PRATIMA KUMARI DEVI Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE present writ appeal has been filed by the selected candidate (appellant) with a prayer for setting aside the order dated 3.4.2014 passed by the Hon'ble Single Judge in W.P. (C). No. 19810 of 2009. Vide order dated 3.4.2014, the Hon'ble Single Judge quashed the order dated 7.11.2009 passed by the Sub -Collector, Athagarh (Respondent No. 3) in Misc. (Anganwadi) Appeal No. 1 of 2009 by which Respondent No. 3 has rejected the appeal filed by the unsuccessful candidate, namely, Respondent No. 5, challenging the selection and appointment of the appellant as Anganwadi Worker in Village Baliput under C.D.P.O., Tigiria (Respondent No. 4). After quashing, the Hon'ble Single Judge has remitted Misc. (Anganwadi) Appeal No. 1 of 2009 back to Respondent No. 3 for passing fresh orders.

(2.) THE undisputed facts in the present case are as follows: -

(3.) WE heard Mr. Arun Kumar Acharya, learned counsel for the appellant, Mr. Pravat Kumar Muduli, learned Addl. Standing Counsel and Mr. Upendra Kumar Samal, learned counsel for Respondent No. 5.