- (1.) Petitioner has rushed to this Court questioning the validity of decision dated 04.11.2011, wherein Bal Vikas Pariyojna Adhikari, Sareela, Hamirpur has proceeded to cancel the candidature of the petitioner.
(2.) Factual situation, which has so emerged in the present case, is that selection proceedings were undertaken for the post of Anganbadi Karyakartri. In the said selection, petitioner as well as Smt. Rajani were the candidates. Smt. Rajani was claiming appointment based on BPL certificate issued in her favour on 22.07.2010. It appears that before the selection proceedings could be finalized, complaint was made that Smt. Rajni had got issued two certificates qua her income. Based on the said complaint on 29.10.2010, Bal Vikas Pariyojna Adhikari, Sareela, Hamirpur cancelled the candidature of Smt. Rajani, and thereafter, petitioner was offered appointment. Smt. Rajani made representation to the District Magistrate taking therein precise plea that her first certificate had never been obtained by her and by sheer manipulation said certificate appears to have been got issued to malign her candidature. The District Magistrate got enquiry conducted into the matter. The inquiring authority found that the stand taken by Smt. Rajani was genuine and certificate qua her income was found to be from BPL category After the said report had been submitted, decision was taken to cancel the candidature of petitioner and direction was issued for fresh denovo selection. At this juncture, petitioner has rushed to this Court.
(3.) Counter affidavit has been filed on behalf of the State and thereafter with the consent of the parties, present writ petition has been taken up for final hearing and disposal.;