ANURADHA Vs. STATE OF U P AND ORS

JUDGEMENT

(1.) The petitioner along with others had submitted an application for appointment as Aangan Badi Karyakarti. When she was not selected and respondent No. 6-Smt. Lalita was selected, the petitioner filed Writ Petition No. 43776 of 2006 which was disposed of with the following observations:

(2.) The District Magistrate, Kanpur Nagar thereafter passed the order dated 30th March, 2007 supporting the appointing of respondent No. 6. This order was assailed by the petitioner in Writ Petition No. 22233 of 2007 which was disposed of on 26th July, 2010 with the following observations:

(3.) The District Magistrate, Kanpur Nagar has now passed the order dated 30th October, 2010 again approving the appointment of respondent No. 6-Km. Lalita. All that has been stated is that since both Lalita and Anuradha got same marks and both of them were below poverty line as their income was Rs. 1200/- and Rs. 1500/-per month respectively, respondent No. 6 was selected as she was elder in age.