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

JUDGEMENT

(1.) This Letters Patent Appeal is directed against the judgment dated 30.7.2015 made by the learned Single Judge of this Court in CWP No. 445 of 2015, titled Sumna Devi versus State of H.P. and others, whereby the writ petition filed by the petitioner/appellant herein came to be dismissed for short "the impugned judgment" on the grounds taken in the memo of appeal.

(2.) It appears that Sumna Devi writ petitioner/appellant herein was appointed as Anganwari Worker in Anganwari Centre, Sayokar, District Hamirpur, H.P. on 8.8.2007. She joined as such on 9.8.2007 in the said Anganwari Centre. One Anjana Devi, who had not participated in the selection process, questioned the appointment of Sumna Devi, by the medium of appeal before the Deputy Commissioner, Hamirpur, H.P.

(3.) The Deputy Commissioner, vide order dated 6.2.2008 cancelled the appointment of Sumna Devi/appellant herein and directed the DPO (ICAS) to invite fresh applications for the post of Anganwari Worker at Anganwari Centre Sayokar, by giving wide publicity.