V.Chandrakala, W/O ... vs The District Collector, ...
2021 Latest Caselaw 720 Tel

Item No.13

     THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                   AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY


                     WRIT APPEAL No.352 OF 2017

JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)


1.    An affidavit dated 01.03.2021 has been filed by the respondent

No.3 stating inter alia that the appellant has been working as an

Anganwadi worker of Kunaram Anganwadi Centre of Kalwa

Srirampur Mandal of ICDS Project, Peddapally from the year 2007

onwards without any interruption and to the satisfaction of all her

superior officers.

2. In view of the aforesaid affidavit, the present appeal is disposed

of, along with the pending applications, if any, with the consent of the

parties. It is directed that the appellant/writ petitioner shall continue to

serve as an Anganwadi worker with the respondents and shall receive

honorarium as may be fixed from time to time on a monthly basis.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 05.03.2021 Lur/pln