POOJA DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) BY means of present petition, the petitioner sought the following reliefs: -

(2.) FACTS giving rise to the present petition can be stated thus. As per scheme/guidelines issued by the State, the engagement of Anganwari workers/helper are to be made by a Selection Committee headed by the Sub - Divisional Officer (C) of the concerned Sub Division as the Chairman, the Child Development Project Officer (CDPO) and Tehsil Welfare Officer as its members. In the eligibility criteria laid therein, there are, inter alia, the conditions that those belonging to family which is legally separated as a separate family, as per procedure laid down in the Panchayati Raj Act and the Rules before 1.1.2004 and whose annual income does not exceed Rs.12000/ - by a certificate counter - signed by the officer not below the rank of Tehsildar.

(3.) THE Divisional Commissioner after reconsidering the matter and hearing the parties dismissed the appeal by a speaking order Annexure P4 dated 3.10.2011 which is now impugned in the present petition.