SAROJINI SAHOO Vs. STATE OF ORISSA

JUDGEMENT

(1.) This writ appeal has been filed under Clause-10 of the Letters Patent against the judgment and order dated 18.12.2013 passed by the learned Single Judge in W.P.(C) No. 9330 of 2010, whereby and whereunder, the learned Single Judge dismissed the writ petition and confirmed the order of the Sub-Collector, Sadar, Cuttack rejecting the candidature of the appellant to the post of Anganwadi Worker as she does not belong to Adalia Anganwadi Centre area.

(2.) Shorn of unnecessary details, the short facts of the case of the appellant is that pursuant to the advertisement issued by the C.D.P.O., Cuttack for engagement of Anganwadi Worker in Adalia Anganwadi Centre, she submitted an application. She having been selected, engagement order was issued to her on 29.11.2008. Thereafter, she joined in the post. Challenging her selection, respondent no.4 preferred appeal before the Sub-Collector, Sadar, Cuttack, which was registered as Anganwadi Misc. Appeal No.14 of 2009. By order dated 27.4.2010, the Sub-Collector, Sadar, Cuttack allowed the appeal by setting aside the engagement order issued in favour of the appellant on the ground that she is not a permanent resident of service area and directed the C.D.P.O. to finalize the selection of Anganwadi Worker from amongst the eligible candidates.

(3.) Challenging, inter alia, the order dated 27.4.2010 passed by the Sub-Collector, Sadar, Cuttack in Anganwadi Misc. Appeal No.14 of 2009, she filed writ petition.