PADMA SAHU Vs. SANTOSH PANDEY AND OTHERS

JUDGEMENT

(1.) Challenge in this appeal under Section 2 of the Madhya Pradesh Uchcha Nyayalay (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 is made to an order dated 12/02/13 passed by the learned Single Judge of this Court in W. P. No. 4795/08.

(2.) Appellant was a candidate who along with respondent no. 1 had applied for appointment on the post of Anganwadi Karyakarta. Petitioner's candidature was rejected mainly on the ground that she is a minor and ineligible for appointment. Challenging the process of appointment and the selection of respondent no. 1 Smt. Santosh Pandey, appeal was filed before the Collector. The same was dismissed vide order dated 20/02/08. Therefore, a second appeal was filed before the Commissioner. It was also dismissed on 24/03/08 and challenging these orders, a writ petition was filed. The writ petition having been dismissed, this appeal has been filed.

(3.) In the writ appeal, the only ground canvassed at the time of hearing was that petitioner was held to be a minor on the ground that her name does not appear in the voter list and also on the ground that her date of birth in the Class-X mark-sheet is shown as 31/07/1988 and if that be the date of birth, then petitioner would have been a minor on the date when the selection process was initiated.