LAXMI DEVI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Challenge in this appeal is to the order dated 05.07.2019 passed in Writ Petition (S) No.3821 of 2009 whereby the writ petition filed by the appellant challenging the order of dismissal of revision filed by him was dismissed.

(2.) Brief facts relevant for disposal of this appeal, are that, the Janpad Panchayat initiated proceedings for appointment of Anganbadi Worker at Anganbadi Centre, of Village Panchayat Bhavarmara. In the said process, Janpad Panchayat i.e. respondent No.7 called for list/panel of the applicants from Village Panchayat and at the end, appointed the appellant as Anganbadi Worker vide appointment order dated 13.11.2006.

(3.) Respondent No.4 challenged the appointment of the appellant by filing an appeal before the Additional Collector, Rajnandgaon. The Additional Collector after hearing the parties therein, allowed the appeal and set aside the appointment/selection of the appellant vide order dated 30.04.2007. The order of Additional Collector was put to challenge by the appellant before the Director Panchayat by way of filing revision, which came to be dismissed vide order dated 30.06.2009 holding the order passed in appeal to be in accordance with law.