SAROJ KUMARI WIFE OF SH TARA CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE only question raised in this appeal is that whether the appellant belongs to the feeder villages relating to Anganwari Centre Jhareri. Admittedly, there was an Anganwari Centre at Behrna Brahmana, which was divided into three subcentres and one of them was Anganwari Centre Jhareri. Only two villages, namely, Jhareri and Greh, were the feeding villages for this Anganwari Centre. The appropriate Authority, under the Act, came to a finding of fact that the appellant does not belong to the feeding villages and therefore, set aside the selection. He also found that Ram Piyari, wife of Sh. Kartar Singh did not belong to the feeding villages, therefore, she could not be appointed. He further went on to hold as follows:

(2.) AGGRIEVED by this order, the appellant filed CWP No. 3170 of 2010, which has been rejected by the learned single Judge holding that there is nothing perverse in the order of the Deputy Commissioner and the due process has been complied with.

(3.) INTERIM orders were passed in the present appeal and the appellant is still continuing at Angwari Centre Jhareri. This Court in writ jurisdiction cannot go into the validity of the orders passed by the authorities, vested with the powers to pass such orders. The Court can only interfere, if the order is perverse or if there is an error apparent on the face of the order or in case the process, as prescribed by law, has not been followed. A writ Court cannot convert itself into an appellate Court.