REENA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) A challenge is laid to Annexures P-7 and P-8. Issue pertains to the appointment of Anganwari Worker at Anganwari Centre Gaad. It is seen that impugned order Annexure P-7 is passed by the Divisional Commissioner without notice to the petitioner also. She is the beneficiary of the order under appeal before the 2nd respondent and hence the 2nd respondent ought to have issued notice to the petitioner also. Therefore, without expressing any specific opinion on the merits of the contentions raised by the parties and leaving all these contentions open to be urged before the 2nd respondent, we dispose of this petition with the following directions:- Annexure P-7 order is set aside with a direction to 2nd 2. respondent to consider Annexure P-6 afresh with notice to respondents No.4 and 5 and pass appropriate order within a period of three months from the date of production of certified copy of this judgment alongwith a copy of the writ petition. The arrangement as of today shall continue till such time. 3. The pending application(s), if any also stands disposed of. Copy Dasti.