RAMNA DEVI Vs. STATE OF H. P.

JUDGEMENT

(1.) Aggrieved by the dismissal of the writ petition by the Writ Court, the appellant has filed the instant appeal.

(2.) The case has a chequered history. The appellant was appointed as Anganwari Worker on the strength of an Income Certificate No. 706/MC issued in her favour by the concerned Tehsildar on 14.05.2007. The income depicted therein was Rs.7000/- per annum.

(3.) Respondent No. 5 assailed the selection/appointment of the appellant on the ground that the income certificate of the petitioner was not in consonance with the law and facts inasmuch as, the appellant's mother-in-law Smt. Hari Devi's, income that was required to be included while computing appellant's income had not been taken into consideration.