SUMAN DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition, the petitioner has prayed for following relief:-

(2.) The case of petitioner is that she was selected to the post of Anganwadi Worker in Anganwadi Center Rigadwala under ICDS Block Nahan, District Sirmour, H.P. She was offered appointment letter, dtd. 3/7/2013, Annexure P-3. Petitioner joined in pursuance thereto.

(3.) Respondent No.5 also participated in the selection process for aforementioned post, but remained unsuccessful. Respondent No.5 filed an appeal before the Deputy Commissioner, Sirmour at Nahan, assailing the appointment of petitioner. Additional Deputy Commissioner, Sirmour at Nahan accepted the appeal of respondent No.5 vide order dtd. 13/10/2015. The selection of petitioner to the post of Anganwadi Worker in Anganwadi Center Rigadwala under ICDS Block Nahan, District Sirmour, H.P. , was quashed. Directions were issued for taking immediate steps to fill up the post.