- (1.) Sufficient cause exists for recalling the order dated 20th January, 2011. Accordingly, the order dated 20th January, 2011 is recalled and the writ petition is restored to its original file and number.
(2.) In view of the above, C. A. N. 962 of 2011 is allowed.
(3.) This writ petition has been filed for a direction upon the respondent-authorities to issue a fresh notice calling applications for the post of Anganwadi Workers.;