KALYANI MOHANTY Vs. STATE OF ORISSA

JUDGEMENT

(1.) SINCE the cause of action arises in both the writ petitions being one and the same, they were heard together and are being disposed of by this common judgment.

(2.) THE petitioner in both the writ petitions challenges the action of the opposite parties in the matter of promotion to the post of Supervisor ignoring her seniority and promoting and placing opposite parties 4 to 10 above her.

(3.) THE factual backdrops of the case are as follows: The petitioner being matriculate and unemployed applied for the post of Anganwadi Worker and selected as such. Engagement order was issued by the Collector, Puri on 31.10.1979. She was engaged as Anganwadi Worker under the Child Development Project Officer, Brahmagiri. She worked as Anganwadi Worker at Palanka and Sahaspur Anganwadi Centres from 31.10.1979 to 31.5.1993. The petitioner discharged her duties with sincerity and efficiently and her service report was all through good. There was no break up service and no departmental proceeding was initiated against her. On 31.5.1983, she was transferred and posted at Tikarpada Anganwadi Centre under the Child Development Project Officer, Bhubaneswar which was at that time in Puri District. On 31.7.1983, she was posted at Nargada Anganwadi Centre under the urban area of Bhubaneswar Municipality. Thereafter, she was posted in different Anganwadi Centres under the rural area of Bhubaneswar with effect from 1983 to 2002. At the time of filing of the writ petition, she was working at Naragada Anganwadi Centre.