RAKSHA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) PETITIONER was appointed as Anganwari Worker in Anganwari Centre, Doughkhill on 09.08.2007. The income of the Petitioner was assessed to be at Rs.7,000/ - per annum as per Annexure P -2, issued on 11.05.2007. The appointment of the Petitioner was assailed by Respondent No. 5 before the Deputy Commissioner. The Deputy Commissioner has set aside the appointment of the Petitioner, by holding that her income was more than Rs. 8,000/ - per annum. The Deputy Commissioner, Kangra at Dharamshala, while setting aside the appointment of the Petitioner, has taken into consideration the income of her father -in -law. Petitioner preferred an appeal before the Divisional Commissioner, Kangra Division at Dharamshala on 13.07.2009. Petitioner has also filed an application under Section 5 of the Limitation Act for condonation of delay in filing the appeal. The delay was condoned and the appeal was heard on merits by the Divisional Commissioner, Kangra at Dharamshala. He rejected the appeal on 23rd June, 2010.

(2.) MR . Suneet Goel, learned Counsel for the Petitioner has strenuously argued that the findings recorded by both the authorities below, are contrary to the evidence placed by the Petitioner before them. According to him, the income of the Petitioner has been wrongly assessed by including her name in the family of her father -in -law.

(3.) I have heard the learned Counsel for the parties and gone through the pleadings carefully.