MANJU DEVI Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) Heard Mr. Tanuj Semwal, learned counsel for the petitioner and Mr. H.M. Raturi, learned standing counsel for the State of Uttarakhand.

(2.) The petitioner was selected as an "Anganbari Karyakatri" for "Anganbari Karyakatri" Centre Bhelunta, Block Pratapnagar, district Tehri Garhwal. Consequently, a complaint was made against the petitioner by respondent no. 6 alleging that the petitioner s "BPL Card" is forged. After the said complaint, consequent action on the selection has been taken by the respondents.

(3.) The matter pertains to selection and appointment of an "Anganbari Karyakatri". The post of "Anganbari Karyakatri" is governed by government order dated 24th February 2009. It is provided in the said government order that once there is a complaint on a selection, the matter must be referred to the appellate authority (Constituted under the Government Order dated 24th February 2009). The body of the Appellate Authority constituted is as follows: