LAWS(HPH)-2012-3-259

RAJ KUMARI D/O. SH. SWARAN LAL, RESIDENT OF VILLAGE & PO CHANOUR, TEHSIL INDORA, DISTT. KANGRA, H.P. Vs. STATE OF HIMACHAL PRADESH THROUGH SECRETARY (SOCIAL JUSTICE & EMPOWERMENT) TO THE GOVT. OF HIMACHAL PRADESH AND ORS.

Decided On March 09, 2012

Raj Kumari D/O. Sh. Swaran Lal, Resident Of Village And Po Chanour, Tehsil Indora, Distt. Kangra, H.P. Appellant

V/S

State Of Himachal Pradesh Through Secretary (Social Justice And Empowerment) To The Govt. Of Himachal Pradesh And Ors. Respondents

JUDGEMENT

(1.) THE issue raised in this writ petition pertains to the appointment of Anganwari worker. A similar issue was considered by this Court in the common judgment in CWP No. 1096 of 2010 and connected matters, decided on 17 -5 -2010. The relevant text of the judgment reads as follows:

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