ASHA DEVI Vs. STATE OF HP

JUDGEMENT

(1.) THE petitioner is aggrieved by the selection process of appointment for the post of Anganwari worker at Anganwari centre, Thonta, District Siamaur. We find that the 4th respondent had filed CWP No.2476 of 2009 and this Court has disposed of the said writ petition on 17th May, 2010 directing the Deputy Commissioner to consider the matter afresh. THE main submission of the petitioner is that till a decision is taken by the said authority, the post may not be re-notified. Since the very same subject matter is before the Deputy Commissioner concerned, it is only appropriate that any further action is taken only after the disposal of the matter now pending before the Deputy Commissioner. Ordered accordingly. THE writ petition is disposed of. Copy dasti.