Anganwadi Workers & Helpers Union Vs. State of Manipur & ANR. [2008] INSC 2045 (1 December 2008)

Judgment

CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.7064 OF 2008 (Arising out of SLP(C)No.21799 of 2007) ANGANWADI WORKERS & HELPERS UNION .....APPELLANT(S) VERSUS O R D E R Leave granted.

This appeal is directed against an interim order dated 03.10.2007 passed by the High Court in W.A.No.69 of 2007 directing the State Government not to fill up 24 posts of Supervisors.

It has been brought to our notice that excepting these 24 posts as directed by the High Court, all other posts have already been filled up. Without going into all this, we dispose of this appeal by requesting the High Court to dispose of the Writ Petitions, pending before it, on merits within two months positively from the date of supply of a copy of this Order.

We make it clear that all the appointments that may be made or have been made will abide by the result of the Writ Petitions. The appeal is disposed of accordingly.

There shall be no order as to costs.

.............................J. ( TARUN CHATTERJEE )

.............................J. ( V.S.SIRPURKAR )

NEW DELHI;

DECEMBER 1, 2008.

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