SMT. KAMLA DEVI W/O SH. AMER SINGH R/O VILL. KHANN, TEHSIL SADAR, DISTT. BILASPUR (H.P.) Vs. UNION OF INDIA THROUGH SECRETARY WELFARE, GOVT. OF INDIA, NEW DELHI,

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:

(2.) THE writ petition is disposed of, so also the pending application(s), if any.