DISTRICT DEVELOPMENT OFFICER Vs. BHARTIBEN KHODIDAS PATEL

JUDGEMENT

(1.) ADMIT. Mr. R. K. Mishra, learned advocate waives service of admission on behalf of respondent No.1 and Ms. Divyangna Jhala, learned Assistant Government Pleader waives service of admission on behalf of respondent Nos.2 and 3. With the consent of learned advocates appearing for the respective parties, the present appeal is taken up for final disposal today itself.

(2.) By way of the present appeal under Clause 15 of the Letters Patent, the appellants - original respondent Nos.3 to 5 have challenged the judgment and order dtd. 19/5/2022 passed by learned Single Judge in the captioned writ petition by which the said petition was accepted and the present appellants have been directed to consider the application of the petitioner for the appointment to the post of Anganwadi worker at Village Sundhiya, Tal. Vadnagar, Dist. Mehsana forthwith and the orders dtd. 12/5/2022 of the Deputy Director, ICDS, Mehsana along with the oral order of the Child Development Project Officer, Vadnagar were quashed and set aside and the appellants were directed to appoint the original petitioner to the said post.

(3.) The short facts arise from the record are as under :-