SALMA BEGUM 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.

(3.) According to the petitioner, in view of the report submitted by the Patwari pursuant to the order dated 20.3.2010, a decision has to be taken in the light of the certificate. However, it is the contention of the learned counsel for the private respondent that the Patwari has not taken into consideration the income of all the members of the family. We make it clear that it will be open to the parties to take all the available contentions in this regard also, before the Deputy Commissioner.