NIRMALA DEVI Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This is an appeal under Clause X of the Letters Patent impugning the judgment dated 17.11.2010 passed by the learned Single Judge holding that the process of selection for appointment to the post of Anganwari Worker is vitiated because of lack of adequate notice on two counts: (a) munadi/notice was taken out on 20.3.2007 inviting application for 21.3.2007; and (b) the contents of the notice (P-5) did not clearly specify the purpose of munadi.

(2.) We have heard learned counsel for the parties and are of the view that there is no sustainable ground to admit the appeal as the learned Single Judge has correctly examined the selection process and has recorded his finding. Moreover, the appellant has been given a fair chance to participate in the selection process, which is directed to be undertaken within a period of two months from the date of receipt of a certified copy of this order passed by the learned Single Judge. Accordingly, we find no merit in the appeal. Dismissed.