BIMLA DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS petition has been filed for quashing orders dated 25.9.2008 and 17.4.2008 with further prayer that a direction be given to respondent No. 4 to give two marks to petitioner as she belongs to reserved category and issue appointment order to her as Anganwari Worker in Anganwari Centre, Lower Koon under ICDS Block Dharampur, Tehsil Sarkaghat, District Mandi, H.P.

(2.) THE further case of the petitioner is that she applied for the post of Anganwari Worker under reserved category. The interviews were held on 17.8.2007 and 6th respondent was selected as Anganwari Worker. The petitioner filed an appeal before the 3rd respondent against the selection of 6th respondent. It was alleged that petitioner belongs to OBC category and interview committee did not give her marks for this even though two marks were provided for reserved category candidates. The 6th respondent belongs to General category.

(3.) THE petitioner filed further appeal before the 2nd respondent against order dated 17.4.2008. The 2nd respondent dismissed the appeal on 25.9.2008. It was observed by 2nd respondent in the order that petitioner had taken the ground that she belongs to 'Tarkhan' caste whereas in the appeal she has stated that she belongs to S.C. category. It was also observed by 2nd respondent that petitioner has failed to produce certificate of reserved category before the selection committee. The submission of two different caste certificates creates doubt regarding the case of the petitioner and the appeal was dismissed by 2nd respondent.