ANJANA KUMARI Vs. MANORMA DEVI

JUDGEMENT

(1.) BY means of this writ petition, the Petitioner has challenged the order dated 24.12.2008 passed by the learned Divisional Commissioner, Mandi whereby he accepted the appeal of Respondent No. 1 Smt. Manorma Devi and set aside the appointment of the Petitioner Anjana Kumari as Anganwari worker.

(2.) BRIEFLY stated the facts of the case are that the post of Anganwari Worker in Anganwari Centre, Karnala under ICDS Block, Chachiot at Gohar was fell vacant and applications were invited for appointment to the said post. The Petitioner Anjana Kumari was selected by the Selection Committee.

(3.) THEREAFTER , Manorma Devi filed a second appeal before the learned Divisional Commissioner, Mandi and in this appeal, a fresh ground was taken that she (Manorma Devi) should have been awarded additional two marks since she had not only passed Nursery and Infant Teachers Training Diploma but had also worked as a Nursery teacher in a public school duly affiliated with H.P Board of School Education. Her grievance was that no marks were given to her for experience. A certificate was appended with this appeal and on the basis of this certificate, the learned Divisional Commissioner, Mandi held that additional two marks should be given to the Petitioner for experience and directed that fresh interviews be conducted. This order is now under challenge before me.