BEENA BAI (SMT.) Vs. HARDEVI (KU.) & ORS.

JUDGEMENT

(1.) WITH the consent of learned counsel appearing for the parties, the petition is heard finally. The petitioner, by this petition filed under Article 227 of the Constitution of India, impugns the order dated 15 -5 -2009 (Annexure -P/2) passed by the Director (Panchayat), Chhattisgarh, Raipur, in revision case No. 240/A, 89/07.08 Smt. Hardevi v. Smt. Beena Bai & Others.

(2.) ON perusal of the papers, it was found that the appointment of respondent No. 1 was made by order dated 2 -7 -2007 without assigning any reasons, stating the qualifications and other criteria required for appointment on the post of Aanganbadi Sahayika.

(3.) THE petitioner herein challenged the appointment of the respondent No. 1 herein before the Additional Collector, Bilaspur, in case No. 131/A.89 (15)/2007 -08 Smt. Bena Bai v. Ku. Hardevi & Others.