SAVITRI DWIVEDI Vs. STATE OF M.P.

JUDGEMENT

(1.) THE petitioners have filed this petition being aggrieved by order dated 11.06.2004 passed by the respondent no. 2, Commissioner, Rewa, Division Rewa wherein the previous order, passed by the said authority cancelling the appointment of the petitioners as Anganwadi Workers in view of the mass irregularities in selection, has been reaffirmed.

(2.) IT is submitted by the learned counsel for the petitioners that the petitioners along with several other were considered and appointed as Anganwadi Workers in the year 1998, however, as complaints against the selection process were made before the Commissioner, he took up the matter in suo motu revision and passed order dated 10.06.1999 setting aside the entire selection on the ground of multiple irregularities. The order dated 10.06.1999 was assailed by several persons and was decided by a common order passed in W.P. No. 732/01 07/11/2001 directing the Commissioner to re-decide the matter.

(3.) IT is submitted by the learned counsel for the petitioners that several persons being aggrieved by order dated 11.06.2004 had filed writ petitions before this court which were disposed of by a common order in W.P.(S) No.4103/04 on 31.08.2006 directing the respondents to again examine the matter of the petitioners therein.