TULSA BAI Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition is filed being aggrieved of selection of respondent No.6 on the post of Anganwadi Karyakarta and the appeal which was filed before respondent No.2 Commissioner, Sagar Division, Sagar as was registered as Appeal No.269/A-89/2009-10 on 30/11/2013 rejected the petitioner's appeal, hence this writ petition.

(2.) On 21/4/2022, this Court had allowed the writ petition but the respondent No.6 herein had approached the Division Bench of this Court by filing W.A. No.533/2022 taking a ground that she was not given an opportunity of hearing and, therefore, Hon'ble Division Bench was pleased to remand the matter to the Single Bench. Hence this matter is taken up today.

(3.) Issue involved herein is that whether the respondent No.6 whose husband was admittedly a Panch at the time of her making an application for appointment as Anganwadi Karyakarta at Anganwadi Kendra, Chopra, Gram Panchayat Sakariya, District Panna was whether eligible for such appointment in terms of the stipulations contained in Office Memorandum No./F3-2/06/50-2 dtd. 27/5/2006 issued by the State of Madhya Pradesh Women and Child Development Department, Mantralay.