BEENA DEVI Vs. STATE OF HP

JUDGEMENT

(1.) THIS case pertains to various disputes pertaining to the appointment of Anganwadi Workers/ Helpers. We have already considered various issues referred to in this case in our judgment dated 17.5.2010 in CWP No. 1096 of 2010 and connected cases, the text of judgment reads as follows:-

(2.) SINCE the parties herein are also similarly situated, this case is also disposed of in terms of the judgment, extracted above. In case the Anganwadi Worker/Helper, who has been working, is not paid her wages, the same shall be paid within a month. The writ petition stands disposed of, so also the pending application(s), if any.