JANKI SONKAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Challenge in the present writ petition is the order dated 22.01.2008 (Annexure P/1) whereby the revision preferred by the respondent No.6 against the order of Additional Collector, Raipur, dated 24.04.2007 has been set aside and the revision has been allowed.

(2.) The facts of the case is that recruitment process for filling up the post of Angan Badi Worker at Gram Panchayat Raweli was instituted wherein the present petitioner as well as respondent No.6 both had participated and initially an order of appointment was issued in favour of the petitioner on 02.09.2006. The respondent No.6 immediately preferred an appeal before the Additional Collector challenging appointment of the petitioner on the ground that she was more meritorious in all respects and therefore her candidature ought to have been considered. However, the Additional Collector, rejected the appeal on 24.04.2007 on the ground that the respondent No.6 has failed to produce authentic document of her 8th standard mark sheet as the mark sheet which was produced by her was one which did not have seal and signature of any competent authority.

(3.) The order of Additional Collector dated 24.04.2007 was subjected to challenge in a revision before the Director, Panchayat, who in turn, vide order impugned dated 22.01.2008 has allowed the revision and set aside the appointment order of the petitioner and have ordered for grant of appointment to the respondent No.6. Pursuant to the order of the Director, Panchayat, the respondent No.6 has been granted appointment and the appointment of petitioner has been cancelled.