ASHA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE prayer made in the writ petition is for issuance of direction to the respondents to appoint the petitioner on the post of Anganwari Worker being an eligible and more meritorious candidate among the interviewed candidates. For the aforementioned relief claimed in the present writ petition, the petitioner has already represented to the respondents vide representation dated 14.7.2006 (P-5). Without going into the merits of the case, we deem it just and appropriate to direct the respondents to take cognizance of the representation sent by the petitioner and decide the same expeditiously preferably within a period of two months from the date a certified copy of this order is presented to them. If the claim of the petitioner is found to be meritorious and decided in her favour then the benefit accruing to the petitioner shall be given within a further period of two months thereafter. It shall be appreciated if a speaking order is passed. Petition stands disposed of in the above terms.