- (1.) HAVING heard learned counsels for both the sides and looking to the facts and circumstances of the case, it appears that the petitioners in all the aforesaid writ petitions have been selected for the posts of Anganbari Sevika/ Anganbari Sahayika, as stated in the aforesaid petitions. It also appears that, thereafter, a committee has been constituted for checking the legality of selection process etc. of several candidates, including these petitioners.
(2.) IT further appears that certain gross irregularities have been found out by the committee, appointed by the State, and, therefore, a decision has been taken for fresh selection of the Anganbari Sevika/ Anganbari Sahayika, in the cases, in which irregularities have been found out, and the cases of the present petitioners are covered under the umbrella of irregularities, in the selection process, as reported by the committee, appointed by the State. It is submitted by the learned counsels for the petitioners in the aforesaid writ petitions that never an opportunity of being heard was given to these petitioners and, therefore, let all these writ petitions be treated as representations by the respective Child Development Project Officers and the decision(s) may be taken, after giving an adequate opportunity of being heard to the petitioners or their representatives, by the respective Child Development Project Officers.
(3.) I have heard learned counsel for the respondents, who has submitted that they have no much objection, if such order is passed by this Court.;