WPSS/2006/2024
2026 Latest Caselaw 1865 UK

Uttarakhand High Court

WPSS/2006/2024 on 12 March, 2026

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                 2026:UHC:1650
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions              COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               WPSS/2006/2024
                               Hon'ble Manoj Kumar Tiwari, J.

Mr. Sanjay Kumar & Mr. Avneesh Kumar, Advocates for the petitioner.

2. Mr. P.C. Bisht, Additional Chief Standing Counsel for the State of Uttarakhand.

3. Petitioner participated in a selection for appointment as Mini Anganwadi Karyakatri in Village Dario, Block Khanpur, District Haridwar. According to her, she was selected and recommended for appointment, however, appointment is not being offered to her.

4. Learned State Counsel submits that in view of a complaint received against the petitioner, a four member inquiry committee, consisting of Child Development Project Officer, Bhagwanpur & Laksar Block, Revenue Inspector, Khanpur and Supervisor, Child Development Project, Khanpur was constituted, and as per the report submitted by the said committee, petitioner is not eligible to be included in BPL category. He submits that in view of the said finding, appointment was not offered to the petitioner, as one of the condition of eligibility for appointment, is that one should belong to BPL category.

5. Learned counsel for the petitioner, however, refers to paragraph no. 9 of the counter affidavit, filed by Sarojani Bhatt, Child Development Project Officer, Khanpur, Haridwar, where it is 2026:UHC:1650

mentioned that as per the certificate issued by Block Development Officer, Khanpur on 30.11.2024, petitioner belongs to BPL category.

6. From the pleadings made in the writ petition and also the documents enclosed therewith, it is apparent that there is no clarity as to whether petitioner belongs to BPL category or not.

7. Having regard to the facts and circumstances of the case, the writ petition is disposed of by directing Block Development Officer, Khanpur to examine the report submitted by four member inquiry committee, referred to above and also hold an independent inquiry to ascertain the status of the petitioner as to whether she is qualified to be included in BPL category or not. If, upon inquiry, Block Development Officer is satisfied that petitioner belongs to BPL category, then he shall make recommendation to that effect to the Director, Women Empowerment and Child Development Department, Uttarakhand. The Director concerned shall thereafter pass necessary order, based on the report submitted by the Block Development Officer.

(Manoj Kumar Tiwari, J.) 12.03.2026 Navin

NAVEEN CHANDRA DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=3be23325146e76a0642bdf4943fb9046f487df006da82a131bb4e4403d3c0a15, postalCode=263001, st=UTTARAKHAND, serialNumber=18167EEFB5CA8CFFD421A103819DA875643AF56D653D095C6ED9A86DAAB21CE5, cn=NAVEEN CHANDRA Date: 2026.03.12 19:10:24 +05'30'