ROSHNI DEVI Vs. STATE OF HP

JUDGEMENT

(1.) Heard. Admit. In view of the short controversy involved the matter it finally heard and is being disposed of.

(2.) The material and admitted facts are that the applicant was appointed as Water Carrier vide Annexure A -3. However, vide Annexure A -1 appointment of the applicant to the post of Water Carrier was cancelled. Annexure A -1 appointment of the applicant to not disclose any reason for cancellation. Annexure A -1 does not disclose any reason for cancellation of the appointment of the applicant was Water. The grievance of the applicant is that she had been condemned unheard and therefore, the impugned order Annexure A -1 being violative of the principles of natural justice is liable to be quashed.

(3.) The stand taken by the respondents is that on inquiry conducted by the Tehsildar, Kotkhai it was found that the date of birth of the appellant in fact on 24.7.1942 which dis -entitled her for the said appointment and to secure appointment her date of birth was manipulated by overwriting and was shown as 24.7.1958. Thus, it is clear that the action of the respondents is correct and there is no violation of the principle of natural justice.