SMT. SHEELA DWIVEDI Vs. SMT. IRAN DUBEY

JUDGEMENT

(1.) The petitioner and respondent No.2 are at loggerheads on the question of legality, validity and propriety of the order dated 25.1.2012 whereby the learned appellate authority/Additional Commissioner interfered with the order of learned Collector dated 22.11.2011.

(2.) The admitted facts between the parties are that the petitioner, respondent No.1 and other candidates submitted their candidature for the post of Anganwadi Worer. The present Respondent No.1 was selected for the post of Anganwadi Worer in Ataria centre of Tehsil Sirmour, District Rewa.

(3.) Aggrieved, the petitioner preferred an appeal before the Collector which was decided by order dated 27th November, 2011. Against this order, the respondent No.1 preferred an appeal/revision before the learned Additional Commissioner which was decided by impugned order dated 25.1.2012.