VEENA DEVI Vs. STATE OF HP

JUDGEMENT

(1.) The parties agree that this matter is squarely covered by the judgement of this court in CWP NO. 1096 of 2010 and connected cases decided on 17.5.2010, the text of judgement reads as follows:-

(2.) It is not in dispute that the Anganwadi Workers/Helpers, in these cases, were appointed on the basis of a valid Income Certificate, issued by a competent authority, at the relevant time. But, it appears, owing to dispute on the income, the Appellate Authority in these cases, has looked into the matters, has conducted an independent inquiry and has come out with a version that the calculation of income by the authority, who issued the certificate, is not proper. It has also been held by the said Appellate Authority that the income is beyond the limit, prescribed for the eligibility for the appointment.

(3.) One of the main contentions taken by the parties is that even assuming for arguments sake that the computation of income was not properly made by the authority, who issued the certificate, there is a due process under the law by which such a certificate could have been cancelled. Even now, that certificate of income, issued by the competent authority, for the purpose of appointment, has not been cancelled.