NEELAM DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) AS all these writ applications relate to the appointment of Anganbari Sewika/Sahaika, they have been heard together and are being disposed of by this common order.

(2.) IN these writ applications, grievance of the petitioners is of violation of provisions of the guidelines issued by the State Government from time to time in the matter of consideration, selection and appointment of Anganbari Sewika/Sahaika. Petitioners are aggrieved either by non - consideration of their cases in terms of the guidelines or cancellation of their appointments in violation of the guidelines or appointment of private respondents in violation of the provisions of the guidelines.

(3.) IN the result, all these writ applications are disposed of in terms of the observations and directions as quoted above. Time limit fixed by this Court shall operate from the date of receipt/production of a copy of this order.