MEERA DEVI WIFE OF SH. DEEP CHAND VILLAGE SHEEL, PO DEEM, TEHSIL NIRMAND Vs. DEPUTY COMMISSIONER KULLU, DISTRICT KULLU, HP

JUDGEMENT

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

(2.) THE undisputed facts are that the petitioner and the third respondent both applied for the post of Anganwari Worker in Anganwari Centre, Sheel, Tehsil Nirmand, District Kullu. As per the certificate of income, furnished by petitioner, her annual income from all sources was Rs. 7000/ -, whereas that of the third respondent Rs. 9000/ -, at the relevant time. It is the third respondent, who was selected and appointed as Anganwari worker in the aforesaid centre. The petitioner had successfully assailed the appointment of the third respondent, by filing an appeal registered as 83/DC/2007, as vide order dated 28.4.2008, (Annexure P -4), her appeal was accepted by the first respondent.

(3.) THE petitioner feeling aggrieved and dissatisfied by the order of the Divisional Commissioner Mandi approached this Court, by filing CWP No.1981/2008, which alongwith other connected petitions, was disposed of vide judgment dated 17.5.2010. The case of the petitioner was remanded to the Appellate Authority, with a direction to decide the same afresh after getting the authenticity and genuineness of the income certificates of the parties verified from the competent authority and in the event of the same being not found in order, to cancel the same.