G. Govindamma vs The State Of Andhra Pradesh,
2021 Latest Caselaw 3990 AP

      THE HON'BLE SRI JUSTICE D.V.S.S.SOMAYAJULU

                WRIT PETITION NO.22919 of 2021
ORDER:

Heard learned counsel for the petitioner and learned

Government Pleader for Women and Child Welfare appearing for

the respondents.

2. Learned counsel for the petitioner points out that in

W.P.No.31374 of 2015 and batch, similar question was arose and

the same was decided. The recruitment notification challenged

in that batch of writ petitions were set aside by directing the

respondents to consider the case of the petitioners for

appointment/promotion as Anganwadi Workers in their

respective villages subject to their eligibility and suitability in the

existing vacancies of the respective villages.

3. In line with the judgment in W.P.No.31374 of 2015 and

batch and as the same has become final and after hearing the

learned Government Pleader for Women and Child Welfare, there

shall be a direction to the respondents to consider the case of

the petitioner for appointment/promotion as Anganwadi Worker

in respect of her village, subject to her eligibility and suitability in

the existing vacancy.

4. The notification, dated 29.09.2021, is suspended till the

case of the petitioner is being considered and if the petitioner is

not eligible, subsequent action can be taken under the said

notification.

5. With these observations, the Writ Petition is disposed of.

There shall be no order as to costs.

Miscellaneous petitions pending, if any, shall stand closed.

________________________ JUSTICE D.V.S.S.SOMAYAJULU Date : 07.10.2021

SPP

THE HON'BLE SRI JUSTICE D.V.S.S.SOMAYAJULU

Writ Petition No.22919 of 2021

Date : 07.10.2021

SPP