SHREEDEVI ARJUN UPPAR Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) The petitioner is before this Court with a prayer to quash the endorsement Annexure-C dtd. 1/7/2019 issued by the 2nd respondent.

(2.) Heard the learned counsel for the parties.

(3.) Pursuant to the notification issued by the 2nd respondent calling for applications from eligible candidates for recruitment to the post of Anganwadi Assistant at Ward No.3, Kalooti Nagar, Terdal, the petitioner and the 3rd respondent along with other applicants had submitted their applications. Considering the eligibility of the candidates, the 2nd respondent had issued the impugned order Annexure-C dtd. 1/7/2019 appointing the 3rd respondent to the post of Anganwadi Assistant at Ward No.3, Kalooti Nagar, Terdal. Being aggrieved by the same, the petitioner is before this Court.