RAKHI RANI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Initially, this writ petition was filed by the petitioner praying therein to allow the petitioner to function in the post of Anganwadi Sevika, for Futkal Toli, Adivasi Mohalla Centre, Kanke, Ranchi, on the ground that she was validly appointed.

(2.) Now, it has been brought to the notice of this Court by filing several interlocutory applications that the petitioner has been removed and another person has been appointed. Thus, the entire nature of the writ petition and the prayer will change.

(3.) Thus, I give liberty to the petitioner to file a fresh writ petition seeking all the reliefs which are claimed by the petitioner.