RENU Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE prayer made in this petition is for quashing the selection of Anangwari Workers, vide order dated 13.4.2006 (P-2) on the basic premise that the name of the petitioner along with three others was incorporated in the list of selected candidates as is evident from communication dated 24.4.2006 (P-3). In his letter dated 24.4.2006 (P-3), the Child Development Project Officer respondent No. 5 has requested the Programme Officer respondent No. 4 that four names, including the name of the petitioner, which were proposed by the Selection Committee have been changed while sending the letters of appointment on 13.4.2006 (P-2). All the four names have been mentioned in the communication dated 24.4.2006 (P-3) by respondent No. 5. THE grievance of the petitioner is that despite the fact that she has been selected and was required to be appointed, her name has been deleted from the list of selected candidates arbitrarily. THE aforementioned letter is already alive before the authorities as is evident from the perusal of communication dated 24.4.2006 (P-3) and some decision is likely to be taken.

(2.) IN view of above, we allow the petitioner to withdraw the petition at this stage and permit her to make a representation mentioning her grievance before the competent authorities, namely, respondent Nos. 3, 4 and 5, within one week from today under Registered A.D. If such a grievance is made, the respondents shall decide the same expeditiously but not later than four weeks from the date of its receipt. If the representation made by the petitioner is accepted then she shall be given appointment as Anangwari Worker with effect from the date persons selected with her have been given appointment. The writ petition is disposed of in the above terms.