SUNITA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Respondent No. 5 has assailed the appointment of the petitioner to the post of Anganwari Worker. The Deputy Commissioner, Bilaspur has set aside the appointment of the petitioner on 19.09.2007, with a direction to the Chairman of the Selection Committee to look into the matter. The petitioner instead of going back to the office of the Chairman, Selection Committee, has preferred an appeal before the Divisional Commissioner on 08.10.2007. The appeal was dismissed by the Divisional Commissioner, Mandi on 04.07.2008.

(2.) We are of the considered view that it shall be open for the petitioner to approach the Chairman of the Selection Committee on the basis of order dated 19.09.2007. It shall also be open to the petitioner to rely upon the document placed on record at page 23 and 24 of the petition to prove the case of separation w.e.f. the cut of date, i.e., 1.1.2004. The Chairman of the Selection Committee shall look into the documents already placed on record and any further material which would be made available by the petitioner before the Chairman, Selection Committee. The needful shall be done within a period of eight weeks from today. Till then, the petitioner's appointment shall continue.

(3.) The petition stands disposed of, so as the pending application(s), if any. Copy dasti, on usual terms.