SHYAMA Vs. STATE OF H.P. AND ORS.

JUDGEMENT

(1.) PETITIONER was appointed as Anganwari Worker, after having been selected by Selection Committee, constituted for the purpose. Her appointment was challenged by respondent No. 4 on the ground that while awarding marks under various headings, no marks had been awarded to her (respondent No. 4) for experience. Matter was inquired into by Sub Divisional Magistrate, under the directions of the Deputy Commissioner. Inquiry showed that respondent No. 4 had submitted some experience certificates, which had not been taken into consideration and no marks had been awarded to her for experience. On the basis of that report, Deputy Commissioner set aside the appointment of the petitioner vide impugned order, dated 6.10.2009, copy Annexure P -4. Petitioner is aggrieved by this order.

(2.) ACCORDING to the petitioner, certificates submitted by the respondent No. 4 with regard to her training, are bogus because, she claims to have undergone more than one training at the same time, at different institutions, which is not possible and that a criminal case has also been registered against her for using these bogus certificates.