PURABI SONOWAL BORAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) None appears for the petitioner, when the matter is called upon. Also he ard Mr. TC Chutia, learned State counsel.

(2.) Although notices have been served upon the respondent No.7 as per the Office Note dated 06.08.2013, but none appears for the respondent No.7.

(3.) Pursuant to the advertisement dated 07.09.2009, amongst others, for the post of Anganwadi Worker in the Ouphulia-B Anganwadi Centre under Tingkhong ICDS project, the petitioner had participated in the selection process. Initially the respondent authorities had issued a select list as per the select list dated 03.12.2009 under the signature of the CDPO, ICDS Project.