Jeevan Jyoti vs State Of Punjab And Others
2023 Latest Caselaw 19066 P&H

                                              The petitioner is aggrieved of the selection of respondent No.4

on the post of Anganwari Worker.

2. It is noticed that the petitioner had already filed an appeal before

the District Programmer Officer-cum-Member Secretary and no decision has

been taken on the same till date.

3. Keeping in view the scheme of the rules that the petitioner has

further remedy of filing appeal before the Commissioner/Secretary and the

first appeal filed by the petitioner is still pending, the present writ petition is

dismissed. However, it is expected that the appeal already filed by the

petitioner will be decided within two months. Dismissal of this writ petition

shall not come in the way of deciding the appeal on merits.

4. All pending misc. application(s) also stand disposed of.

                      rajesh
                                            hether speaking/reasoned?   :      Yes/No
RAJESH KUMAR                          2. Whether reportable?            :      Yes/No
2023.11.06 09:26

I attest to the accuracy and authenticity of this order/judgment. Punjab & Haryana High Court, Chandigarh.