TANU NIRIN Vs. SECRETARY, WOMEN & CHILD DEVELOPMENT

JUDGEMENT

(1.) Heard Mr. M Pertin, learned Sr. counsel for the petitioner. Also heard Mr. S Tapin, learned Senior Government Advocate, appearing on behalf of the State Respondents. None has appeared on behalf of the respondent No.5.

(2.) This is an application under Article 226 of the Constitution of India, praying for issuance of appropriate writ or order or direction quashing the notification No. DRJ/DD(ICDS)/DCPU-01/2017/, dated 12.07.2017 issued by the Deputy Director (ICDS), District ICDS cell, Women and Child Development , Daporijo, Upper Subansiri District, A.P., as far as, it relates to Outreach Worker given at serial number 8, of the notification and to direct the state respondents to appoint the petitioner in the said post.

(3.) On 19.01.2018, this matter was called out for hearing but none appeared on behalf of the respondent No. 5, therefore to give another chance to her it was directed that the case be listed today(15.02.2018) for hearing. Since, no one has appeared on behalf of respondent No. 5, today also the matter is heard in her absence.