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Judgment
Hon''ble Sudhanshu Dhulia, J.—Heard Mr. Ajay Veer Pundir, Advocate for the petitioner and Mr. N.P. Sah, learned Standing Counsel present for the State of Uttarakhand.
The petitioner was selected for the post of "Anganbari Karyakatri" for "Anganbari" Centre Village Dada Jalalpur, Tehsil Roorkee, district Haridwar. All the same, on a complaint made by one Smt. Deepa, the petitioner was not given appointment. Inspite of the petitioner, respondent no. 8 was given appointment.
Appointment of "Angan Bari Workers" are presently done primarily in accordance with Government Order dated 24th February 2009, in which an Appellate Authority is already provided, which consists of the following:
Chief Development Officer-Chairman.
A person nominated by the District Magistrate, who must be at least Class-II Officer, and,
District Programme Officer, who will be the member Secretary of this appellate body.
As such, the District Project Officer, Bal Vikas Haridwar/ respondent no. 4 is hereby directed to refer the matter to the appellate authority, as referred above. The Appellate Authority after such reference shall hear the grievance of the petitioner as well as respondent no. 8 and shall take a decision in the matter as expeditiously as possible, but definitely within a period of six weeks from the date the matter is referred to him.
With the aforesaid directions, the writ petition is disposed of.
No order as to costs.