RADHA DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) The present petition has been filed seeking the following reliefs:-

(2.) Brief facts giving rise to the case at hand are that the present petitioner had been appointed as an Anganwari Helper in Anganwari Centre, Dhawari, Block Sangrah. The said appointment was assailed by the present respondent No.2 by instituting an appropriate appeal dtd. 19/8/2007 bearing Case No.17/4 of 2007. In the said appeal so filed, two issues were raked up by the present respondent No.2, whereby the appointment of the present petitioner had been assailed, namely that the petitioner did not belong to the feeder area of Anganwari Centre Dhawari to which an appointment had been made and that the income certificate of the petitioner was stated to be false and illegal.

(3.) On the basis of the reports furnished by the concerned Gram Panchayat and the CDPO Sangrah, the appellate authority i.e. Additional Deputy Commissioner, District Sirmaur quashed the appointment of the present petitioner on both accounts, namely that the petitioner did not belong to the feeder area of Anganwari Centre Dhawari and her income certificate, stated to be Rs.11,000.00 per annum issued by the Executive Magistrate, Renukaji, was held to be based on an incorrect report. The said findings with respect to the income certificate were based on findings returned by the Sub Divisional Officer (Civil-cum-SDM), Nahan qua the income certificate.