RAMA PRADHAN Vs. STATE OF ORISSA

JUDGEMENT

(1.) The writ petitioner calls in question the order passed by the learned Collector, Angul on dated 08.04.2005, 24.05.2005 and 22.10.2005.

(2.) The undisputed facts leading to filing of this writ petition is that the opposite party no.3, the CDPO, Banarpal issued a notification on 07.06.2004 for holding a Mahila Sabha in Mahidharpur 'Ka' Anganwadi Centre on 07.07.2004. Accordingly a meeting was held on 07.07.2004, which was attended by 101 females of the said village. It is further pleaded that in the said Sabha 58 votes were cast in favour of the petitioner and 43 in favour of the opposite party no.3. Therefore, the name of the petitioner should have been recommended for being engaged as the Anganwadi Helper. It is alleged that the opposite party no.3, at the instance of the some local politicians, did not take any steps for appointment of the petitioner. Therefore, petitioner made a representation on 26.07.2004 to the Collector which did not yield any results.

(3.) Since no further date was fixed for submission of the report by the DSWO, petitioner filed writ application No. 8588 of 2005. This Court directed the Collector, Angul to take a final decision in the matter within a period of two months.