Calcutta High Court (Appellete Side)
Smt. Bishnupriya Jana (Pal) vs State Of W.B. & Ors on 3 September, 2018
Author: Subrata Talukdar
Bench: Subrata Talukdar
1
A-99 03.09.2018 WP 27210(W) of 2017
Court
No. 26
G.S.Das
Smt. Bishnupriya Jana (Pal)
-Vs.-
State of W.B. & Ors.
Mr. P. Anam
... for the Petitioner
Mr. A. Salam
... for the State
Party/Parties are represented in the order of their
name/names as printed above in the cause title.
Mr. Anam, Learned Advocate, appears for the writ
petitioner and submits that the petitioner may be granted
her service benefits as Anganwadi Karmee under the Gram
Panchayat (G.P.) in issue.
Reliance is placed by Learned Advocate on the
direction of the Court dated 13th June, 2016 in AST 184 of
2016, also a previous petition of the present writ petitioner.
This Court notices the order of the Child Development
Project Officer (C.D.P.O.)/the Respondent No.3 dated 24th
August, 2016 in compliance with the order of the Court dated 13th June, 2016 (supra).
From the order of the C.D.P.O./the Respondent No.3 dated 24th August, 2016, it transpires that there is no evidence of the petitioner having been engaged or appointed 2 at the said Anganwadi as Anganwadi Karmee under the G.P. in issue.
Accordingly, the claim of the petitioner was dismissed. Having heard the parties and considering the materials placed, this Court finds the above position of facts as reported by the Respondent No.3/the C.D.P.O. uncontroverted.
The petitioner cannot be extended relief in a no facts scenario.
Accordingly, the writ petition is neither detained nor pushed to Affidavits.
WP 27210(W) of 2017 stands dismissed. Since Affidavits are not invited, allegations made in the writ petition stand denied.
Urgent Xerox certified copy of this order, if applied for, be supplied to the parties, subject to compliance with all requisite formalities.
(SUBRATA TALUKDAR , J. )