Anita Katara vs State Of Raj. And Ors
2023 Latest Caselaw 191 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1421/2015

Anita Katara W/o Shri Ramesh Katara, aged about 30 years, R/o Village - Ralda Mathuga Khas, District Dungarpur

----Petitioner Versus

1. State of Rajasthan through the Secretary, Department of Women and Child Development, Government of Rajasthan, Secretariat, Jaipur.

2. The Director, Women and Child Development, Government of Rajasthan, Secretariat Jaipur.

3. The Women and Child Development, Programme Officer, Dungarpur.

4. District Collector, District Dungarpur, (Raj.).

5. Sarpanch, Gram Panchayat Mathugamada Khas, District Dungarpur, (Raj.).

6. Kanta W/o Mahipal Katara, R/o Village - Ralda Mathuga Khas, District Dungarpur, (Raj.).

                                                                  ----Respondents


For Petitioner(s)          :     Mr. R.R. Ankiya
For Respondent(s)          :     Mr. A.K. Gaur, AAG
                                 Mr. Anil Bissa, AGC
                                 Mr. Sanjay Mathur



           HON'BLE MR. JUSTICE KULDEEP MATHUR

                                  Judgment

06/01/2023

Learned counsel for the petitioner has preferred the present

writ petition with the following prayer:-

'It is therefore most respectfully prayed that in view of the submissions made hereinabove, the present Second Stay application filed by the petitioner may kindly be allowed and pending final hearing and disposal of the writ petition S.B.C.W.P. No.1421/2015, respondents may kindly be directed to give appointment to the petitioner on the post of

(2 of 2) [CW-1421/2015]

Anganwari Worker in pursuance of the Circular dated 19.08.2021 (Annex.01) issued by the Women and Child Development Department, Govt. of Raj., Jaipur.'

Learned counsel for the petitioner submits that the petitioner

applied against the post of Aanganwari Worker in the Aanganwari

Kendra, Ralda, Gram Panchayat Mathugamada Khas. However, she

was denied appointment in contravention of the circular dated

06.08.2014, issued by the Department of Women and Child

Development Deparment, Govt. of Rajasthan dealing with the

appointments of Aanganwari Workers.

Learned counsel for the respondents submit that during the

pendency of the writ petition, the circular dated 06.08.2014,

issued by the Department of Women and Child Development

Deparment, Govt. of Rajasthan, has been superseded by circulars

dated 09.11.2016 and 19.08.2021. Therefore, the relief claim in

the present writ petition cannot be granted in favour of the

petitioner.

Learned counsel for the petitioner is not in a position to

refute the aforesaid factum regarding issuance of circulars dated

09.11.2016 and 19.08.2021 and therefore, nothing remains to be

adjudicated upon in the present writ petition.

Accordingly, the present writ petition is dismissed as having

rendered infructuous with the efflux of time.

Stay application also stands disposed of accordingly.

(KULDEEP MATHUR),J 34-Ravi Kh/-

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