SHAKUNTALA MAHATO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Randhir Kumar, learned counsel for the petitioner and Mr. Atanu Banerjee, learned counsel for the respondent-State.

(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard on merit.

(3.) The petitioner has preferred this writ petition for direction upon the respondents to take a final decision regarding the complaint filed by the petitioner vide representation dated 22.07.2019 in respect to illegal selection of respondent no.6 on the post Anganwari Sewika of Penada Anganwari Centre, village Penada, Panchayat Gordih, P.O. and P.S. Boram, District- East Singhbhum.