TARA DEVI Vs. STATE OF HP AND OTHERS

JUDGEMENT

(1.) By way of present writ petition, the petitioner has mainly prayed for the following reliefs:-

(2.) Feeling aggrieved by the appointment of respondent No.5 as Anganwari Helper in Anganwari Centre Sasuya, PO Piplughat, Tehsil Arki, District Solan, HP., which appointment took place in the month of July, 2007, the present petitioner filed an appeal before Additional District Magistrate, Solan under Clause 12 of Scheme/Guidelines for the engagement of Anganwari Helper i.e. Appeal No. 12/8 of 2007. The appointment of the selected candidate, namely, Sunita Devi (respondent No.5) in the present writ petition was, inter alia, assailed on the grounds that the petitioner was more meritorious than the selected candidate and that the selected candidate was not having any experience of tailoring etc. Besides this, her selection was also assailed on the ground that respondent No.4 (Sunita Devi) was not having separate family status as on 1.1.2004, she was living in a joint family, and this aspect of the matter has not been taken into consideration by the appointing authority. Appointment was also assailed on the ground that the income of the present petitioner was less than the selected candidate and that she was more qualified both educationally as well as experience wise for appointment as Anganwari Helper in place of the selected candidate.

(3.) First appellate authority i.e. Additional District Magistrate, Solan vide order dated 29.6.2009 (Annexure P4) dismissed the appeal so filed by present petitioner.