Lajjawati vs State Of U.P. And Others
2011 Latest Caselaw 4970 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 55435 of 2011
 

 
Petitioner :- Lajjawati
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Jagdish Prasad Tripathi,Urmila Tripathi
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Learned Standing Counsel produced some paper before this Court. Perusal of the paper reveals that both the petitioner as well as respondent no. 7 claimed their incomes at Rs.2000/- per months and claimed their appointments under APL category. In the merit list, the petitioner obtained 4 marks while respondent no. 7 obtained only 3 marks and, therefore, the petitioner was selected. On the complaint of respondent no.7, the appointment of the petitioner has been cancelled.

It appears that respondent no. 7 has subsequently made a claim that she holds BPL Card and accepting such claim, she has been appointed. If the respondent no. 7 initially shown the income at Rs.2000/- per month and claimed appointment under APL category and not under BPL category then how the claim of respondent no. 7 for the BPL category can be considered subsequently.

The matter requires consideration.

Issue notice to respondent no. 7. 

Let the learned Standing Counsel may file counter affidavit within two weeks.

Put up/list on 20.10.2011.

Till the next date of listing, respondent no. 7 is restrained from working as an Aaganwadi Karyakatri.

Order Date :- 30.9.2011

OP