URMILA DEVI Vs. STATE OF HP

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. Text of the judgment reads as follows:

(2.) Since the parties herein are also similarly situated, these cases are 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.) All the writ petitions are disposed of, so also the pending application(s), if any.