JOHURA KHATUN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri J. Ahmed, the learned counsel for the petitioners in both these writ petitions. Also heard Shri D. Doley, the learned State counsel for respondent Nos. 1 to 4 as well as Shri A. K. Hussain, the learned counsel for the private respondents (beneficiary) in both these writ petitions.

(2.) Since both these writ petitions are similar in nature, wherein, the appointments of the private respondents as Anganwadi Workers are put to challenge, the same are taken up for analogous hearing.

(3.) Shri Doley, the learned State counsel has produced before this Court the records of the selection which has been carefully examined.