USHA DEVI Vs. STATE & ORS

JUDGEMENT

(1.) Through the present writ petition, the petitioner seeks a writ of mandamus commanding the respondents to select and appoint the petitioner against the post of Anganwari Worker in Anganwari Centre W. No.1, Panchayat Marhoon, of village Palyee, Block Lohai Malhar, Tehsil Billawer, District Kathua.

(2.) The writ petition is of the year 2009 and notice was issued in this case on 24.11.2009. Thereafter, the matter was listed on several occasions and the same was last listed on 13.02018 but on that date, no one was present on behalf of the petitioner. Today also when the matter is taken up, none appears on behalf of the petitioner. It appears that the cause for which the writ petition was filed, does not survive at this point of time.

(3.) The Hon'ble First Division Bench of this Court in its order dated 29.11.2017 in LPASW No.190/2017 titled Bijoy Kumar Choudhary vs. Union of India & ors. held as follows:-