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Judgment
Rajesh Shankar, J
The present writ petition has been filed for issuance of direction upon the respondents to appoint the petitioner on the post of Anganbari Sevika for Anganwari Centre- Dhobi Toli, Palkot in view of the selection made in the Aam Sabha held on 8th March, 2022.
Learned counsel for the petitioner submits that during pendency of the writ petition, a fresh selection process was undertaken by the respondents for appointment of Anganwari Sevika for Anganwari Centre- Dhobi Toli, Palkot, District Gumla in which the candidature of three ladies was considered including the petitioner. Finally, one Chandrarekha Kumari was selected as Anganwari Sevika for the said centre.
Mrs. Rashmi Lal, learned A.C. to Sr. S.C.III refers to paragraph no.11 of the counter affidavit dated 22nd March, 2023 filed on behalf of the respondent nos.2 and 4, which reads as under:-
“11. That it is stated and submitted that the Aamsabha again held on 16.12.2022 wherein three (3) applicants applied for the post of Anganwari Sevika, the petitioner was one of them. The Aamsabha after examining the applications submitted by the applicants and in view of the resolution no.2238 dated 30.9.2022 selected Chandrarekha Kumari on the post of Anganwari Sevika on 16.12.2022.”
Having heard learned counsel for the parties and considering that the petitioner has already participated in the fresh selection process undertaken for appointment on the post of Anganwari Sevika of the concerned centre in which one Chandrarekha Kumari has finally been selected, this Court is of the view that the prayer made in the writ petition has in fact become infructuous.
Under the said circumstance, there is no need to further proceed in the matter. The writ petition is, accordingly, dismissed.
I.A. No.8356 of 2022 is also dismissed.