BISWANATH SOMADDER,J. - (1.) Affidavit of service filed in Court today be kept on record.
(2.) After considering the submissions made by the learned advocates for the parties and upon perusing the instant application, it appears that the writ petitioner joined as an Anganwadi Karmee at Kishorepur-2 Anganwadi Centre under the Child Development Project Officer, Binpur-II ICDS Project, District - Paschim Medinipur. The petitioner subsequently applied for a three months' leave for medical treatment on 5th November, 2009. However, for various reasons, she never rejoined her service for more than one and a half years. Ultimately, she wrote to the respondent no. 8 on 30th May, 2011, requesting the said authority to allow her to resume her duties. However, by a memo dated 7th June, 2011, the respondent no. 8 rejected her request which is the subject-matter of challenge in the present writ petition.
(3.) When the matter is taken up for hearing, learned advocate representing the State hands up a copy of a memorandum dated 10th December, 2009, which appears to be issued by the OSD and Ex-Office of Joint Secretary to the Government of West Bengal, which may be kept on record. The said memorandum dated 10th December, 2009, contains certain clarifications in respect of Anganwadi Workers/Anganwadi Helpers going on leave without honorarium. In the said memorandum it has been clearly stated, inter alia, that the period of absence beyond six months at a time without honorarium may be extended upto one year in case of serious ailments warranting the necessity for hospitalization or confinement to bed.;