BILASINI BEHERA Vs. ADM-CUM-APPELLATE AUTHORITY, NUAPADA

JUDGEMENT

(1.) The Appellant having unsuccessfully challenged an order dtd. 31/3/2011, passed by the Additional District Magistrate- cum-Appellate Authority, Nuapada (ADM) in Appeal Case No.11 of 2010 whereby her engagement as Anganwadi Worker (AWW) in the Runibasa-II Anganwadi Centre (AWC) was set aside, with the dismissal of W.P.(C) No.10723 of 2011 by the learned Single Judge by the impugned order dtd. 6/3/2013, has approached this Court with the present appeal.

(2.) The background facts are that the Child Development Project Officer (CDPO), Boden in the District of Nuapada (Respondent No.2) issued an advertisement dtd. 5/12/2009 for engagement of an AWW in respect of the Runibasa AWC. The present Appellant and five others including Respondent No.3- Geetanjali Behera applied for the said post. As per the selection process, the present Appellant-Bilasini Behera and Respondent No.3-Geetanjali Behera came within the zone of consideration since both belonged to the AWC area. According to the Appellant, since she secured more marks than Respondent No.3, she was selected.

(3.) Challenging the selection of the present Appellant, Respondent No.3 filed an appeal before the ADM. The First Appellate Authority, on perusal of the records, found that whereas the Appellant had scored 49 marks, Respondent No.3 had scored 50. In the remarks column, it was mentioned against the name of the Appellant, "out of AWC area". The ADM, therefore, set aside the engagement of the present Appellant as AWW and a direction was given to the CDPO to issue an engagement order in favour of Respondent No.3 as the AWW for Runibasa-II AWC.