PREMSHEELA Vs. STATE OF U P

JUDGEMENT

(1.) It transpires from the record of the writ petition that the engagement of the petitioner as Anganwadi Karyakatri was discontinued because the income certificate that was filed by the petitioner, had been cancelled. Feeling aggrieved by the cancellation of the income certificate, the petitioner filed an appeal under the provisions of U.P. Janhit Guarantee Adhiniyam, 2011. The appeal was allowed by order dated 17 Aug. 2016 of the Sub Divisional Officer, Phoolpur and the income certificate earlier issued to the petitioner was restored. The petitioner, therefore, filed an application before the District Programme Officer, Azamgarh for restoring her engagement as Anganwadi Karyakatri. The grievance of the petitioner is that till date the representation has not been decided.

(2.) Learned Standing Counsel appearing on behalf of the respondents states that a decision shall be taken on the application filed by the petitioner at an early date.

(3.) This writ petition is, accordingly, disposed of with a direction to the District Programme Officer, Azamgarh to take a decision on the application filed by the petitioner, after hearing the parties concerned, expeditiously and preferably within a period of two months from the date a certified copy is filed.