SUKHWINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner was appointed as Anganwari Worker on 18.10.2004, by the Child Development Project Officer, Dhuri, and she assumed her duties as such on 19.10.2004. Through the instant writ petition, the petitioner is impugning the order dated 21.11.2005 (Annexure P-4), by which the letter of appointment of the petitioner as Anganwari Worker, has been withdrawn, and she has, accordingly, been relieved of her duties.

(2.) The only contention of the learned counsel for the petitioner is, that the claim of the petitioner was reconsidered by the respondents on the basis of an enquiry conducted by the Programme Officer, Sangrur, whereupon, it was concluded, that the petitioner had been wrongly evaluated in the process of selection for appointment to the post of Anganwari Worker. On the re-assessment of the petitioner, she was not found meritorious enough to be appointed as Anganwari Worker.

(3.) On the issuance of notice of motion, the respondents have filed a detailed written statement. Alongwith the written statement, the respondents have appended an order dated 6.10.2005, issued by the District Programme Officer, Sangrur, to the Child Development Project Officer, Dhuri, which depicts the reasons, which had weighed with the respondents in setting aside the earlier selection and appointment of the petitioner. Relevant extract of the aforesaid order pertaining to the petitioner, is being reproduced hereunder:-