BISWANATH SOMADDER, J. - (1.) Having heard the learned advocates for the parties and upon perusing the instant application, it appears that the writ petitioner is essentially seeking a mandatory order upon the respondent authorities to appoint and/or engage her as an Anganwadi Worker of Madhyamgram and New Barrackpore ICDS Project.
(2.) In the report in the form of an affidavit filed by the Child Development Project Officer, Madhyamgram and New Barrackpore ICDS Project, it has been stated that the petitioner and one Smt. Bithika Somadder were empanelled against serial no. 52 and 56, respectively, in the direct recruitment test. Smt. Bithika Somadder, who was a listed candidate under serial no. 93 of the Government and others quota was appointed as an Anganwadi Worker from the Government and others quota. She joined service on 31st March, 2010. This writ petition has been filed on 12th July, 2011. The recruitment process is already over and the selection having being already finalised, it is not open to the writ petitioner to seek such mandatory orders which would tantamount to turning the clock back. From the report filed by the concerned Child Development Project Officer, it also clearly appears that there has been no arbitrariness or discrimination in the process of selection of the candidate for the post of an Anganwadi Worker.
(3.) In such circumstances, no relief as prayed for be granted to the petitioner and the petition is liable to be dismissed and is accordingly dismissed.;