UMESHWARI W/O HUBLAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The challenge in the present Writ Petition is to the orders AnnexuresP/1 & P/2.

(2.) Annexure-P/1 having been passed by the respondent No.2 and Annexure-P/2 having been passed by the respondent No.5.

(3.) The facts of the case in brief is that, the respondent No.5 had initiated a recruitment process for filling up of the post of Anganbadi Karyakarta and the petitioner vide Annexure-P/3 dated 05/01/2007 was found suitable and appointed as an Anganbadi Karyakarta at Lohjhar, District Raipur (C.G.) and on which post the petitioner immediately joined her duties.