VEENA DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) THE petition has been filed with the following prayer: That the impugned order Annexure P -6 dated 7.6.2011 in case No. 29/2010 passed by the Respondent No. 3 and further Annexure P -3 and P -5 may please be quashed and set aside and the Petitioner may please be allowed to work as Anganwari Worker in Anganwari Centre Pohanj, Tehsil & District Hamirpur, H.P. with all consequential benefits.

(2.) SOME admitted facts may be noticed first. Consequent upon initiation of the process for selection to the post of Anganwari Worker in Anganwari Centre, Pohanj, District Hamirpur, H.P., both the Petitioners, Smt. Veena Devi and private Respondent No. 4, Smt. Madhu Bala, participated in the selection process and the latter (Smt. Madhu Bala) was selected vide result sheet Annexure P -1.

(3.) THEREAFTER , the Petitioner filed CWP No. 1531 of 2009, titled Smt. Veena Devi v. State of H.P. and others, which was decided vide a common judgment dated 17.5.2010, Annexure P -4, with a direction to the Appellate Authority (Deputy Commissioner) to consider the case(s) afresh in the light of the clarifications/directions/observations made in the judgment and take appropriate action within a period of six months.