Rajasthan High Court - Jodhpur
Smt. Meena Devi vs State & Ors on 11 August, 2008
Author: Gopal Krishan Vyas
Bench: Gopal Krishan Vyas
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
O R D E R
S.B. CIVIL WRIT PETITION NO.7209/2005 (Smt. Meena Devi Vs. State of Raj. & Ors.) Date of order : 11.8.2008 P R E S E N T HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS Mr. Mahesh Bora, for the petitioner. Mr. C.S. Ojha, Dy. Govt. Counsel.
After hearing learned counsel for the parties and perusing the judgment rendered by Hon'ble Supreme Court in case of State of Karnataka & Ors. Vs. Ameerbi & Ors., reported in 2007 (2) SRJ 64, I am of the opinion that as per the aforesaid judgment, the post of 'Aanganwari' worker is not civil post, therefore, no direction can be issued by this Court with regard to appointment or for other purposes. However, for transparency in the administration, it is proper to grant liberty to the petitioner to file representation before the Director, Woman & Child Development, Jaipur and raise all objections and grounds with regard to her claim. Upon filing the said representation, the Director, Woman & Child Development, Govt. of Rajasthan, Jaipur is directed to decide the claim of the petitioner within a period of three months 2 while considering grounds raised by the petitioner in accordance with law.
With the above observation/directions, the writ petition is disposed of.
(GOPAL KRISHAN VYAS), J.
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