(1.) . Heard Learned Counsel for the, parties. The Petitioner being aggrieved with the order of the Learned Additional District Magistrate, Bhadrak dtd. 8.7.2010 in A.W.(A) No. 29 of 2010 (Annexure -1) has approached this Court for quashing of the said order. I have heard Learned Counsel for the Petitioner, Learned Counsel appearing for the Caveator, namely Opp. Party No.6 and Learned Additional Standing Counsel.
(2.) IN brief I may state here that the Petitioner was appointed as an Anganwadi worker as a physically disabled woman in respect of the Mahulgadia Anganwadi Centre under Bonth Block in Bhadrak district. The Opp. Party No.6 along with five other candidates also had applied for the said post. Challenging the appointment of the Petitioner as Anganwadi worker, the Opp. Party No.6 had filed a Writ Petition before this Court vide W.P.(C) No. 3950 of 2010.
(3.) IT was also contended by the Learned Counsel for the Petitioner that the Petitioner do not feel shy of appearing before any medical authority with regard to her physical disability by a duly constituted Medical Board within the meaning of Orissa Rule -5 and 6.