BANDANA GIRI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) By this petition, the petitioner impugns the order dated 25-3-2010 (Annexure P-l) passed by the Chief Executive Officer, Janpad Panchayat, Bhaiyathan, District Sarguja, by which the appointment of the petitioner on the post of Anganwadi Worker has been cancelled.

(3.) Learned Counsel appearing for the petitioner submits that pursuant to the advertisement issued by the respondent authorities the petitioner applied for the post of Anganwadi Worker. According to the petitioner on account of the fact that she lost her 8th class mark-sheet, the petitioner obtained duplicate mark-" sheet. Learned Counsel further submits that the petitioner belongs to below poverty line category. After completing the due process of selection, by order dated 29-1-2009 (Annexure P-7) the petitioner was appointed on the post of Anganwadi Worker.