- (1.) The petitioner is aggrieved by order dated 11.2.2016 passed by the District Programme Officer, Shahjahanpur, whereby her claim for appointment on the post of Aaganwari worker has been cancelled on the ground that she secured her appointment on basis of fabricated and forged document.
(2.) Initially the petitioner was appointed as Aaganwari worker in June 2005. A complaint was made against her that she has submitted a forged domicile certificate of village Workimai. On the said complaint, case no. 2076 was registered against her and S.D.M., Jalalabad was directed to hold enquiry in the matter. The enquiry was conducted by the S.D.M. after giving sufficient opportunity to the petitioner to prove that she is a resident of village Workimai but a finding has been recorded that he has failed to file any document to prove that she is resident of village Workimai. In the enquiry, it was found that the petitioner is a resident of village Baharia. On the basis of aforesaid findings recorded by the S.D.M., domicile certificate of the petitioner dated 4.8.2007 was cancelled by order dated 9.8.2013. Copy of the said order was also communicated to the petitioner.
(3.) It is contended by the counsel for petitioner that in the Govt. Order dated 16.12.2003 it is provided that domicile certificate can be issued by the Village Pradhan or Tehsildar. Learned counsel has drawn attention of the Court to the domicile certificate issued to her by village Pradhan on 26.6.2007. It is further submitted that this certificate has not been cancelled. He has further drawn attention of the Court to the order of District Programme Officer dated 13.12.2013 wherein it is mentioned that domicile certificate can be issued by village Pradhan or Tehsildar. In that order, there is reference to the Govt. Order dated 16.12.2003.;