Punjab-Haryana High Court
Manpreet Kaur vs State Of Punjab And Ors on 3 February, 2025
Neutral Citation No:=2025:PHHC:026058
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
236
CWP-7599-2021
Date of Decision: 03.02.2025
Manpreet Kaur
....Petitioner
Versus
State of Punjab and others
....Respondents
CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
Present: Mr. P.K.S Phoolka & S.PK. Phoolka, Advocates for the petitioner
Mr. Charanpreet Singh, AAG, Haryana
AMAN CHAUDHARY, J. (Oral)
1. Prayer made in the present petition is for directing the respondents to appoint/select petitioner for post of Mini Aaganwari Worker and finalising the selection criteria for the said posts.
2. In CWP-24589-2023 decided on 02.11.2023, titled as Sandeep Kaur v. State of Punjab and others, this Court, while referring to the scheme relating to Anganwadi workers, observed that an appeal against orders under the scheme lies first to the Collector, then to the Commissioner, and thereafter to the Secretary.
3. In view thereof, as an efficacious alternative remedy is available, this petition is disposed of with liberty to avail the same. If an appeal is preferred, the same shall be decided expeditiously, in accordance with the relevant rules, after affording an opportunity of hearing to the petitioner.
4. Disposed of.
(AMAN CHAUDHARY) JUDGE 03.02.2025 dinesh Whether speaking : Yes/No Whether reportable : Yes/No 1 of 1 ::: Downloaded on - 28-02-2025 23:01:56 :::