SMT. SARITA Vs. STATE OF UTTARAKHAND AND ORS.

JUDGEMENT

(1.) HEARD Mr. Lokendra Dobhal, Learned Counsel for the Petitioner and Mr. H.M. Raturi, learned standing counsel for the State of Uttarakhand.

(2.) WITH the consent of the parties, the writ petition is disposed of at the admission stage itself.

(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 as under: