DISTRICT DEVELOPMENT OFFICER Vs. LAXMIBEN BECHARBHAI LEUVA

JUDGEMENT

(1.) Since both these appeals arise out of the common order dtd. 20/1/2020, passed in Special Civil Application No. 6406 of 2018 and the allied matters whereby the learned Single Judge set aside the orders of reversion dtd. 1/2/2018 and 3/2/2018, from the post of Mukhya Sevika to Aanganwadi Worker of two of the writ-petitioners herein, the appeals been heard together and being decided by this common order.

(2.) Heard Mr. Munshaw, learned Advocate appearing for the appellants, Mr. Bhatt, learned Advocate for Respondent No.1, learned AGP for Respondent No.2-State and Mr. Barot, learned Advocate for Respondent Nos. 3 to 10, who have been impleaded as party Respondents in the present appeal, pursuant to the order of this Court.

(3.) The brief facts necessary to decide the controversy are that both the writ-petitioners, who were appointed as Aanganwadi Workers in the year 1998, were considered in the exercise for promotion / nomination to the post of Mukhya Sevika and since they were found eligible, they were promoted to the post of Mukhya Sevika vide order dtd. 1/7/2016. At the time of promotion / nomination, there was no dispute about the qualifications or the eligibility of both the writ-petitioners.