DAMAYANTI SAHU Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE petitioner assails the order dated 09.06.2009 passed in Misc. Appeal No.3 of 2009 rejecting her appeal to quash appointment of opposite party no.5 as the Anganwadi worker of Nuapada (Chandala Sahi) Anganwadi Centre.

(2.) THE case of the petitioner is that she was discharging her duties as Anganwadi Organiser from 24.05.1993 to 01.09.1998 and thereafter she has discharged the work of Anganwadi helper from 07.09.1998 till date. The Nuapada Anganwadi Sub -Centre was converted into Anganwadi Centre on 01.09.1998. The petitioner aspired to be engaged as Anganwadi worker as she has the requisite experience. Her grievance is that the C.D.P.O. Sukruli Block recommended the name of opposite party no. 5 in violation of the guidelines prescribed by the State Government.

(3.) IN pursuance of such order of this Court, the Sub -Collector as per the order dated 09.06.2009 disposed of the appeal of the petitioner holding that the objections raised by the petitioner are not maintainable. Such order has been challenged in this writ petition.