Sandeep Sharma, J. - (1.) Petitioner, being aggrieved and dissatisfied with the order dated 24.2.2009(Annexure P-7), passed by the Divisional Commissioner, Mandi Division, H.P., in Miscellaneous Appeal No.588 of 2008, whereby the Review Petition having been filed on behalf of respondent No.6 came to be allowed, has approached this Court by way of present writ petition seeking following reliefs:- " That the impugned order dated 24.2.2009 passed by Divisional Commissioner Mandi annexure P-7 may kindly be set-aside and quashed and the respondent may be directed to allow the petitioner to continue to work against the post of Anganwadi Worker in Anganwadi Centre Sungarahan, Tehsil and District Mandi on the strength of annexure P-2 and annexure P-6."
(2.) Briefly stated facts, as emerged from the record are that petitioner namely Ruma Devi was appointed as Anganwadi Worker in Anganwadi Centre, Sungrahan vide appointment letter (Annexure P-2), dated 18.8.2007. Respondent No.6, being aggrieved with the selection of the petitioner, preferred an appeal before the Deputy Commissioner, Mandi, who vide order (Annexure P-4), dated 23.6.2008, accepted the appeal and quashed and set-aside the selection of the petitioner and also ordered that next in merit be appointed as Anganwadi worker.
(3.) The petitioner, being aggrieved and dissatisfied with the order (Annexure P-4), dated 23.6.2008, preferred an appeal under Section 12 of the Anganwadi Rules and Notification issued by the Government of Himachal Pradesh, laying therein challenge to the order dated 23.6.2008, which came to be registered as miscellaneous Appeal No.588 of 2008. The Divisional Commissioner, Mandi on the basis of material adduced on record by the respective parties as well as record made available by the authorities, accepted the appeal of the petitioner and accordingly, set-aside the order dated 23.6.2008. However, the aforesaid order (Annexure P- 6), passed by the Divisional Commissioner, Mandi in the appeal preferred by the petitioner Smt. Ruma Devi, was not accepted by respondent No.6 and as such she preferred the Review Petition before the same authority i.e. Divisional Commissioner Mandi, Division Mandi, HP.;