PARMAR KANCHANBEN KANTIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present writ petition has been filed seeking quashing and setting aside the order dated 10.01.2012, by which the appointment of the petitioner was cancelled.

(2.) It is the case of the petitioner that though she is selected first in the merit list, the selection committee placed her name at Serial No. 9 and hence the respondent No. 4 issued the appointment order on 18.07.2011. Thereafter, the respondent No. 3 issued an order dated 09.01.2011 whereby the approval for appointment of the petitioner is canceled.

(3.) Learned advocate Mr.I.M.Pandya appearing for the petitioner has submitted that the respondent No. 3 had issued an order dated 09.01.2011, whereby an approval for appointment of petitioner was canceled on one of the grounds that she is residing at the distance of 3 kilometers from the Anganwadi Center.