Kumari Sonia vs State Of H.P. & Ors
2024 Latest Caselaw 17378 HP

Himachal Pradesh High Court

Kumari Sonia vs State Of H.P. & Ors on 14 November, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No. 11776/2024 Decided on: 14.11.2024

Kumari Sonia ...Petitioner Versus State of H.P. & Ors. ....Respondents. ........................................................................................... Coram Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?1 For the petitioner: Mr. Naresh Verma, Advocate.

For the respondents: Mr. L.N. Sharma, Additional Advocate General.

Jyotsna Rewal Dua , J

Following order was passed in the matter on

22.10.2024:-

"Notice. Mr. L.N. Sharma, learned Additional Advocate General accepts notice on behalf of the respondents.

The grievance of the petitioner is that she was at serial No.1 of the waiting list for the post of Anganwari Worker at Anganwari Center Kinder Circle Haraboi, Tehsil Sundernagar, District Mandi, H.P. According to the petitioner, the selected candidate has resigned from the post and joined the Police Department. That the petitioner has submitted a representation for consideration of her candidature against the vacant post of Anganwari Worker at Anganwari Center Kinder, however, no action has been taken on the same.

Let learned Additional Advocate General to obtain/file instructions/reply in the matter before the next date. List on 04.11.2024."

Whether reporters of the local papers may be allowed to see the judgment?

Pursuant to the above order, learned Additional

Advocate General has placed on record instructions memo dated

13.11.2024 from the office of Director Women and Child

Development, Himachal Pradesh alongwith certain communications

from the Child Development Project Officer, Sundernagar, District

Mandi, H.P. The import of these documents and the instructions

memo is that the respondents are engaging the petitioner as

Anganwari helper in Anganwari Centre Kinder.

2. Noticing the above stand of the respondents as

depicted in the instructions memo and the appended documents,

the instant petition is disposed of by directing the respondents to do

the needful within one week.

3. With the above direction, the instant petition is disposed

of. Pending miscellaneous application(s), if any, shall also stand

disposed of.

Jyotsna Rewal Dua Judge 14th November, 2024(rohit)