BAIJAYANTIBALA BHUYA Vs. COLLECTOR-C-DISTRICT

JUDGEMENT

(1.) Challenge is made to the order dated 7.8.2013 passed by the learned single Judge in WP(C) No. 4974 of 2008, whereby and whereunder the writ application was dismissed. Pursuant to the advertisement issued by the Child Development Project Officer, Barachana, respondent No. 2, for filling up of the post of Anganwadi Worker in respect of Ekadalia Anganwadi Centre in the district of Jajpur, the appellant made an application. The last date for submission of the application was 18.8.2007. Respondent No. 3 having been selected, the appellant filed writ petition being WP(C) No. 4974 of 2008, inter aha, on the ground that respondent No. 3 had submitted residential certificate on 20.8.2007 i.e. two days after the cut off date. By order dated 7.8.2013, learned single Judge dismissed the writ application holding, inter alia, that the respondent No. 3 has been engaged as Anganwadi Worker and in the meantime eight years have elapsed.

(2.) We have heard Mr. Mishra, learned counsel for the appellant and Mr. Panda, learned Addl. Government Advocate.

(3.) In course of hearing, Mr. Mishra submitted that the application of respondent No. 3 was not complete in all respects inasmuch as she filed her residential certificate two days after the cut off date. In view of the same, the order passed by the learned single Judge is liable to be interfered with.