Andhra Pradesh High Court - Amravati
Vasireddi Anuradha W/O Naresh ... vs The State Of Andhra Pradesh, Rep. By Its on 3 October, 2023
HON'BLE Ms. JUSTICE B.S.BHANUMATHI
WRIT PETITION No.33962 OF 2015
ORDER:
The Writ Petition is filed seeking the following prayer:
"... issue an appropriate Writ Order or Direction more particularly one in the nature of Writ of Mandamus to declare the action of the respondent authorities in issuing various notifications and postponing the selection process to the post of Anganwadi Workers/Helpers without assigning any reason duly changing the Rule of Reservation basic qualification and without the following the Roaster as being illegal arbitrary and unilateral and consequently set aside the impugned notification dt.29.09.2015 and to proceed with the selection process basing on the 1st notification issued on 09.02.2015 in accordance with the rules and G.O in force by then time and to reconsider the roaster point rule of reservation as per the population of the Anganwadi centres and to grant such other relief or reliefs as this Hon'ble Court deems fit and proper in the circumstances of the case..."
2. No representation for the petitioner even today in spite of posting the matter under the caption "for dismissal", as there was no representation on the previous day of adjournment i.e., 27.09.2023.
3. Smt M.K.Tirupama Devi, learned Assistant Government Pleader for women and child welfare representing respondents is present.
4. As such, the Writ Petition is dismissed for default. No costs.
Pending miscellaneous applications, if any, shall stand closed.
________________________ B.S.BHANUMATHI, J Date:03.10.2023 NSM 113 HON'BLE Ms. JUSTICE B.S.BHANUMATHI WRIT PETITION No.33962 OF 2015 Date:03.10.2023 NSM