GYAN WATI Vs. STATE OF U.P.

JUDGEMENT

(1.) This writ petition is directed against advertisement dated 04.01.2013, published by District Programming Officer, District Kanpur Nagar, respondent no.3, for recruitment/selection of Angan Bari Karyakatri (worker) in various Gram Panchayat of Ghatampur Block, district Kanpur Nagar. In this case, dispute relates to village panchayat Sajeti .

(2.) It is said earlier an advertisement was published on 31.01.2011 for the aforesaid post and some others pursuant whereto, the petitioner applied, selected and recommended by respondent no.4. A complaint was made by respondent no.5, Smt. Ram Shree, wife of Dhirendra Singh, regarding income certificate of petitioner, whereupon an inquiry was made by Naib Tehsildar, Ghatampur, District Kanpur Nagar. He submitted report dated 02.06.2011 verifying genuineness of income certificate having been issued by Tehsildar Ghatampur to petitioner, verifying her income as Rs. 18,000/- per annum. It appears that another report was also submitted by Naib Tehsildar on 15.10.2012 wherein also income certificate of the petitioner was certified to be genuine. Since no letter of appointment was issued to petitioner, she submitted an application on 06.11.2012 but instead of passing any order thereon, the impugned advertisement has been published. The petitioner has been informed that the aforesaid advertisement has been published in view of the Government Order dated 04.09.2012 (Annexure 10 to the writ petition).

(3.) The case set up by petitioner is that once the selection is finalized, if there is any fault/delay on the part of respondent authorities in issuing appointment letter, that will not provide a ground to cancel entire selection and to proceed for selection afresh in the light of new policy formulated by Government Order ( for short "G.O.")dated 04.09.2012.