Unknown vs State Of Uttarakhand And Others
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Uttarakhand High Court

Unknown vs State Of Uttarakhand And Others on 23 May, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

  HIGH COURT OF UTTARAKHAND AT NAINITAL
                   Writ Petition No. 859 of 2025 (S/S)

 Smt. Deepa
                                                                ........Petitioner

                                     Versus

 State of Uttarakhand and others
                                                               .....Respondents

 Present:-
        Mr. Arun Pratap Shah, Advocate for the petitioner.
        Mr. Narain Dutt, Standing Counsel for the State.


                                    Judgment

 Hon'ble Ravindra Maithani, J. (Oral)

Pursuant to a notification issued by the respondents for

appointment to the vacant posts of Angan Bari Helpers in Anganwadi

Centre Miyani, Village Miyani, Block Thatyur, Tehsil Nainbag, District

Tehri Garhwal, the petitioner made online application. Subsequently,

on the online portal, a list of candidates was declared, whose

candidature was not considered on the ground of "incomplete

documents". It is the case of the petitioner that she has uploaded all

the documents online and after uploading, the status was shown as

submitted; it is wrong to say that the petitioner has not submitted the

documents. Therefore, the petitioner seeks direction that her

candidature may be considered for the position of Anganwadi Helper,

with related reliefs.

2. Heard learned counsel for the parties and perused the

record.

3. Learned State Counsel was required to get instructions.

He would submit that the selection process for Anganwadi Sahayika is

still ongoing and as per the Government Order, the final selection list

will be released only after the Appellate Authority resolves all the

objections raised against the provisional selection. He would submit

that, in fact, the objections of petitioner have already been received.

4. The instructions as received by the learned State Counsel

have been tendered for perusal of the Court. Let they be taken on

record.

5. Since, it is stated on behalf of the State that the

objections of the petitioner are still under consideration, nothing

survives in this petition. It may be disposed of with certain directions.

6. The writ petition is disposed of with the directions to the

respondent authorities to consider the objections of the petitioner, that

have been filed by the petitioner, after affording her an opportunity of

hearing.

(Ravindra Maithani, J.) 23.05.2025 Avneet/