MADHU Vs. STATE OF M.P.

JUDGEMENT

(1.) The present appeal is filed under Sec. 2 of MP Uchha Nyayalaya Khandnyayapeeth Ko Appeal Adhiniyam, 2005 being aggrieved by the order dtd. 20/11/2023 passed by learned Single Judge in WP No.7048/2011 and also the order dtd. 6/12/2023 passed in the review petition no.1309/2023.

(2.) The appellant was not a party to the original writ petition, which was filed by the respondent no.6/Shanaz Bano, which has been allowed by the learned Single Judge. Against the said order, the appellant, who was not a party to the writ petition, filed the review petition, which has been dismissed by order dtd. 6/12/2023. Being aggrieved by the aforesaid orders, the present intra-court appeal has been filed.

(3.) The appellant was appointed on the post of Anganwadi Karyakarta for ward no.5 Garoth District Mandsaur in the year 1966. Thereafter, she was appointed on the post of Anganwadi Worker in the year 2016 for ward no.5 Garoth District, Mandsaur. The appellant was appointed by order dtd. 19/12/2016. In the appointment order, it was mentioned that the appointment of the petitioner shall be subject to final outcome of the writ petition no.5045/2010.