SUMITRA W/O BHIMSEN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This is an appeal which stands an application seeking condonation of delay of 100 days in its institution. It is submitted that counter affidavit has been filed to that application.

(2.) Having heard the learned counsel for the appellant, the learned Deputy Advocate General and the learned counsel for the 6 th respondent, who was the 6th respondent in the Writ Petition from which this appeal arises, we think that, in writ jurisdiction, it would be profitable for us to have a comprehensive and composite consideration of the application seeking condonation of delay and the appeal on their merits.

(3.) Writ Petitioner Smt Pooja Sonwani, Smt Ritu Singh and Smt Sumitra were competitors for being appointed as Mini Anganbadi Karyakartas of Anganbadi Centre of Gram Panchayat, Choura, district Balrampur. The 6th respondent Smt Sumitra was appointed.