MOHAN MATI W/O MAHADEV SAO Vs. STATE OF CHHATTISGARH THROUGH SECRETARY PANCHAYAT DEPARTMENT MANTRALAYA; DIRECTOR PANCHAYAT DKS BHAWAN RAIPUR, CHHATTISGARH; CHIEF EXECUTIVE OFFICER JANPAD PANCHAYAT PUSAUR DISTRICT- RAIGARH, CHHATTISGARH; PADMAVATI W/O LAXMIN PRASAD SAO; ACHALA PANDA W/O SHRIVAN KUMAR PANDA

JUDGEMENT

(1.) I.A. No. 01 of 2019 is an application for condonation of delay of 81 days in filing the appeal. For the reasons indicated in the said I.A., the same is allowed. Delay is condoned.

(2.) Respondent No.5, Smt. Achala Panda, had approached the High Court by filing a writ application challenging the order of the Director Panchayat dated 27.02.2008 because he set aside the order of Additional Collector, Raigarh dated 11.05.2007 without providing any cogent and valid reason for interfering with the finding and the decision of the Additional Collector, Raigarh that the appointment of the present appellant as a Anganbadi Worker was illegal.

(3.) An exercise for selection of Anganbadi Worker was held for the Village Mohapali, Gram Panchayat, Amapali, District Raigarh. The present Appellant along with Respondents No.4 & 5 applied. The Gram Panchayat took a decision in relation to the three candidates, made recommendations seriatimwise placing Respondent No.5 at S.No.1, Respondent No.4 at S.No.2 and the present Appellant at S.No.3.