RAKHI DEVADA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Petitioner is aggrieved by the order dtd. 13/1/2022 (Annexure P-1) passed by the respondent No.2/Commissioner, Narmadapuram, whereby the order dtd. 28/1/2021 passed by the respondent No.3/Additional Collector, Harda has been set aside.

(2.) The facts as culled out from the petition reveal that initially an advertisement was issued inviting applications for the post of Aaganwadi Worker. The petitioner and the respondent No.7 along with other persons had applied for the said post. After scrutinizing the documents, the respondent No.7 was appointed as Aaganwadi Worker, as she received 50 marks, whereas the petitioner received 47 marks. Thereafter petitioner filed an objection regarding 10 marks, which was wrongly given to the respondent No.7 for the BPL card. According to the petitioner, the BPL card was in the name of father-in-law of the respondent No.7 and his name was deleted by the order dtd. 26/5/2016, which is also annexed with this petition as Annexure P-6.

(3.) Relying upon the documents produced by the petitioner, the Additional Collector, Harda set aside the order of appointment of the respondent No.7 and passed a direction to the competent authority to appoint the present petitioner as Aaganwadi Worker overlooking the fact that respondent No.7 was not made a party to the appeal. Being aggrieved by the order of the Additional Collector, Harda, the respondent No.7 preferred an appeal before the respondent No.2/Commissioner and the Commissioner by the impugned order dtd. 13/1/2022 decided the same on merit, and set aside the order passed by the Additional Collector, Harda relying upon the documents produced by the respondent No.7 before the Commissioner.