SARAJU BEHERA Vs. COLLECTOR, DHENKANAL

JUDGEMENT

(1.) Heard learned counsel for the parties. This is a second journey of the petitioner to the Court.

(2.) The petitioner assails the order dated 5.12.2011 passed by the learned Additional District Magistrate, Dhenkanal in AWW Appeal Case No. 15 of 2011 dismissing her appeal and upholding the engagement of opposite party No. 4, who was the applicant for the post of Anganwadi Worker in Balikiari-II Anganwadi Centre.

(3.) Pursuant to the advertisement made by the authority with regard to Balikiari-II Anganwadi Centre under Hindol Block in the district of Dhenkanal, the petitioner along with opposite party No. 4 submitted applications for engagement as Anganwadi Worker. The said authority after receiving their applications as well as the certificates fixed a date for verification of original certificates on 27.11.2009. As the petitioner was not selected for the said post she made inquiries and came to know the reasons for their disqualification. She asked for document under R.T.I. Act and after obtaining such document she came to know that opposite party No. 4-Sanjukta Mahafik has submitted a forged mark-sheet showing that she has secured a total mark i.e. 424 in the matriculation Examination. Being aggrieved the petitioner has filed writ petition bearing W.P. (C) No. 5429 of 2010 before this Hon'ble Court, which was disposed of on 10.08.2010 giving liberty to the petitioner to file an appeal before the Additional District Magistrate, Dhenkanal, which was registered as AWW Appeal Case No. 15 of 2011. The appeal was allowed and the selection of opposite party No. 4 was set aside.