SUMITRA SAHOO Vs. STATE OF ODISHA

JUDGEMENT

(1.) The present appeal is directed against an order dtd. 9/2/2015 passed by the learned Single Judge dismissing W.P.(C) No. 13250 of 2014 filed by the present Appellant thereby rejecting her challenge to an order dtd. 15/7/2014 passed by the Additional District Magistrate, Kendrapada (ADM) dismissing her Anganwadi Appeal No. 8 of 2012 whereby she had questioned the selection of Respondent No.5 as Anganwadi Worker (AWW) of Talipatna (Thakurpatna), Anganwadi Center (AWC) in Kendrapada district.

(2.) There are two major grounds of challenge raised by the present Appellant to the appointment of Respondent No.5 as AWW. The first was that she did not belong to the AWC area of Talipatna. On this, neither the ADM nor the learned Single Judge agreed with the Appellant. It is found that the Appellant herself was a resident of Thakurpatna and not Talipatna which was the area of the AWC.

(3.) The second ground on which the challenge was raised was that Respondent No.5 had manipulated the matriculation mark sheet and her selection was initially made on the basis of her certificate that showed her as having secured 528 marks whereas, the final selection record revealed that the marks shown for her was 446. It is claimed by the Appellant that pursuant to an application made by her under the Right to Information Act, the Board of Secondary Education, Orissa informed the Appellant by a letter dtd. 12/3/2013 that Respondent No.5 had scored 446 marks.