VEENA KUMARI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) JUSTICE Dharam Chand Chaudhary, J. (Oral) By means of the present writ petition, the petitioner has made the following prayers:-

(2.) THE petitioner was appointed as Anganwari Worker in Anganwari Centre Bhadhroon (Hudian), Tehsil Nadaun, District Hamirpur, and she joined as such on 10.8.2007. Her selection was challenged by respondent No.6 before the Appellate Authority, the 3rd respondent, in an appeal. THE appeal was accepted vide order dated 3.10.2007 and the selection of the petitioner was cancelled. THE second Appellate Authority, i.e. the Divisional Commissioner, the 2nd respondent herein, has upheld the order Annexure P-2, appealed further by the petitioner, vide order dated 23.12.2008, Annexure P-3. THE petitioner feeling aggrieved thereby had approached this Court vide CWP No.206 of 2009, which was disposed of on 17.5.2010, with a direction to the 3rd respondent to inquire into the matter and decide the same afresh after hearing both the parties.

(3.) THE impugned order Annexure P-5 reveals that the 3rd respondent, on the basis of report dated 18.5.2011, submitted by the Tehsildar Nadaun, has arrived at a conclusion that the income of both the parties was more than the prescribed limit.