Allahabad High Court
Smt. Suman Yadav vs State Of U.P. And Ors. on 26 June, 2012
Author: Manoj Misra
Bench: Manoj Misra
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