WPSS/1198/2025
2025 Latest Caselaw 1382 UK

Uttarakhand High Court

WPSS/1198/2025 on 29 July, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

              Office Notes,
       Date      reports,
                orders or                  COURT'S OR JUDGE'S ORDERS
              proceedings
              or directions
                   and
               Registrar's
               order with
               Signatures
D/26                          WPSS No.1198 of 2025
                              Hon'ble Ravindra Maithani, J.

Mr. K.K. Harbola, Advocate for the petitioner.

Mr. Narain Dutt, Standing Counsel for the State.

Heard.

Admit.

Learned Chief Standing Counsel takes notices on behalf of respondent nos.1 to 4. Counter affidavit may be filed within four weeks.

Two weeks thereafter, rejoinder affidavit, if any, may be filed.

List for final hearing on 13.10.2025. Heard on Interim Relief Application (IA) No.1 of 2025.

It is the case of the petitioner that she applied for the post of Aganwadi Karyakarti in Aganwadi Kendra, Tanda Jalalpur-I and II, Block Khanpur, District Haridwar. But, her application has not been considered on the ground that, "04/11/2020m divorce ho gya h domicile 24/12/2024 m husband k naam se jari hua h", but in Domicile dated 24.12.2024, her husband name is included.

Learned counsel for the petitioner would submit that the Domicile Certificate is to be applied online and it requires filling of the husband's name, without it, the system does not proceed further. Accordingly, the petitioner filled the Domicile Form and she obtained it and her former husband's name has been reflected in it, though she had obtained divorce from a court of law. The judgment of divorce case has been enclosed in the writ petition.

Learned counsel for the petitioner submits that the result has yet not been declared; the petitioner candidature has been wrongly denied, therefore, by means of the writ petition, the petitioner seeks direction that the process of appointment of Aganwadi Karyakarti in Aganwadi Kendra, Tanda Jalalpur, I & II, Block Khanpur, District Haridwar be stopped till the disposal of the writ petition.

Learned State Counsel would submit that, as per instructions, the petitioner is a divorcee, but in her Domicile Certificate, her husband's name is reflected. Having considered, as an interim measure, till the next date of listing, one post of Aganwadi Karyakarti in anyone of the Centre, in which, the petitioner has applied, shall be kept vacant.

Interim relief application stands disposed of accordingly.

(Ravindra Maithani, J.) 29.07.2025 Sanjay

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