KAJAL REKHA BIBI @ KAJAL REKHA Vs. STATE OF WEST BENGAL AND ANR.
LAWS(CAL)-2012-1-454
HIGH COURT OF CALCUTTA
Decided on January 19,2012

Kajal Rekha Bibi @ Kajal Rekha Appellant
VERSUS
State Of West Bengal And Anr. Respondents

JUDGEMENT

BISWANATH SOMADDER,J. - (1.) Affidavit of service filed in Court today be kept on record.
(2.) An incomprehensible term "Dispute Vacant" which appears from a memo dated 5th February, 2011, issued by the Block Medical Officer of Health, Krishnapur Rural Hospital, Lalgola, Murshidabad, has prompted the writ petitioner to approach this Court seeking, inter alia, issuance of a writ in the nature of mandamus commanding the respondent authorities to issue appointment letter in her favour being an empanelled and eligible candidate for the post of ASHA in Madhupur Sub-Centre in Lalgola Block, District - Murshidabad.
(3.) It appears that the writ petitioner had earlier approached this Court in the year 2009. By an order dated 19th March, 2009, passed in WP 3047 (W) of 2009, the earlier writ petition was disposed of with a direction upon the concerned authorities to inform the petitioner about the result of the interview for the post in question within a certain time frame. It is in purported compliance of the said order dated 19th March, 2009, that the Block Medical Officer of Health, Krishnapur Rural Hospital, Lalgola, Murshidabad has issued the memo dated 5th February, 2011, wherein it has been stated that as per records available in the office of the BMOH, the name of the petitioner was marked as "Dispute Vacant" by the Block Health and Family Welfare Samity.;


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