SANJUKTA LENKA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This appeal is directed against an order dated 9th October, 2015 passed by the learned Single Judge dismissing W.P.(C) No. 3316 of 2015 filed by the Appellant.

(2.) There is a long history to the present litigation. This is the third round of litigation in this Court.

(3.) The background facts are that the Appellant was appointed as Anganwadi Worker in Arada-III Anganwadi centre on 1st June, 1986. By an order dated 28th May 2012, the Sub-Collector, Sadar, Cuttack (Respondent No.3) disengaged the Appellant. Aggrieved by the said order, the Appellant filed an appeal before the Collector, Cuttack (Respondent No.2), who dismissed the appeal by an order dated 16th January, 2013.