JAGJIT KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This civil writ petition has been filed under Articles 226 and 227 of the Constitution of India praying for issuance of a writ in the nature of certiorari quashing order dated 31.12.2008 endorsed on 07.01.2009 placed on record as Annexure P-13.

(2.) Vide order Annexure P-13, Deputy Commissioner has held that the selection process appears to be vitiated and, therefore, selection is set aside. CDPO is directed to invite fresh applications for filling the post of Anganwari Worker.

(3.) When the matter was heard on 26.07.2010, the scope of the writ was narrowed down in the following terms:-