ASHA DEVI W/O SHRI CHAIN SINGH R/O MORE-BALLA, P.O. LANJ, TEHSIL AND DISTRICT KANGRA, H.P. Vs. STATE OF HIMACHAL PRADESH THROUGH SECRETARY (SOCIAL JUSTICE AND EMPOWERMENT) TO THE GOVT. OF H.P., SHIMLA-2

JUDGEMENT

(1.) THE writ petition is filed with the following prayer: -

(2.) PURSUANT to our order passed on the previous date Shri S.K. Chaudhary, CDPO, respondent No.3 is present in person and has produced the record pertaining to selection and appointment of Anganwari Worker in Anganwari Centre More -Balla. He submits that the record pertaining to assessment of the income of the petitioner and the 4th respondent could not be produced being not available and rightly so as the same may be available in the office of Tehsildar Harchakian, District Kangra, the issuing authority who is not party before us in this petition.

(3.) WE find considerable force in the submissions so made on behalf of the petitioner for the reason that admittedly CWP No. 2066 of 2010 was filed by the 4th respondent in this Court against quashing of her appointment by First and Second Appellate Authority in an appeal preferred by the petitioner on the ground of income certificate she furnished was not found to be genuine. This Court in its Judgment dated 17th May, 2010 in CWP No.1096 of 2010 and its connected petitions including CWP No.2066 of 2010 filed by the 4th respondent had inter alia directed as under: -