SUKANYA DEVI Vs. KARMI DEVI

JUDGEMENT

(1.) THE respondent is the writ petitioner, who had filed the writ petition claiming therein the following relief's: -

(2.) THE official respondents conducted interview for the post of Anganwari Workers for Anganwari Centre, Bajwa, Tehsil Bhoranj, District Hamirpur, wherein the writ petitioner, appellant and one Smt. Kamla Devi wife of Karan Singh appeared on 7.8.2007. Appellant was selected and given appointment. The writ petitioner filed an appeal before the Deputy Commissioner, who vide his order dated 17.8.2008 held that neither the writ petitioner nor the appellant nor Smt. Kamla Devi were eligible for appointment and directed the respondent No. 4 to hold fresh interviews by 31.3.2008. The appellant aggrieved by the aforesaid order filed an appeal before the Divisional Commissioner, Mandi, who vide his order dated 25.6.2008 accepted the appeal and set -aside the order of Deputy Commissioner and the appellant, who had been selected for the post of Anganwari Worker was permitted to continue.

(3.) THE writ petitioner thereafter filed CWP No. 11699 of 2011 -J before this court and the learned single Judge vide judgment dated 20.7.2012 was pleased to partly allow the writ petition by upholding the income certificate issued in favour of the appellant, but at the same time held her selection to be illegal and invalid and consequently the selection of the appellant was quashed and set -aside and the official respondents were directed to initiate the process afresh for filling up the post strictly as per the guidelines and also the law laid down by this court in CWP No. 925 of 2010 titled Smt. Jasbir Kaur vs. State of Himachal Pradesh and others and CWP No. 1096 of 2010 titled Raksha Devi vs. State of H.P.