ANITA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) BY means of the present writ petition, the petitioner has made the following prayers:-

(2.) THE petitioner aggrieved by the appointment of respondent No.4 as Anganwari Worker in Anganwari Centre, Pohta, District Sirmour, has assailed the same, inter alia, on the grounds:

(3.) THE respondents, including the 4th respondent, on entering appearance, have filed reply to the writ petition and contested the claim as laid in the writ petition by the petitioner.