NISHA DEVI vs. STATE OF H.P..

REPORTABLE IN THE SUPREME COURT OF INDIA

NISHA DEVI ..APPELLANT VERSUS STATE OF H.P. & ORS. ..RESPONDENTS O R D E R JUDGMENT VIKRAMAJIT SEN,J . 1. Leave granted. 2. Delay condoned. 1 Page 1 3. By means of these Appeals the Appellant/ Petitioner assails the decision of the High Court of Himachal Pradesh at Shimla in

as an Anganwadi Worker, on 11.04.2007, was set aside. The Appeals present a picture of protracted litigation. It appears that Respondent No.5 had successfully challenged the Appellant’s appointment before the Deputy Commissioner. The Appellant’s consequent Appeal had limited success before the Divisional Commissioner as he, by Order dated 13.05.2008, had remanded the matter to the JUDGMENT Deputy Commissioner, Kullu, for fresh consideration. This time around the Appellant had succeeded upto the level of the Divisional Commissioner resulting in filing of C.W.P.No.1570 of 2009 before the High Court. The previous writ proceedings filed by 2 Page 2 Respondent No.5 succeeded inasmuch as it was held that the Divisional Commissioner had no power to review his own Order under the Scheme

The narration of the complicated and convoluted sequence of events is not essential for deciding the present Appeals for the simple reason that the impugned Judgments accept the Report of the Tehsildar, Kullu, which was itself predicated only on the revenue records and was arrived at without hearing the Appellant. In the said Report the Income Certificate issued to the Appellant, to the JUDGMENT effect that her income was less than Rupees twelve thousand per annum, thereby making her eligible for appointment as a Anganwadi Worker, was cancelled on the predication that she was the owner of 1-19 Bighas of land which was in 3 Page 3 addition to her father’s ownership of 6 Bighas of land. 4. In the course of arguments addressed before

Appellant that she was not afforded any opportunity of being heard has not been controverted, inasmuch as it has been contended that the Report of the Tehsildar was based on revenue records, which, therefore, was presumed to be correct. The High Court has acted upon this one sided or unilateral Report of the Tehsildar in arriving at the conclusion that the Appellant indeed had an income in excess of JUDGMENT Rupees twelve thousand per annum and, accordingly, was ineligible for appointment as an Anganwadi Worker. 5. Trite though it is, we may yet again reiterate that the principle of audi alteram partem admits of no exception, and demands to 4 Page 4 be adhered to in all circumstances. In other words, before arriving at any decision which has serious implications and consequences to

defence. We find that the High Court did not notice the violation and infraction of this salutary principle of law. Accordingly, on this short ground, the impugned Judgments and Orders require to be set aside, and are so done. The matter is remanded back to the Divisional Commissioner for taking a fresh decision after giving due notice to the Appellant and affording her an opportunity of JUDGMENT being heard. The Divisional Magistrate, Kullu, shall complete the proceedings expeditiously, and not later than six months from the date on which a copy of this Order is served on him. 6. The appeals are allowed in the above terms. 5 Page 5 7. The parties to bear their respective costs. …………………………………………J (T.S. THAKUR) …………………………………………J (VIKRAMAJIT SEN) NEW DELHI; February 28, 2014. JUDGMENT 6 Page 6