SUMITRA Vs. CHUNESHWARI

JUDGEMENT

(1.) Heard counsel for the Appellant and learned Government Advocate for the State.

(2.) Writ application was filed by the private Respondent (in appeal) against cancellation of order of her appointment/engagement as an Aganbadi worker for village Tandipar, Panchayat Tandipar, Janpad Sarangarh, District Raigarh by the Chief Executive Officer by his order dated 03.10.2008. Her effort at assailing the said decision before the Collector, Raigarh also failed since the appeal stood dismissed on 05.10.2010. Thereafter, she chose to move the High Court by filing a writ application assailing both the decisions.

(3.) As per assertion in the writ application, on the basis of a publication issued by the Competent Authority on 30.05.2008, the private Respondent applied and she came to be selected and appointed on 03.10.2008. She joined on 13.10.2008 and started performing her responsibility as an Aganbadi worker.