NIRMALA DEVI Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This civil writ petition has been filed under Article 226/227 of the Constitution of India, praying for issuance of a writ in the nature of certiorari, quashing Orders Annexure P-11 dated 20.6.2008 & Annexure P-12, also dated 20.6.2008.

(2.) Perusal of Order dated 20.6.2008 (Annexure P-11) shows that the order has been issued by Directorate of Women & Child Development Department, Punjab, concluding that Gram Panchayat, Kalyanpur, has neglected the claim of Manjit Kaur widow of Pardeep Kumar including other eligible candidates. Under such circumstances, the orders appointing the petitioner as Anganwari Worker have been withdrawn and process of appointment of Anganwari Worker has been directed to be conducted afresh in accordance with instructions issued by the Department.

(3.) Vide Order Annexure P-12 (also dated 20.6.2008), the Child Development & Project Officer, Anandpur Sahib (Ropar), has informed the petitioner that against her appointment as Anganwari Worker, a complaint had been made by Manjit Kaur widow of Pardeep Kumar declaring the appointment as illegal. It further narrates that Head Office had already given an opportunity of personal hearing to the petitioner on 11.6.2008. Accordingly, in view of the facts and circumstances, the appointment of the petitioner as Anganwari Worker in Centre Village Kalyanpur has been withdrawn/ rescinded w.e.f. 20.6.2008 and whatever stock and record was lying in the Anganwari Centre, was ordered to be handed over to the Circle Supervisor.