PREMALATA DEI Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the learned Addl. Government Advocate.

(2.) THE petitioner in this case prays to grant seniority from the date of original posting of Sarojini Dei, who was opposite party No.6 in O.J.C. No.2480 of 2001, instead of date of her actual joining as the Anganwadi worker of Narendrapur Anganwadi Centre under the Kakatpur I.C.D.S. Project in the district of Puri.

(3.) THE Petitioner was an applicant for the aforesaid post. She was not selected and one Sarojini Dei was selected. Challenging her selection, the present petitioner filed a writ application bearing O.J.C. No.2480 of 2001 before this Court, which has been disposed of on 21.03.2001, wherein a specific order has been given that the appointment of the opposite party No.6 shall be subject to the enquiry of the Collector, opposite party No.3. It is apt to note here that this Court after hearing the parties has come to the conclusion that opposite party No.3 i.e. the Collector shall do well to cause enquiry and dispose of the representation with a reasoned order within three weeks from the date of receipt of the representation. In pursuance of such order, the Collector, Puri enquired into the matter and came to the conclusion that the petitioner should have been engaged as the Anganwadi worker of the aforesaid Anganwadi Centre instead of Sarojini Dei. Accordingly, selection and engagement of Sarojini Dei was cancelled and in her place, the present petitioner was directed to join. She joined in Narendrapur Anganwadi Centre on 1st December, 2001.