BASANTI D/O SHIVRATAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Proceedings of these matters have been taken-up through video conferencing.

(2.) Since common question of law and fact is involved in all these three writ petitions, they were clubbed together and heard together and are being disposed of by this common order.

(3.) The petitioners are duly appointed Aanganbadi Workers and posted at Aanganbadi Centres: Mahadevpara, Barpara and Kadpara, Tahsil Rajpur, District Surguja by order dtd. 23/5/2011. It is the case of the petitioners that they are duly appointed Aanganbadi Workers and they are working on the said post, but by the impugned order dated 20-10- 2011 (Annexure P-1), the District Program Officer held that they are not qualified to be appointed on the post of Aanganbadi Workers and at the instance of the Additional Collector, set aside their appointment on the said post and directed for issuance of other appointment orders within one week and to ensure sending of compliance report within 15 days. The aforesaid order has been sought to be questioned in these writ petitions.