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Calcutta High Court (Appellete Side)

Ranjana Pramanik vs State Of West Bengal And Others on 30 July, 2013

Author: Soumitra Pal

Bench: Soumitra Pal

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30. 7 . 2013


                             W.P. 601(W) of 2012



                         Ranjana Pramanik
                               Versus
                      State of West Bengal and others

                      Mr. Sk. Afrojul Haque,
                               ..for the petitioner.
                      Mr. Sadhan Kumar Halder,
                                       ..for the State.



                      Let supplementary affidavit filed, pursuant to the leave

               granted on 13th May, 2013, be kept on record.

                      Having heard the learned advocates for the parties and

               considering the prayer of the petitioner for appointment as

               Anganwadi Karmee under the Child Development Project, the

               Child Development Project Officer, Nandigram-I, I.C.D.S.

               Project, Nandigram, Purba Medinipur, the respondent no.4 is

directed to give appointment to the petitioner in accordance with the final-sheet for selection of Anganwadi Karmee under Nandigram-I I.C.D.S. Project, as contained in the memo dated 15th March, 2013, in accordance with law within eight weeks from the date of presentation of a copy of the certified copy of this order.

No order as to costs.

Urgent photostat certified copy of this order, if applied for, be furnished on priority basis.

( Soumitra Pal, J. ) 3