Calcutta High Court (Appellete Side)
Smt. Sahana Bibi (Beg) vs The State Of West Bengal & Ors on 2 June, 2014
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1 23 02.06.2014
W.P. 9073 (W) of 2014 gd Smt. Sahana Bibi (Beg) Vs. The State of West Bengal & Ors. Mr. P. K. Nandi ..for the Petitioner Mr. Rajendra Chaturvedi ..for the State It is submitted by the State that due to the model code of conduct being in place, appropriate action could not be taken in respect of the panel for appointment of Anganwadi Sahayika under the ICDS project.
Though it does not appear that the model code of conduct had anything to do with an appointment being given to any person whose name figures in a panel, let the matter appear a fortnight hence for the State to report on appropriate action having been taken.
(Sanjib Banerjee, J.) 2