CHANDNI Vs. STATE OF H.P.

JUDGEMENT

(1.) Brief facts necessary for the adjudication of the present petition are that process was initiated to appoint an Anganwari Helper in Anganwari Centre Gagal-II, District Mandi, H.P. The process was so initiated somewhere in the year 2015. Interviews were held on 17.01.2015, leading to the appointment of Smt. Hem Lata (respondent No.6) against the post in issue.

(2.) Feeling aggrieved, petitioner herein filed an appeal under Clause-12 of the Scheme/Guidelines framed by the respondents/ State for appointment to the post of Anganwari Helper. The appeal was dismissed by the Appellate Authority vide Annexure P-1 i.e. order dated 31.12.2015, by holding that as per record, the appellant as well as the selected candidates were permanent residents of village Gagal, Tehsil Balh, District Mandi, H.P. and thus as both were residents of the same village and fulfilled the eligibility criteria laid down in para 4 of the Guidelines, they were eligible for the post of Anganwari Worker (in village Gagal) for both the Anganwari Centres situated i.e. Upper Gagal and Gagal-II.

(3.) Learned Appellate Court arrived at this conclusion by holding that both the Anganwari Centres were situated in the same village i.e. village Gagal.