Smt. Babita Devi vs State of Uttarakhand and others

Hon''ble Sudhanshu Dhulia, J.—Heard Ms. Neetu Singh, Advocate for the petitioner and Mr. Anil Bisht, Brief Holder for respondent nos. 1 to 4.

The case of the petitioner is that she was at serial no. 1 in the waiting list in the selection process made for the post of "Angan Bari Worker" for "Angan Bari Centre-Mehtoli District Haridwar. In the said selection process respondent no.5 namely Smt. Sheela Devi was selected as an "Angan Bari Worker" although she has secured less marks than the petitioner. On a complaint made by the petitioner in this regard stating that the BPL Card of respondent no.5 is not a proper BPL Card, an inquiry was made and the candidature of respondent no.5 was cancelled. It is further stated that respondent no.5 is daughter-in-law of the Gram Pradhan. The petitioner, however, states that since she was at serial no. 1 in the waiting list, she was liable to be given appointment. This has not been done.

The District Magistrate, Haridwar is hereby directed to refer the matter to the appellate authority constituted under the Government Order dated 24.2.2009 within three weeks from today. After hearing the petitioner as well as all other affected parties, appellate authority shall take a decision as expeditiously as possible but definitely within a period of six weeks thereafter.

With the above direction, the writ petition is disposed of.

No order as to costs.