SAVITRI DEVI Vs. STATE OF H P

JUDGEMENT

(1.) Petitioner lays challenge to an order passed on 22.06.2016, whereby her appeal against the selection and appointment of respondent No.6, as Anganwari worker was dismissed by the Additional District Magistrate, Mandi, being barred by limitation, without deliberating on the merits of the Case. Whether under Clause 12 of the Anganwadi Scheme, a timely submitted simple application containing grounds for challenging the appointment of selected candidate will suffice or not, is the question involved in the present petition.

(2.) Facts may be noticed:-

(3.)