Ananda Sen, J
1. Initially, this writ petition was filed by the petitioner praying therein to allow the petitioner to function in the post of Anganwadi Sevika, for Futkal
Toli, Adivasi Mohalla Centre, Kanke, Ranchi, on the ground that she was validly appointed.
2. Now, it has been brought to the notice of this Court by filing several interlocutory applications that the petitioner has been removed and another
person has been appointed. Thus, the entire nature of the writ petition and the prayer will change.
3. Thus, I give liberty to the petitioner to file a fresh writ petition seeking all the reliefs which are claimed by the petitioner.
4. Accordingly, this writ petition stands dismissed as withdrawn with the liberty to file a fresh writ petition incorporating all cause of action.
5. All the pending interlocutory applications being I.A. Nos.7368 of 2023, 10638 of 2023 and 790 of 2024, stand disposed of accordingly.
