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Judgment
ORDER:
The present Writ Petition is filed questioning the action of Respondent Nos.2 to 4 in not considering the case of Petitioner for promotion to the post of Anganwadi Worker, Boodagavi Village Center-I, Uravakonda Mandal, I.C.D.S. Project, Uravakonda, Anantapur District, as illegal and arbitrary.
The Petitioner was appointed as Anganwadi Helper in the year 2015. While so, in course of time, the Anganwadi Worker had retired from service in June, 2026 and the Petitioner being senior most Anganwadi Helper has submitted a representation on 22.09.2026 to the Respondent-authorities for consideration of her case for promotion to the said post. As the said representation is not being considered, the present Writ Petition is filed.
Learned Assistant Government Pleader for Women Development and Child Welfare Department Sri P.L.V.S. Prasad would submit that the revised guidelines for promotion to the post of Anganwadi Worker were issued by the State Government vide G.O.Ms.No.5, Department for Women, Children, Differently Abled and Senior Citizen (Prog.I), dated 13.03.2026 and the representation of the Petitioner would be examined in terms thereof.
Heard the counsels.
Considering the submissions, the Writ Petition is disposed of, directing the Respondents to consider the case of Petitioner for promotion to the post of Anganwadi Worker at Boodagavi Village, Uravakonda Mandal in terms of G.O.Ms.No.5, dated 13.03.2026, as expeditiously as possible, preferably within a period of two (2) months from today.
No order as to costs.
As a sequel, miscellaneous petitions, if any, shall stand closed.