Calcutta High Court (Appellete Side)
Rupa Kar And Others vs State Of West Bengal And Others on 20 September, 2013
Author: Soumitra Pal
Bench: Soumitra Pal
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20. 9 . 2013
W.P. 28329(W) of 2013
Rupa Kar and others
Versus
State of West Bengal and others
Mr. Anirban Banerjee,
..for the petitioners.
Mr. S. Sardar,
Mr. M. Chakraborty,
..for the State.
Affidavit of service filed today be kept on record.
In the writ petition the petitioners, whose names stated
to have figured in the list of successful candidates of ICDS
Anganwari Workers and Helpers , ICDS Project in the district
of Jalpaiguri, have prayed for a direction upon the
respondents to appoint them since the panel prepared in
2010 is still valid.
Having heard the learned advocates for the parties and considering the facts and circumstances of the case, the writ petition is disposed of by directing the Child Development Project Officer, Mal, Jalpaiguri, the respondent no.6 to appoint the petitioners as Anganwari Workers and/or Helpers within a fortnight from the date of communication of this order if their names figure in the panel and if the panel is still valid.
No order as to costs.
2Urgent photostat certified copy of this order, if applied for, be furnished on priority basis.
( Soumitra Pal, J. ) 3