VEENA DEVI Vs. STATE OF HP

JUDGEMENT

(1.) THE issue raised in this writ petition pertains to the selection and appointment of Anganwadi Worker/helper. All the issues raised in this petition has been dealt in detail in our judgment, dated 17.5.2010, in CWP No. 1096 of 2010, titled Raksha Devi vs. State of H.P. & others and connected cases. THE text of the judgment reads as follows:

(2.) SINCE the petitioner herein is also similarly situated, this case is also disposed of in terms of the judgment extracted above. In case the Anganwadi Workers/Helpers, who have been working are not paid their wages, the same shall be paid within a month. We also make it clear that the appellate Authority will peruse the records as to whether any marks have been awarded to the petitioner for interview and if no marks have been awarded, appropriate action in that regard also will be taken. This Writ Petition is disposed of, so also the pending applications, if any. Copy Dasti.