ROSHANI DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) AS short question is involved, the petition is taken up for final disposal forthwith, by consent.

(3.) IT is common ground that the Authority adverted to incorrect provisions of the Scheme, i.e., 7(2). That provision pertains to Anganwari Helpers whereas post in question, against which the petitioner has been appointed is Anganwari Worker. That is governed by clause 7 (1) of the Scheme and in particular clause (b) thereof, which reads thus: -