PRAVEENA DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) In this bunch of writ petitions and Letters Patent Appeals a common question that the Appellate Authority under the Schemes framed by respondent-State from time to time for making selection against the posts of Anganwari workers/helpers in the State is competent to condone the delay, if occurred in filing the appeal by the person aggrieved.

(2.) On 6.9.2017 after hearing this matter further, following orders came to be passed:

(3.) Subsequently, this matter when again listed in the Court on 22.11.2017, learned Additional Advocate General has produced all Schemes along with corrigendum issued by the respondent-State from time to time i.e. during the year 2005 to 2016 providing procedure for making selection and appointment as Anganwari workers/helpers. On that day, following orders came to be passed in these matters: