Sulochana Chauhan vs State Of Uttarakhand And Others
2021 Latest Caselaw 2816 UK

       HIGH COURT OF UTTARAKHAND AT NAINITAL

                    Writ Petition (S/S) No. 973 of 2021

Sulochana Chauhan                                           ........... Petitioner

                                          Vs.

State of Uttarakhand and others                             ........ Respondents


Present : Mr. Niranjan Bhatt, Advocate for the petitioner.
          Mr. Sushil Vashistha, Chief Standing Counsel for the State/respondent
          nos. 1 to 5.



                                    JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral) Petitioner is aggrieved by the process for appointment of Mini Anganbari Karyakarti in Mini Anganbari Centre Dhara, Village Panchayat Jhotari, Mori, District Uttarkashi.

2. It is the case of the petitioner that respondent no. 6, who has applied for the post is not eligible for her selection to the post, because she is not a resident of Dhara Tok of Village Jhotari. Petitioner seeks that an inquiry be ordered in the matter and the respondents be directed to decide the representation, which has already been made by the petitioner.

3. Heard learned counsel for the parties and perused the record.

4. Learned counsel for the petitioner would submit that direction may be issued to the District Magistrate, Uttarkashi to decide the representation dated 12.10.2020 filed by the petitioner, within a stipulated time.

5. Learned State counsel gives a statement that the representation dated 12.10.2020 filed by the petitioner would be decided by the District Magistrate, Uttarkashi within a period of two months from today.

6. The Court takes on record the statement given by the learned State counsel.

7. The writ petition is disposed of with the directions to the District Magistrate, Uttarkashi to decide the representation dated 12.10.2020 filed by the petitioner within a period of two months from today.

(Ravindra Maithani, J.) 03.08.2021 Avneet/