Biswanath Somadder, J. - (1.) Let the report in the form of an affidavit filed by the District Programme Officer (ICDS), Jalpaiguri, be kept on record.
(2.) Having heard the learned advocates for the parties and upon 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 Jalpaiguri 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, Jalpaiguri, 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 comments of the District Magistrate were asked to be furnished by 22nd September, 2011.
(3.) It now appears that the District Magistrate, Jalpaiguri, vide his memo dated 15th September, 2011, has already communicated to the Joint Secretary to the Government of West Bengal, Department of Women & Child Development and Social Welfare, the enquiry which has conducted in terms of the aforesaid communication dated 7th July, 2011.;