Smt. Suman Yadav vs State Of U.P. And Ors.
2012 Latest Caselaw 2529 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 
Case :- WRIT - A No. - 30832 of 2012
 
Petitioner :- Smt. Suman Yadav
 
Respondent :- State Of U.P. And Ors.
 
Petitioner Counsel :- Manoj Yadav
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Manoj Misra,J.

Learned Standing Counsel has accepted notice  on behalf of respondents No. 1 to 5.

Issue notice to respondent No.6 returnable  by 21st August, 2012. Steps may be taken within three days.

List for admission on 21st August, 2012.

The contention of the counsel for the petitioner is  that she was appointed  as  Mini Anganwari Karyakarti/Sahayika. On a complaint made by  the respondent No.6 and pursuant  to a direction  of this Court to decide  the representation of the respondent No.6, the District Magistrate, Ballia,  by his order dated 22.5.2012 has  cancelled  the selection of the petitioner on the ground  that the annual income  of the petitioner is Rs.24000/-, which is  higher than below the  poverty line.  The contention of the  counsel for the petitioner is that  the income  certificate that  was issued  to the petitioner,  indicating  that  her annual income was Rs.18,000/-, has not been cancelled, as yet. 

It has further been submitted that on an application  moved  by the petitioner, on 11.6.2012, the Lekhpal has submitted  a report  that the husband of the petitioner has 0.363 hectare of land whereas  the report, which has been relied upon by the District Magistrate, Ballia, erroneously  reports that the petitioner's husband has 0.633 hectare of land.

In view  of the submission  so made, the matter requires consideration.

Till the next date of listing , the operation  of the order dated 22.5.2012 passed by the District Magistrate, Ballia, shall remain stayed.

Order Date :- 26.6.2012

G.S