PRAGYA DWIVEDI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Article 226 /227 of the Constitution, is directed against the order dated 14.11.2017 passed by Additional Commissioner, Rewa Division, Rewa exercising the appellate power under the Child Development Scheme.

(2.) Facts relevant and necessary for the disposal of petition in nutshell are to the effect that for the purposes of appointment of Anganwadi Karyakarta for Center No.80 and 81 falling in Ward No.12 of Tahsil Raghurajnagar District Satna, application forms from eligible candidates were invited. One of the eligibility conditions provided for, is that the name of the candidates must appear in the voter list of Ward No.12.

(3.) Petitioner as well as respondent No.6 alongwith 12 others, had applied for the post. The Committee scrutinized the candidature of candidates and prepared a provisional list. Petitioner's name did not appear in that list as her name was not found to be in the voter list of Ward No.12, in fact, she herself had submitted the voter list of Ward No.10 wherein her name had appeared. During the period 17.08.2015 to 24.08.2015, an opportunity was afforded to concerned persons to raise objection against the preparation of provisional voter list. But, the petitioner did not choose to file objection. Thereafter, final list was prepared wherein one Poonam Tiwari appeared at Serial No.1 whereas name of respondent No.6 appeared at Serial No.1 of the waiting list. Petitioner again did not choose to file objection against the said list. Poonam Tiwari was offered the appointment but after joining since she resigned the respondent No.6 was offered the appointment. Accordingly, she was appointed vide order dated 10.12.2015.