MISS LAL MIRJAN Vs. STATE AND OTHERS

JUDGEMENT

(1.) Mr. J. Kawoosa has appeared and taken notice on behalf of respondent No. 1 to 4. This writ petition can be disposed of at this stage. The counsel have been heard.

(2.) Admit.

(3.) Petitioner was appointed as A.N.M. on 9- 4-1993 along with other candidates, after being selected by the Subordinate Service Selection Board of the State in the grade of 950-1500 and has been placed in the merit list at serial No. 15. It is normal with A. N. Ms to undergo training for different courses at different places. One such training course is devised by Central Government at New Delhi and is known as DRDA. This course is conducted every year. State Government sponsors and recommends candidates from ANMs to undergo the training known as L.H.V.