MANGALI MAHINAG Vs. SUSHILA SAHU

JUDGEMENT

(1.) Heard Mr. Rajesh Kumar Kesharwani, learned counsel for the appellant. Also heard Mr. K.N. Nande, learned counsel, appearing for respondent No. 1 and Ms. Astha Shukla, learned Government Advocate, appearing for respondents No. 2, 4 & 5.

(2.) This writ appeal is directed against an order dtd. 21/7/2022 passed by the learned Single Judge in Writ Petition (S) No. 4422 of 2018, relegating the appellant/petitioner to avail alternative remedy, existence of which is not in dispute.

(3.) Pursuant to an advertisement dtd. 20/2/2017 for appointment of Aangan-Badi Karyakarta, the appellant as well as the respondent No. 1 had applied for the same in respect of Janpad Panchayat, Bhilaigarh and after a selection process, the appellant was appointed by an order dtd. 12/10/2017.