Chandrashekhar, J. - (1.) This interlocutory application has been filed challenging the appointment letter dated 08.04.2013. Since this petition was filed on 23.01.2013 and fresh appointment has been made on 08.04.2013, the present application has been preferred by the petitioner. In view of the averment made in the interlocutory application, this interlocutory application is allowed. W.P.(S) No. 427 of 2013 The petitioner has approached this Court seeking a direction upon the respondents for her appointment on the post of Anganbari Sewika.
(2.) The brief facts of the case are that, the petitioner was selected by the Aam Sabha on 01.09.2012 and thereafter her appointment was kept at abeyance and therefore, the petitioner approached this Court. The District Social Welfare Officer, Godda issued letter dated 22.01.2013 directing initiation of fresh selection. The petitioner preferred I.A. No. 548 of 2013 seeking amendment in the writ petition assailing the order dated 22.01.2013. The I.A. No. 548 of 2013 was allowed on 19.02.2013 and the following order has been passed: "In the meanwhile, any selection of Anganbari Sewika for the Centre in question, shall be subject to the result of the writ petition"
(3.) Thereafter, a fresh selection process was undertaken and as noticed above by order dated 08.04.2013, one Nisha Devi has been appointed on the post of Anganbari Sevika.;