SANTILATA PANDA Vs. STATE OF ORISSA

JUDGEMENT

(1.) The challenge in the present appeal is to an order dtd. 24/9/2013 passed by the learned Single Judge dismissing W.P.(C) No.25063 of 2012 filed by the Appellant. The challenge in the said writ petition was to an order passed by the Additional District Magistrate, Ganjam (ADM) on 17/10/2012 allowing Misc. Appeal No.51 of 2009 filed by Respondent No.6 Smt. Madhupriya challenging the appointment of the present Appellant as Anganwadi Worker (AWW) at the Jagannath Patna Anganwadi Centre (AWC) situated within the Jagannath Prasad ICDS Project.

(2.) A notice was issued by the Child Development Project Officer (CDPO), Jagannath Prasad on 21/8/2009 inviting applications for engagement of AWW of the Jagannath Patna AWC. Several applicants including the present Appellant and Respondent No.6 applied for the post. In the selection result, Respondent No.6 was not selected since the residence certificate issued by the Tahasildar, Jagannath Prasad in her favour was cancelled by an Office Order dtd. 15/12/2009. One of the factors which led to a disqualification was that she had married one Pradipta Champati, an inhabitant of Nayagarh District and his name figured in the electoral roll of Booth No.88 of the Nayagarh Assembly Constituency.

(3.) The selection committee therefore proceeded to appoint the present Appellant as AWW of the Jagannath Patna AWC considering that the she had secured the highest marks among the remaining candidates.