MEENA DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) The Additional District Magistrate, Bilaspur vide his order dtd. 14/12/2011, dispelled the challenge laid by respondent No.4 to the appointment of the petitioner as Anganwari Helper at Anganwari Centre Bhulan Matnoh, Post Office Sawarghat, Tehsil Shri Naina Devi Ji, District Bilaspur. However, the Divisional Commissioner, Mandi Division held that petitioner's family income was above the limit prescribed in the policy prevalent at the relevant time and accordingly the appeal preferred by respondent No.4 was accepted vide order dtd. 17/12/2013. The petitioner was held 'unfit' for selection on account of her family income. The petitioner is presently continuing on the post of Anganwari Helper pursuant to the interim order passed in the instant petition on 27/12/2013.

(2.) Some relevant facts may be noticed.

(3.) I have heard learned counsel for the parties and also gone through the material on record.