JYOTASANA SAKLANI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This appeal is directed against the judgment of learned Single Judge dtd. 3/9/2019, rendered in CWP No.680 of 2017, whereby the writ petition filed by the appellant was dismissed.

(2.) The appellant in the writ petition had challenged the order dtd. 17/9/2016, passed by respondent No.4-Sub-Divisional Officer (Civil), Gohar, District Mandi, whereby respondent No.5, Tehsildar, Gohar was directed to cancel the income certificate issued in favour of the appellant by passing a speaking order and to submit report. The appellant had also challenged the order dated 30. 03.2017, whereby the Additional District Magistrate, Mandi accepted the appeal filed by respondent No.7-Kalpana Devi and directed that appointment should be given to her instead of the appellant.

(3.) Learned Single Judge has taken note of the findings recorded by the Tehsildar as well as the Sub-Divisional Officer (Civil), Gohar, District Mandi. It was revealed in the inquiry conducted by the Tehsildar concerned that the income certificate filed by the appellant was incorrect, in which she had concealed the actual income of her family. It was also borne out from the report of the Tehsildar that after reverification, the income of the appellant was found to be Rs.37,000.00 per annum and not Rs.17,000.00, as was earlier claimed by her. It was much beyond the eligibility limit of Rs.20,000.00 per annum. Therefore, the certificate produced by the appellant at the time of interview was cancelled and consequently, she was rendered ineligible.