SAVITA 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, with direction to the Appellate Authority to consider the case of the petitioner afresh in the light of the above clarifications/directions/observations and take appropriate action within a period of four months from today. Copy Dasti.