- (1.) Leave granted.
(2.) These appeals arise out of judgment and order dated 6.3.2013, passed by the High Court of Himachal Pradesh at Shimla in CWP No. 7879 of 2012-H whereby the High Court has disposed of said writ petition allowing the respondent (writ petitioner), who is Anganwari Helper at Anganwari Centre, Chori, to the post of Anganwari Worker in Anganwari Centre, Hardeeppur. The review petition filed by the appellants before the High Court has also been dismissed vide order dated 23.5.2014. The same is also challenged before us.
(3.) Heard learned counsel for the appellants. No one turned up on behalf of the respondent even after sufficient service reported on her.;