Shree Chandrashekhar, J.:— Claim of the petitioner for appointment as ‘Anganvadi Sevika’ is based on the appointment letter issued to her, which has been explained by the respondent-State as a clerical mistake. It appears that the respondent no. 5 was initially selected as ‘Anganvadi Sevika’ for Anganvadi Centre Moranga II in the meeting held on 18.06.2004, however, a letter for appointment was issued to the petitioner. On the representation made by the respondent no. 5, the Child Development Project Officer clarified that due to clerical mistake the selection letter was issued to the petitioner. The respondent no. 5 preferred W.P(S) No. 2562 of 2005 in which the petitioner was impleaded as respondent no. 6. Vide order dated 16.06.2005 passed in W.P(S) no. 2562 of 2005, the Deputy Commissioner, Dhanbad was directed to take a decision in the matter, and pursuant to direction of this Court, a fresh selection for ‘Anganvadi Sevika’ for Anganvadi Centre Moranga II was convened and in the ‘Aam Sabha’ held on 01.07.2005 which is reflected in memo dated 02.08.2005, respondent no. 5 was selected as ‘Anganvadi Sevika’.
2. Considering the aforesaid facts, I find no substance in the writ petition which is wholly founded on a letter which has been explained by the respondent-State that it was issued mistakenly.
3. The writ petition stands dismissed.
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