DEEPIKA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applications, to condone the delay in preferring these review applications, are not opposed and the delay is, therefore, condoned.

(2.) These review applications, seeking review of the order passed by a Division Bench of this Court in are filed by respondent No. 6. The aforesaid appeals were filed against the order passed by the learned Single Judge holding that the respondent, in this review application, was ineligible to be appointed as a Mini Aganwari Karyakarti on the ground that the income certificate produced by her was found to be false. The learned Single Judge had set aside her appointment, and had directed the authorities to consider the candidature of the review applicant as she was next in the order of merit.

(3.) In the order under review, the Division Bench held that the income certificate, issued to the appellant earlier, had been cancelled without putting her on notice, and without giving her an opportunity of being heard. Consequently, the order under appeal was set aside and the appellant was directed to be offered appointment to the post of Mini Aganwari Karyakarti on the basis of her selection.