KULWANT KAUR ALIAS MANJEET KAUR Vs. STATE OF UTTARANCHAL, THROUGH SECRETARY BAL VIKAS VIBHAG GOVT OF UTTARANCHAL; ZILA KARYA-KRAM ADHIKARI BAL VIKAS UDHAM SINGH NAGAR; BAL VIKAS PARIYOJNA ADHIKARI JASPUR

JUDGEMENT

(1.) By means of this writ petition, the petitioner has sought writ in the nature of certiorari quashing the advertisement dated 24.05.2006, inviting applications for the post of Anganbadi Karyakarti, so far it relates to Gramin Anaganbadi Kendra, Village Jagatpur Patti, Tehsil Jaspur, District Udham Singh Nagar. A mandamus has also been sought commanding the respondents to let the petitioner continue on the post of Anganbadi Karyakarti in said Kendra.

(2.) Heard learned counsel for the parties and perused the affidavit and counter affidavit on record.

(3.) Brief facts of the case, as narrated in the writ petition are that earlier on 01.11.2005, an advertisement was made to fill the vacant post of Anganbadi Karyakarti, for Gramin Anganbadi Kendra in Village Jagatpur Patti, Tehsil Jaspur, District Udham Singh Nagar. The petitioner was one of the applicants in pursuance to said advertisement. She was selected and appointed on the post of Anganbadi Karyakarti in aforesaid Kendra and joined her duties on 17.01.2006. However, vide impugned advertisement dated 24.05.2006, again same post is being advertised without any knowledge to the petitioner that her appointment has been cancelled.