PINKI DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) APPELLANT is the petitioner in the writ petition. The issue pertains to the appointment to the post of Anganwari Worker at Anganwari Centre, Ghori Gadiana. The petitioner, admittedly, does not belong to the feeding centre of Ghori Gadiana, as of now. According to the petitioner, when the selection was originally conducted, she belonged to that village, but that selection has been cancelled and the subsequent selection has been conducted. In the subsequent selection, the petitioner, admittedly, does not belong to the feeding area. According to her, the subsequent selection and carving out of the feeding area is not duly authorized. If that be so, it will certainly be open to the petitioner to get the matter agitated before the second respondent.

(2.) BE that as it may. The learned Single Judge has directed a fresh selection to be conducted since it was found that the appellant and the private respondents were ineligible. There is also a direction to continue the petitioner till the process is complete. A period of three months is granted in that regard, since the appeal is pending before this Court. It appears that no steps have been taken for the selection.

(3.) THE appeal is disposed of, as above, so also the pending application(s), if any.