(1.) This is the fourth writ petition filed at the instance of the petitioner.
(2.) The petitioner claims to have been selected alongwith one Prem Lata as Accredited Social Health Activist worker (hereinafter referred to as the 'ASHA Worker') but was not imparted training. This programme was discontinued by the Government of Himachal Pradesh, however later in the year 1Whether the reporters of the local papers may be allowed to see the Judgment?Yes 2013, the same was revived and thereafter the criteria for selection of ASHA Worker was laid down as under:-
(3.) In the meanwhile, CWP No. 8856 of 2013 came to be filed in this Court and vide judgment dated 21.11.2013, a direction was issued to consider the name of such ASHA Workers, who were selected and had undergone training in the year 2007, subject to fulfillment of eligibility conditions, as stipulated in communication dated 19.10.2013.