Rajasthan High Court - Jodhpur
Smt. Rajkaur vs State Of Raj. & Ors on 6 February, 2013
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
S.B. CIVIL WRIT PETITION NO.4260/2010
Smt. Rajkaur Vs. State of Rajasthan & Ors.
Date of Order : 06.02.2013
HON'BLE MR JUSTICE VIJAY BISHNOI
Mr. J.S. Bhaleria for petitioner.
Mr. D.R. Kawadia for respondents.
The petitioner has filed this writ petition while challenging the order dated 27th of March, 2010 whereby the Gram Panchayat has selected respondent No.4 on the post of Anganwari worker.
Reply to the writ petition has been filed on behalf of respondents No.1 and 2 and it is stated in the reply that so far as the matter of appointment of Anganwari worker of Gram Panchayat Bhaleri is concerned, vide order dated 17.5.2010 (Annex.R/1/2), the Zila Parishad has already referred the matter back to the concerned Gram Panchayat for fresh consideration of the application for selection and appointment of Anganwari workers.
In view of this, nothing survives in this writ petition and the same is hereby dismissed. However, the respondents are directed to comply with the directions dated 17.5.2010 passed by Zila Parishad expeditiously preferably within a period of two months.
[VIJAY BISHNOI],J.
Babulal/ 85