Smt. Reena Devi vs State of H.P. and Others

Sanjay Karol, J.—For the post of Anganwadi Worker at Anganwadi Centre Bhadoli applications were invited. Interviews were held on 27.8.2007 in which private Respondent No. 6, Miss Reena Devi daughter of Sh. Ranjeet Singh appeared. She was selected and given appointment.

Petitioner Smt. Reena Devi wife of Sh. Suresh Kumar challenged the same (Both Petitioner and private Respondent No. 6 are having same name with same spelling). With regard to the appointment, both the ladies kept on continuously litigating over a considerable period of time before various authorities. Eventually appointment of private Respondent stands affirmed by the Deputy Commissioner in terms of impugned order dated 27.12.2010 (Annexure P-11) passed in case No. 35/4 of 2010.

This Court has already held that selection can be challenged only by a candidate who has participated in the selection process. Also the guidelines in this regard are amply clear. Undisputedly Petitioner had neither applied for nor participated in the process of selection for the post in question. In this backdrop the authority below has rightly held the Petitioner to be a stranger, having no locus to assail the selection of the private Respondent.

We find no illegality/infirmity in the impugned orders. No ground for interference is thus made out. There is no merit in the writ petition which is accordingly dismissed. Pending application(s), if any, also stands disposed of accordingly.