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Judgment
Ravindra Maithani, J
Petitioner is aggrieved by the process for appointment of Mini Anganbari Karyakarti in Mini Anganbari Centre Dhara, Village Panchayat Jhotari,
Mori, District Uttarkashi.
It is the case of the petitioner that respondent no. 6, who has applied for the post is not eligible for her selection to the post, because she is not a
resident of Dhara Tok of Village Jhotari. Petitioner seeks that an inquiry be ordered in the matter and the respondents be directed to decide the
representation, which has already been made by the petitioner.
Heard learned counsel for the parties and perused the record.
Learned counsel for the petitioner would submit that direction may be issued to the District Magistrate, Uttarkashi to decide the representation
dated 12.10.2020 filed by the petitioner, within a stipulated time.
Learned State counsel gives a statement that the representation dated 12.10.2020 filed by the petitioner would be decided by the District
Magistrate, Uttarkashi within a period of two months from today.
The Court takes on record the statement given by the learned State counsel.
The writ petition is disposed of with the directions to the District Magistrate, Uttarkashi to decide the representation dated 12.10.2020 filed by the
petitioner within a period of two months from today.