RAMPATI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioner is challenging the order passed by the Director Panchayat, Chhattisgarh vide Annexure P-5, whereby the said authority has allowed the appeal preferred by respondent No.4 herein and has cancelled the order of appointment of the petitioner on the post of Anganwadi worker of village Biramtal, which was made after cancelling appointment of respondent No.4 as Anganwadi worker of the said village.

(2.) The brief indisputable facts are; in the process of appointment of Anganwadi worker of the said village, the respondent No.4 was appointed by order dated 16-08-2006, as she was the most suitable and eligible candidate under the norms laid down by the Government for appointment of Anganwadi worker by its circular dated 27-05-1997.

(3.) The petitioner, being one of the contenders for the post, made a complaint before the Collector, Sarguja and the said officer, after making enquiry, set aside the appointment of respondent No.4, at the same time, appointed the petitioner as Anganwadi worker of the said village vide order dated 15.06.2007 (Annexure P-2). This order has not elaborated as to what was the illegality in the petitioner's appointment. Challenging the order passed by the Collector, Sarguja, vide Annexure P-2, respondent No.4 preferred an appeal before the Director Panchayat and the said appeal has been allowed by the impugned order.