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

Justice Kurian Joseph, C.J.—The writ petition is filed with the following prayer: It is, therefore, most humbly prayed that the present petition may be allowed in the interest of justice and the writ of certiorari or any other appropriate writ order or direction may be issued to the respondents and the orders passed by the ld. Divisional Commissioner, Mandi respondent No. 2 and the order passed by the respondent No. 3 Deputy Commissioner Annexure P-9 and P-10 may be set aside and quashed. The appointment of the respondent No. 6 may be held illegal and be quashed and set aside. Further the writ in the nature of mandamus may be issued directing the respondent No. 4 and 5 to offer the appointment to the petitioner as Anganwari Worker in Anganwari Centre Thina Galu being meritorious and eligible in all the respondents.

The appeal filed by the petitioner was dismissed on the ground that it was time barred. It is now settled law that the Appellate Authority has no power to relax the time. Be that as it may. The sole ground of the petitioner is that the private respondent is not belonging to the feeding village. The Authority has come to the conclusion that she belonged to the feeding village. Moreover, the record produced by the private respondent also shows that the private respondent belongs to the feeding village. Therefore, there is no merit in the writ petition and the same is dismissed, so also the pending applications, if any.