NEETA TIWARI Vs. SATYA MISHRA

JUDGEMENT

(1.) This intra-Court appeal under section 2 (1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 arises from the order of the learned Single Judge dated 14/2/2011 in W.P.No. 9432/2009 dismissing the appellant's petition.

(2.) It appears that the appellant was appointed as Anganwadi Karyakarta | pursuant to the resolution of the Gram Sabha, Mahudar dated 28.1.2003. The appellant thereafter joined on the aforesaid post on 19.2.2004. IT is contended on behalf of the appellant that the respondents No. 1 and 2 challenged the appointment of the appellant on the post of Anganwadi Karyakarta by filing an appeal against the order of the Gram Sabha before the Collector, Satna, who found that the resolution for appointment of the appellant was not passed by the Gram Sabha and, therefore, quashed the same vide order dated 18.2.2005. The revision filed by the appellant against the order of the Collector, Satna was also dismissed and the order dated 18.2.2005 passed by the Collector was upheld by the Commissioner, Rewa Division, Rewa vide order dated 4.9.2009.

(3.) It is vehemently contended by the learned counsel for the appellant that since 12 office bearers of the Gram Panchayat were present in the meeting, the appointment of the appellant was valid and has wrongly been quashed.