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Judgment
9 paragraphs · 339 wordsNamit Kumar, J
The petitioner has filed the instant petition under Article 226 of the Constitution of India, seeking issuance of a writ of mandamus directing the respondents to forthwith issue the appointment/joining letter to the petitioner for the post of Anganwadi Worker pursuant to the Advertisement dated 17.02.2023 (P-1) and the merit list (P-6) issued there under, wherein the petitioner has been placed at Rank No.1 and declared ‘selected’ and to grant her all consequential benefits including back-wages, continuity of service, seniority and notional benefits from the date of declaration of the merit list along with all attendant service benefits with interest @ 18% per annum. Further, to declare the amendment/letter dated 20.11.2024 (P-8), approving inclusion of D.EI.Ed./D.Ed. qualification for awarding of marks, is prospective in operation and cannot be applied to the recruitment process initiated vide Advertisement dated 17.02.2023, which had already culminated in preparation and publication of the merit list.
On the last date of hearing i.e. 06.03.2026, the following order was passed :-
“Mr. Amarjeet Singh Bhullar, Deputy Director, O/o Directorate of Social Security and Women & Child Development, Punjab, is present in the Court and seeks time to consider the claim of the petitioner for appointment in the post of Anganwadi Worker.
Adjourned to 25.03.2026.”
Learned State counsel has filed short reply by way of an affidavit of Mr. Amarjeet Singh Bhullar, Deputy Director, Department of Social Security and Women & Child Development, Punjab, on behalf of respondents No.1 to 4, which is taken on record. Copy thereof has been supplied to learned counsel for the petitioner.
Along with the abovesaid reply speaking order dated 17.03.2026 passed by the 1st Appellate Committee has been attached as Annexure R-1, whereby the claim of the petitioner has been rejected.
In this view of the matter, learned counsel for the petitioner wishes to withdraw the instant petition with liberty to file fresh one on the same cause of action by impugning the order dated 17.03.2026.
Dismissed as withdrawn with liberty aforesaid.