Calcutta High Court (Appellete Side)
Sb. Nafisa Khatun vs The State Of West Bengal & Ors on 30 January, 2014
Author: Biswanath Somadder
Bench: Biswanath Somadder
1
52 WP No. 1713 (W) of 2014
30.01.2014
sb. Nafisa Khatun vs. The State of West Bengal & Ors.
Mr. Kishore Mukherjee Mr. Sankha Subhra Ray ... For the petitioner.
Mr. Kartick Kr. Bhattacharya ... for the State.
Affidavit of service filed in Court today be taken on record.
Having heard the learned advocates for the parties and upon perusing the instant application, it appears that the petitioner had participated in the selection process for the post of ASHA in respect of Murarai-II Development Block, situated in the district of Birbhum. It further appears that the panel was published on 24th December, 2009. It also appears that the name of the petitioner along with other empanelled candidates was sent to the Health and Family Welfare Department, National Rural Health Mission, Government of West Bengal, for approval, after initial approval has been granted by the local Block Development Officer.
Since it appears that the entire matter is pending before the Health and Family Welfare Department, National Rural 2 Health Mission, Government of West Bengal, the writ petition can be disposed of, at this stage itself, with a direction upon the Secretary, Department of Health and Family Welfare, to take immediate steps in the matter, based on the communication made by the concerned Block Development Officer, as also the District Magistrate, Birbhum.
Urgent photostat certified copy of this order, if applied for, be given to the learned advocates for the parties.
(Biswanath Somadder, J.)