CHANDRA KUMARI Vs. STATE OF H.P.

JUDGEMENT

(1.) Brief facts necessary for adjudication of the present petition are as under:-

(2.) The appointment was assailed by respondent No.5 by way of an appeal, provided under Clause 12 of the Scheme/Guidelines for the post of Anganwari Helper under ICDS Scheme/ programme, inter-alia on the ground that the income of family of the petitioner was above the prescribed limit of Rs.20,000/- per annum. The petitioner stood awarded three marks wrongly for possessing experience certificate of a Nursery Teacher by the Selection Committee. The certificate produced by the petitioner of having passed diploma in Nursery Teacher Training was not a genuine certificate, as no such institute existed, which the petitioner had purportedly obtained the said certificate. At the time when the petitioner purportedly passed the diploma in Nursery Teacher Training, she was effectively a regular student of B.A. Class and it was not possible for her to do two regular courses simultaneously.

(3.) Vide impugned order dated 20.3.2017, passed by the Appellate Authority i.e. Additional Deputy Commissioner, Mandi, Distirct Mandi, H.P. in appeal No.11/16, titled as Smt. Hem Lata Versus State of H.P. and others, the appeal so filed by respondent No.5 herein, has been allowed and appointment of the present petitioner has been set aside. Learned Appellate Authority has directed that appointment be offered against the post of Anganwari Worker in Anganwari Centre, Ropa, to the next in merit.