KIRNA DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) CM Ps No. 1142 and 1325 of 2010: Both the applications are not pressed by the learned Counsel for the Petitioner, since Babli Devi has been impleaded as a Respondent. Both the applications stand disposed of accordingly, as not pressed. CMPMO No. 132 of 2010: The present petition under Article 227 of the Constitution of India has been filed by the Petitioner against the order dated 10.3.2010 passed by the learned Divisional Commissioner in Appeal No. 342 of 2009 titled Usha Sharma V/s. Selection Committee and Ors., dismissing the appeal filed by the Petitioner by a common order, Annexure P -5.

(2.) NOTICE of the petition was issued to the Respondents. Ms. Babli Devi has been impleaded as a party as per order of this Court during the pendency of this petition as Respondent No. 5. Amended Memo of Parties be filed today itself in the Registry and necessary corrections be made in the cause title.

(3.) BRIEFLY stated the facts of the case are that in a selection for the post of Anganwari Worker, Smt. Usha Sharma, not party before this Court, was selected as Anganwari Worker at Talmehra, Tehsil Bangana, Distt. Una. Respondent No. 5 Babli Devi was in the waiting list at Sr. No. 1 and Smt. Kirna Devi was at Sr. No. 2 in the waiting list, as alleged and not disputed by the Respondents.