ANJU DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS Letters Patent Appeal is directed against the judgment dated 22.7.2011 passed by the Learned Single Judge in CWP No. 2887/2010.

(2.) MATERIAL facts necessary for the adjudication of this Letters Patent Appeal are that that the Appellant and Respondent No. 5 appeared for the post of Anganwari Worker in Anganwari Centre, Banjal, Tehsil and District Chamba. The interview was held on 9.8.2007. Appellant was appointed as Anganwari Worker in Anganwari Centre, Banjal. The appointment of Appellant was challenged by Respondent No. 5 before the Deputy Commissioner. He dismissed the same on 7.10.2008. Respondent No. 5 preferred an appeal before the Learned Divisional Commissioner. He allowed the same on 22.5.2010. Feeling aggrieved by the order passed by the Learned Divisional Commissioner dated 22.5.2010, Appellant preferred CWP No. 2887 of 2010. Learned Single Judge dismissed the same on 22.7.2011.

(3.) IT will be apt at this stage to refer to Clause 6 of the notification dated 11.4.2007, which reads thus: 6. Applications The desirous candidates will have to apply on plain paper to the Child Development Project Officer (concerned) on or before the last date (to be specified in the notice) to receive the application along with the photocopies of all the requisite certificates from authorized officers.