MEERA DEVI Vs. THE STATE OF H.P.

JUDGEMENT

(1.) PETITIONER joined as Anganwari Worker in Anganwari Centre, Bandla -II, District Bilaspur on 31.1.2011. The appointment of the petitioner was assailed by respondent No. 5 before the Deputy Commissioner, Bilaspur. The appointment of the petitioner was assailed by respondent No. 5 primarily on the ground that the income of the petitioner was more than Rs. 12,000/ - per annum. The Deputy Commissioner, Bilaspur sent the matter to Tehsildar, Sadar, District Bilaspur for verification of the income certificate issued in favour of the petitioner. The Tehsildar, Sadar, Bilaspur after holding inquiry came to the conclusion that the income certificate obtained by the petitioner was false. According to him, the income of the petitioner 's family was more than Rs. 24,000/ - per annum. Tehsildar, Sadar, Bilaspur submitted his report dated 12.10.2011 to the Deputy Commissioner, Bilaspur. The Deputy Commissioner, Bilaspur on the basis of the report of Tehsildar, Sadar, Bilaspur set aside the selection of the petitioner. The income of the petitioner at the time of issuance of income certificate was more than 24,000/ -. Thus, it violates the guidelines issued vide notification dated 5.10.2009. The petitioner has also assailed the order passed by the Tehsildar, Sadar, Bilaspur before the Sub Divisional Magistrate, Sadar, Bilaspur. There is no illegality or procedural irregularity in the order passed by the Deputy Commissioner, dated 22.12.2011.

(2.) CONSEQUENTLY , in view of the observations and discussions made hereinabove, there is no merit in this petition and the same is accordingly dismissed. However, in the interest of justice, the Sub Divisional Magistrate -cum -Collector, Sadar, Bilaspur is directed to decide the appeal preferred by the petitioner against the order of Tehsildar, Sadar, Bilaspur, dated 12.10.2011 within a period of three months from today. The pending application(s), if any, also stands disposed of. No costs.