child Development Project Officer, for engagement of an Anganwadi Worker against No. 110 Singerbond Part-II Anganwadi Center.

(3.) The petitioner in the present writ petition projects that in pursuance to an advertisement dtd. 22/7/2013, she had submitted her application for engagement as an Anganwadi Worker in No. 110 Singerbond Part-II Anganwadi Center (hereinafter, refe-rred to as the Anganwadi Center in question).