LAWS(HPH)-2010-7-69

NEENA KUMARI Vs. STATE OF HP

Decided On July 02, 2010
NEELAM Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) The issue raised in these writ petitions pertains to the selection and appointment of Anganwadi Workers/helpers. All the issues raised in these petitions have 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.

(2.) Text of the judgment reads as follows:

(3.) Since the parties herein are also similarly situated, these writ petitions are also disposed of in terms of the judgment extracted above. In case the Anganwadi Worker/Helpers who have been working are not paid their wages, the same shall be paid within a month. The pending application(s), if any, also stands disposed of.