ANJU DEVI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This appeal is preferred against the order passed by the learned Single Judge in Writ Petition (S/S) No. 1583 of 2015, whereby the appellant-writ petitioner's challenge, to the appointment of the fifth respondent as an Aaganbari Karyakatri for the Aaganbari Kendra Sillabamangaon Pratham village, was rejected.

(2.) In the order under appeal, the learned Single Judge noted that, while the appellant-writ petitioner had contended that she should be appointed as an Aaganbari Karyakatri since she secured more marks than the fifth respondent, an inquiry was caused by the Chief Development Officer, as the Supervisor of the Aaganbari Centre, and he found that the appellant-writ petitioner belonged to Badkot Tok, and not to village Sillabamangaon. The learned Single Judge observed that it had come out in the inquiry that there were three centers already running in Gadnu Jhatgarh and Badkot Tok; and the first Aaganbari Center, of village Sillabamangaon, was functioning 600 meters away from Molkata Tok. Holding that there was no merit, the learned Single Judge dismissed the writ petition.

(3.) Mr. M.S. Bhandari, learned counsel for the appellant-writ petitioner, would submit that the impugned advertisement only talks about applications being invited for the post of Aaganbari Karyakatri for the Aaganbari Centre at Sillabamangaon Pratham village; the said village consists of three hamlets i.e. Gadnu Jhatgarh, Badkot Tok and Molkata Tok; since the advertisement referred to applications being invited only for the Sillabamangaon Pratham village, and not for any particular hamlet of the village, the respondents had acted illegally in appointing the fifth respondent, though she had secured lesser marks than the appellant-writ petitioner, merely on the ground that she belonged to Molkata Tok.