JYOTSHNAMAYEE KALTA Vs. STATE OF ODISHA

JUDGEMENT

(1.) The petitioner has filed this writ petition with a prayer to quash order dated 18.08.2016 passed by the Addl. District Magistrate, Boudh in Anganwadi Misc. Case (Appeal) No. 1 of 2016 in Annexure-6 deleting her name from the verification list being disqualified.

(2.) The factual matrix of the case, in hand, is that an advertisement was issued by the CDPO, Boudh on 03.11.2015 inviting applications from the eligible candidates for filling up of the post of Anganwadi Worker of Barapudug Anganwadi Centre. The last date for submission of application was 17.11.2015 at 5.00 p.m. Pursuant thereto, the petitioner and opposite party No.4, along with others, applied for, as a result of which, five applications received within specified date were scrutinized on 18.11.2015 under the Chairmanship of Sub-Collector, Boudh in presence of all other committee members, as well as the applicants. On scrutiny of relevant documents, for having fulfilled the minimum criteria, as prescribed in the notification, the petitioner was selected by the selection committee for engagement as Anganwadi Worker of Barapudug Anganwadi Centre and consequentially result was published, vide notification dated 18.11.2015.

(3.) Mr. B. Jena, learned counsel for the petitioner contended that on perusal of the order impugned dated 18.08.2016 it indicates that the Addl. District Magistrate has recorded the facts available on record but without assigning any reasons, directed the opposite party No.3-CDPO to delete the name of the petitioner from the verification list being disqualified and further directed for issuance of engagement order in favour opposite party No.4. It is further contended that opposite party No.3, being an administrative authority, must indicate the reasons for which the order impugned has been passed. In absence of the same, the order impugned cannot sustain in the eye of law.