ANITA DEVI Vs. DISTRICT MAGISTRATE AND ORS.

JUDGEMENT

(1.) HEARD Mr. A.K. Sharma, Advocate for the Petitioner as well as Mr. N.P. Sah, Standing Counsel for the State of Uttarakhand.

(2.) UNDER a Scheme started in the erstwhile State of Uttar Pradesh, somewhere in late 80s, which continued in the State of Uttarakhand, "Angan Bari Workers" are appointed in "Angan Bari Centres", which are situated almost in all villages. It is a village level appointment made by the concerned Child Development Project Officer. The selection and appointment procedure of "Angan Bari Karyakatri", "Sahayika Angan Bari Karyakatri" and "Mini Angan Bari Karyakatri" are presently governed by various Government Orders but primarily by Government Orders dated 24th February, 2009, 3rd September, 2009 and 31st May, 2010. The main scheme today is given in a Government Order issued by the Government of Uttarakhand on 24th February, 2009. These are all admitted facts.

(3.) AS per the procedure prescribed in the Government Order dated 24th February, 2009, the Selection Committee shall publish a "tentative select list", to be notified at various places including the Block Level Offices, so that if anybody wants to raise objections on these selections, he or she would be free to make such objections. The cases where no objections are made, the tentative selection list becomes final and the Child Development Project Officer issues appointment letter to such a candidate. In cases where objections are received, the matter is referred to the Appellate Authority, which is constituted under the Government Order dated 24th February, 2009. The body of the Appellate Authority constituted is as follows: