SHAKUNTALA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) With the consent of parties, the matter is heard finally.

(2.) The instant writ petition under Article 226 of the Constitution of India has been filed by the petitioner challenging the order dtd. 2/2/2021 passed by the Collector, Bhind, whereby, while partly allowing the appeal preferred by the petitioner against the appointment of the respondent No.5 as Aganwadi Worker/Karyakarta, Aganwadi Kendra Mahadevpura Village Enthaar, District Bhind, the matter has been remitted to the Project Officer for the appointment of the most meritorious candidates from the select list. The petitioner also challenges the order dtd. 13/8/2021 passed by the Additional Commissioner, Chambal Division, Morena whereby, the appeal preferred by the respondent No.5 against the aforesaid order of the Collector has been allowed and the order dtd. 2/2/2021 has been set aside.

(3.) Brief facts leading to filing of the instant writ petition are as under:-