GAYATRI DEVI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) These appeals are directed against the orders dtd. 7/3/2017 and 21/4/2017, as passed by the High Court of Judicature of Madhya Pradesh at Jabalpur in Writ Petition No.8009/2011 and Review Petition No. 289 of 2017 respectively, whereby the High Court, while allowing the writ petition filed by the present respondent No.7, set aside the order dtd. 26/4/2011 passed by the respondent No.2 and directed reinstatement of the respondent No.7 (writ petitioner) as Anganwari worker with effect from the date she first became eligible for the same; and then, also dismissed the review petition filed by the present appellant.

(3.) Though learned counsel for the parties have made several submissions pertaining to the merits of the case and competing claims of the appellant and respondent No. 7 but, we have noticed two basic relevant aspects of the matter that the appellant did not file her reply before the High Court and then, the High Court proceeded to assume that the present appellant-Gayatri Devi was below 18 years of age on 1/1/2009 and hence, she was not entitled to be appointed as Anganwari worker.