Uttarakhand High Court
WPSS/1277/2021 on 4 October, 2021
Author: Ravindra Maithani
Bench: Ravindra Maithani
WPSS No.1277 of 2021 Hon'ble Ravindra Maithani, J.
Mr. Birendra Singh Adhikari, Advocate for the petitioner.
Mr. P.S. Bisht, Additional Chief Standing Counsel for the State/respondents.
It is the case of the petitioner that, she applied for the post of Aganwari Karyakarti and after final selection, she was at serial number 1 waitlisted candidate. She made a complaint against the candidate selected and it so happened that after enquiry, the selection of the selected candidate was cancelled. But, petitioner is aggrieved that thereafter, instead of offering the appointment to the petitioner, the process was further initiated.
Heard.
Admit.
Mr. P.S. Bisht, Additional Chief Standing Counsel takes notice on behalf of respondent nos.1 to 4.
Counter affidavit may be filed within four weeks.
List thereafter.
Interim Relief Application (IA) No.1 of 2021 Heard on interim relief application.
By means of this interim relief application, petitioner seeks that the final decision of the Committee dated 15.01.2021, to the extent it commands that, "for the preparation of comparative chart of the candidates on the basis of merit and to complete the selection by issuing appointment" be stayed.
It is the case of the petitioner that she applied for her appointment as Aganwari Karyakarti for Aganwari Centre Katghariya. After all formalities, a select list was prepared, in which, the petitioner was placed at serial no.1 in the waitlisted candidates. Petitioner challenged the selection and thereafter, in a meeting convened on 15.01.2021, the appointment of selected candidate was cancelled, but, the Committee directed that a new comparative chart based on merit be prepared and thereafter appointment be made.
Learned counsel for the petitioner would submit that once selection process has been completed and a list prepared, in which, petitioner was at serial no.1 in the waitlisted candidates, after cancellation of the appointment of the selected candidates, the offer of appointment should have been given to the petitioner and it was denied.
Having considered, this Court is of the view that, in fact, this is a matter which requires some interim measure be taken. Pursuant to the Minutes of the Committee dated 15.01.2021 (Annexure No.4 to the writ petition), the process for preparing a comparative chart, etc. shall remain in abeyance.
The interim relief application stands disposed of accordingly.
(Ravindra Maithani, J.) 04.10.2021 Sanjay