SANGEETA DEVI Vs. STATE OF U P

JUDGEMENT

(1.) PETITIONER-appellant, aggrieved by the order dated 27th January, 2009 passed by a learned Single Judge in Writ Petition No. 3356 of 2009, has preferred this Appeal under Chapter VIII Rule 5 of the High Court Rules. Writ petitioner-appellant was a candidate for appointment as Aangan Bari Karyakatri and for that purpose she had filed her caste certificate, income certificate and educational certificate. According to her, her income is Rs. 1600/- per month and as such she lives below poverty line. Taking into account the certificate, she was appointed as Aangan Bari Karyakatri. Later on, income certificate granted to her was rescinded and it was found that although in the certificate the amount shown was Rs. 2,000/- but it was reduced to Rs. 1600/-. By reducing the same to Rs. 1600/- the petitioner-appellant became eligible and on that basis got appointment as Aangan Bari Karyakatri. As the foundation of the appointment was the income certificate which has already been rescinded, we are of the opinion that the cancellation of her appointment as Aangan Bari Karyakatri does not suffer from any error. We are of the opinion that the learned Judge did not err in dismissing the writ petition. The appeal stands dismissed.