(1.) This intra-Court appeal has been preferred under the provisions of Article 4 of the Odisha High Court Order, 1948 read with Clause 10 of the Letters Patent constituting the High Court of Judicature at Patna and Rule 6 of Chapter-III of the Rules of the High Court of Odisha, 1948, by the appellant, participant for engagement of Anganwadi Helper in the Bishimatri Anganwadi Centre in the District of Puri, laying challenge against the Judgment dtd. 5/5/2022 delivered by the learned Single Judge, exercising power under Article 226/227 of the Constitution of India, in W.P.(C) No.7322 of 2020 under Annexure-10, wherein Order dtd. 20/1/2022 passed by the Collector-cum- District Magistrate, Puri in AWW Misc. Case No.110 of 2010 was subject-matter, with the following prayer(s):
(2.) As is revealed from the pleadings available on record, for selection of Helpers for Anganwadi Centres (for short, 'AWH'), the Government of Odisha in Women and Child Development Department issued Guidelines vide Instruction bearing No.9994/WCD, dtd. 24/11/1997, which inter alia provided that the selection of AWH is required to be made on consultation with women group of the village and such process of selection stipulated preference to be given to orphan, widow, separated, divorced or deserted woman.
(3.) Notice being issued to the respondents vide Order dtd. 8/7/2022, and stay of Judgment of the learned Single Judge being passed, the opposite party No.5-Sukanti Nayak appeared through Sri Pradosh Kumar Das, Advocate and furnished reply to the contents of the appeal inter alia stating thus:
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