(1.) Present writ petition has been filed by petitioner, requesting therein that a writ in the nature of certiorari be issued by quashing order dated 25.4.2007 passed by District Programme Officer, Lakhimpur Kheri and the consequential order dated 14.5.2007 passed by Bal Vikas Pariyojna Adhikari, Behjam, Kheri. Brief background of the case, as disclosed in writ petition, is that applications were invited by Bal Vikas Pariyojna Adhikari on 18.1.2006 for making selection and appointment on the post of Anganbadi Karyakatri. The last date for submission of application form war. 31.1.2006. Petitioner along with one another incumbent, namely, Ms. Sunita Kumar had applied for consideration of her claim for the post in question for Gram Panchayat Kari Pokhar, Block Behjam Kheri. Along with the application, petitioner had appended her High School certificate, caste certificate, domicile certificate and the extract of family register. There were only two candidates in fray. As far as candidature of Ms. Sunita Kumar is concerned, she had claimed herself from the below poverty line category, but as income certificate was procured by her by practicing fraud, her candidature was ignored, and the petitioner remained as lone candidate in fray. Her claim was considered by Selection Committee constituted for the said purpose, and requisite recommendation was made in favour of petitioner. Thereafter recommendation in question was approved by District Level Committee and subsequent to the same appointment was offered to petitioner, in pursuance of which petitioner started performing and discharging duties as Anganbadi Karyakatri. Thereafter some complaint appears to have been made, and based on the same, order impugned has been passed, dispensing with the services of petitioner.
(2.) COUNTER affidavit has been filed, and therein the only plea taken for cancelling the appointment of petitioner is that petitioner had not appended copy of income certificate along with her application form, as such her candidature was not sustainable.
(3.) AFTER pleadings inter se parties have been exchanged and original record has also been produced, present writ petition has been taken up for final hearing and disposal with the consent of the parties.