(1.) The petitioner has filed the present petition challenging the order dated 10.08.2011 passed by respondent No. 5.
(2.) The respondent No. 4 has published an advertisement for appointment on the post of Aanganwadi Sahayika and Karyakarta at District Damoh on 29.07.2009. The petitioner has applied for appointment on the said post and after result, the petitioner is placed in the merit list at the top. The petitioner has obtained 60 Marks, respondent No. 1 had obtained 50 Marks and respondent No. 4 has not applied for any post. However, the said list was cancelled due to some complaints. Thereafter, the respondents have again invited applications for appointment on this post. The petitioner has again applied and respondent Nos. 1 and 2 also applied for the said post. Thereafter, respondent No. 2 was selected for appointment on the post of Anganwadi Karyakarta. The petitioner, thereafter, submitted an application under Right to Information Act , at that time, she came to know that respondent No. 1 who is in the waiting list has obtained 59 Marks while the petitioner was again given 53.5 Marks and she has not awarded any marks towards the caste certificate. Being aggrieved by that the petitioner has filed an appeal before the Collector challenging the appointment of respondent No. 1. The Collector vide order dated 10.08.2011 has dismissed the appeal preferred by the petitioner. Being aggrieved by that order, the petitioner has field the present petition.
(3.) Learned counsel appearing on behalf of the petitioner argues that the Collector has erred in rejecting the appeal preferred by the petitioner. He submits that respondent No. 5 has failed to see that the petitioner has submitted the caste certificate of her husband and she has also submitted her own caste certificate. However, these certificates were not taken into consideration by respondent No. 5 while rejecting the appeal submitted by the petitioner. He further argues that respondent No. 5 has erred in holding that the caste certificate was valid only for a period of six months.