BISWANATH SOMADDER,J. - (1.) Having heard the learned advocates for the parties and perusing the instant writ petition, it appears that the writ petitioners have been initially selected for appointment as 'Anganwadi Workers' and 'Anganwadi Helpers' in the district of Cooch Behar in terms of memo dated 25th February, 2011. However, by an order dated 23rd May, 2011, issued by the State Government, all appointments to the post of 'Anganwadi Workers' and 'Anganwadi Helpers' throughout the State of West Bengal were stopped until further orders. Subsequently, the Joint Secretary to the Government of West Bengal, by a communication dated 7th July, 2011, addressed to the District Magistrate, Cooch Behar, requested him to make an enquiry into the cases where selection process had been completed but appointments were yet to be given. Such communication appears to have been made pursuant to an interim order passed by this Court in another matter whereafter the Government found an urgent need of completing the enquiry into certain allegations as contained in the communication dated 7th July, 2011. A time frame was fixed and the enquiry report together with comments of the District Magistrate were asked to be furnished by 22nd September, 2011.
(2.) It now appears that the District Magistrate, Cooch Behar, vide his memo dated 11th August, 2011, has already communicated to the Joint Secretary to the Government of West Bengal, Department of Women and Child Development and Social Welfare, the enquiry which has conducted in terms of the aforesaid communication dated 7th July, 2011.
(3.) The salient feature of the enquiry is that there was no report regarding such malpractices like taking of any bribe from candidates for appointment. It also appears that the 100-point roster has been followed while giving appointment to the post of 'Anganwadi Workers' and 'Anganwadi Helpers' under the ICDS in case of recruitment already made by the Project Level Selection Committee. There is no specific allegation against the writ petitioners in the enquiry report. As such, it cannot be held that there was any irregularity in the process of selection of the writ petitioners. As a natural corollary, it can be safely held that there is no embargo and/or fetter on the part of the respondent authorities to issue appointment letters in favour of the writ petitioners.;