SMT. RITA MAJHI AND ORS. Vs. THE STATE OF WEST BENGAL AND ORS.
LAWS(CAL)-2012-1-216
HIGH COURT OF CALCUTTA
Decided on January 03,2012

Smt. Rita Majhi And Ors. Appellant
VERSUS
The State of West Bengal and Ors. Respondents

JUDGEMENT

BISWANATH SOMADDER, J. - (1.) Affidavit of service filed in Court today be kept on record.
(2.) Five individuals have joined as co-petitioners to file the instant writ petition seeking, inter alia, issuance of a writ in the nature of mandamus commanding the respondent authorities to release honorarium in their favour, month by month, upon setting aside the memo dated 21st July, 2011, passed by the District Programme Officer, Purulia.
(3.) Perusing the writ petition it appears that the writ petitioners were selected as Anganwadi Workers under Arsha ICDS project. They joined their posts and were given monthly honorarium till issuance of the impugned memo dated 21st July, 2011, by the District Programme Officer, Purulia, which is the subject-matter of challenge in the instant writ petition.;


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