RENU VISHWAKARMA Vs. TULSI VISHWAKARMA

JUDGEMENT

(1.) The present intra-court appeal is filed under Section 2(1) of the M.P. Uchcha Nyayalaya (Khand Nyaypeeth ko Appeal) Adhiniyamn, 2005 challenging the order dated 9-8-2018 passed by the learned Single Judge whereby the writ petition filed by the respondent No.1 Tulsi Vishawakarma [hereinafter referred to as 'the writ petitioner'] has been allowed.

(2.) Shorn of unnecessary details : The relevant facts lie in a narrow compass. An advertisement was issued on 31-3-2016 by the Collector (Women and Child Development), District Singrauli inviting applications for the post of Anganwadi Karyakarta/Anganwadi Sahayika. The controversy in the present case pertains to appointment of Anganwadi Sahayika in the Anganwadi Centre, Kasada, Gram Panchayat Naikahwa, District Singrauli. Pursuant to the advertisement the writ petitioner as well as Renu Vishwakarma, the appellant herein, along with other applied for the said post. On the basis of the applications received a tentative select list was prepared. The appellant was placed at Sr. No.1 having obtained 66.10 marks whereas the name of the writ petitioner featured at Sr. No.2 having scored 57.20 marks, as evident from Annexure-P/2.

(3.) As per Anganwadi Scheme objections were invited against the said tentative select list. Objection of the writ petitioner was that the appellant is not entitled for 10 marks towards BPL card as per Anganwadi Scheme and thus her marks were reduced from 66.10 to 56.10. In the final select list the writ petitioner was placed at Sr.No.1 and appointment order was issued in her favour on 12-8- 2016.