SUMNA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS Court had directed the Tehsildar, Dehra to hold inquiry in connection with the income certificates issued in favour of petitioner and respondent No. 4 on 12.6.2007 and 18.4.2007, respectively. The Tehsildar, Dehra, District Kangra held inquiry vide Annexure P-2 and thereafter passed impugned order dated 23.7.2011.

(2.) MR. Ashok Kumar Tyagi has strenuously argued that the Tehsildar, Dehra has not assigned any reason while cancelling income certificate issued in favour of his client on 12.6.2007 pursuant to which she was appointed as Anganwari Worker at Anganwari Centre, Thana on 13.8.2007.

(3.) I have heard the learned counsel for the parties and have perused the pleadings carefully.