GULSHAN AKHTAR Vs. STATE & ORS.

JUDGEMENT

(1.) Petitioner vide order No.CDPO/ICDS/Kgm/221-24-AWH dated 25.5.2009 has been engaged as Helper in Anganwadi Helper in Anganwadi Centre, Turigam.

(2.) Respondent No.6 filed suit for declaration and injunction titled Mst. Shahida Akhter v. State & ors wherein she had prayed for declaring the engagement order of the petitioner above referred to be null and void as she has claimed to be meritorious and deserving candidate entitled for being engaged as Anganwadi Helper, further prayed therein that the defendants No.3 and 4 therein (respondents No.3 and 4 herein) shall be restrained from shifting the Centre from Ganai Mohalla of Village Turigam as located in the residential house of the respondent No.6 (plaintiff) to the residential house of husband or father of the defendant No.5 (petitioner herein).

(3.) It appears that during the pendency of the suit, respondent No.4 CDPO has issued order dated 7.9.2010 wherein it has been noticed that the petitioner Gulshan Akhter has some disturbances with her in-laws, on various visits she was found absent, Mst. Shahida Akhter (respondent No.6) has filed a suit which is pending, FIR has been lodged against Gulshan Akhtar under No.103/2010 dated 20.9.2010, notice has been issued to the petitioner but of no consequences. Finally on such basis, it has been concluded that the order of engagement as Helper of the petitioner is cancelled.