PUSHPA DEVI Vs. STATE OF H.P. AND ORS.

JUDGEMENT

(1.) THE Petitioner has challenged the appointment of the fifth Respondent as Anganwari Worker at Anganwari Centre, Lanu. As far as the Petitioner is concerned, her averment is that she is an orphan. But, in the inquiry conducted in this regard, the Sub Divisional Magistrate has correctly taken the view that there is no valid certificate to establish that she is an orphan. That apart, she owns property in two Patwar Circles, whereas she has produced the income certificate from only one Patwar Circle and the income of the Petitioner from two Patwar Circles will come to Rs. 15000/ - per annum. Therefore, she is not qualified or eligible to be appointed as Anganwari Worker.

(2.) THE fifth Respondent, who is present before us, submits that her husband has suffered spinal injury on account of accident and he is not in a position to do any job. She has two children and that her family only owns half bigha uncultivated land.

(3.) WITH the above observations, the writ petition is dismissed.