AARTI NIRALA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The challenge in the present writ petition is to the two orders passed by the Collector (Annexure P/2) dated 06.07.2011 as also passed by the Commissioner (Annexure P/1) dated 18.02.2015.

(2.) Ignoring all the factual details, the brief facts relevant for adjudication of the dispute is that a recruitment process was initiated for filling up for the post of Anganbadi worker in the year 2007. The petitioner and the other candidates had applied for the post of Anbanbadi worker for the Anganbadi Centre, Malda, under Janpad Panchayat Sarangarh in District Raigarh.

(3.) Initially the petitioner was granted an appointment vide Annexure P/3 on 14.09.2007. The respondent No.5 had immediately raised a complaint before the Sub-Divisional Officer, Sarangarh, so far as illegal appointment made in favour of the petitioner is concerned. The Project officer after conducting the inquiry gave an inquiry report on 24.12.2007, wherein it was held that the petitioner was rightly appointed and that the respondent No.5 was not eligible for appointment on account of the fact that her relatives were in employment.