RIMPU DEVI Vs. STATE OF HP

JUDGEMENT

(1.) This case pertains to various disputes pertaining to the appointment of Anganwadi Worker/Helper. We have already considered various issues referred to in this case in our judgement dated 17.5.2010 in CWP No. 1096 of 2010 and connected cases, the text of judgement reads as follows:-

(2.) Since the petitioner herein is also similarly situated, this case is also disposed of in terms of the judgment extracted above. In case the Anganwadi Workers/Helpers, who have been working are not paid their wages, the same shall be paid within a month.

(3.) It is made clear that while considering the appeal, as above, the Deputy Commissioner shall also see whether the petitioner was awarded the entitled marks for being a widow and if not, action in that regard to do justice to the petitioner shall also be taken.