ANNAPURNA DEO Vs. SUB-COLLECTOR, PURI

JUDGEMENT

(1.) The Petitioner in this writ petition assails the order dated 20.3.2010 passed by the Sub-Collector, Puri, in A.W.W. Misc. Appeal No. 63 of 2007, declaring the selection and engagement of the present Petitioner as Anganwadi Worker to be illegal and to issue a revised engagement order in favour of opposite party No. 5 as the Anganwadi Worker with respect to Khandayatpatna Anganwadi Centre.

(2.) The Petitioner pleads that an advertisement bearing No. 314 dated 23.4.2007 was issued by the C.D. P.O., Pipli (opposite party No. 3) for filling up the post of Anganwadi Worker with respect to Khandayatpatna Anganwadi Centre. The Petitioner having fulfilled all the requisite qualifications, applied for the said post alongwith others including opposite party No. 5. The Petitioner further pleads that the Khandayatpatna Anganwadi Centre comes under the Rupadeipur Grama Panchayat and the Petitioner is also resident of village Alarpur (Matagajapur), which is a hamlet of Khandayatpatna and also comes under the said Rupadeipur Grama Panchayat.

(3.) Challenging the selection and appointment of the Petitioner as Anganwadi Worker, opposite party No. 5 preferred an appeal before the Sub-Collector, Puri (opposite party No. 1) which was registered as A.W.W. Misc. Appeal No. 63 of 2007 on the ground that the Petitioner belongs to village Alarpur (Matagajapur) and is an outsider as she is not a resident of village Khandayatpatna. The Petitioner pleads that though the Anganwadi Centre situates in village Khandayatpatna, both the villages Khandayatpatna and Alarpur (Matagajapur) belong to one and the same Grama Panchayat and Ward and the village Alarpur (Matagajapur) is a hamlet village of Khandayatpatna. Even the Khandayatpatna Primary School is situated in the village Matagajapur.