TRIPTA 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. This Writ Petition is disposed of, so also the pending applications, if any. Copy Dasti.