LAXMI DEVI Vs. STATE OF H P

JUDGEMENT

(1.) Prayer of the petitioner is for setting aside the order dated 07.10.2013, passed by the Additional District Magistrate, District Sirmaur, Nahan, H.P., whereby appointment of petitioner as Anganwadi worker was quashed.

(2.) The undisputed factual position of the case is:-

(3.) I have heard learned counsel for the parties and gone through the record.