GOLAP-KUMARI-PRADHAN Vs. STATE OF ORISSA

JUDGEMENT

(1.) The subject matter of assailment is the judgment/order dated 30.9.2014 disposing W.P.(C) No. 16878 of 2014. Thereby the challenge laid by the present appellant against the order dated 11.8.2014 passed by the learned Addl. District Magistrate, Ganjam in M.C. Appeal No. 07/2013, in W.P.(C) No. 16878 of 2014 has been negated.

(2.) We have heard Mr. A.K. Nayak, learned counsel for the petitioner and Mr. P.K. Muduli, learned Addl. Standing Counsel for the State-respondent.

(3.) Briefly stated, the facts relevant for the present adjudication are that the present appellant and respondent No. 5 along with others did respond to the advertisement No. 1122 dated 26.9.2012 of the CDPO, Polasara, for appointment to the post of Anganwadi Worker for Khairachhata Anganwadi Centre. The last date for submission of application along with documents was thereby fixed on 11.10.2012. One of the documents, admittedly, was a certificate of residence of the applicant in village, Khairachhata. It is a matter of record that by 11.10.2012, the appellant though had submitted a certificate of residence issued by the jurisdictional Sarpanch, she gave an undertaking to produce such certificate issued by the concerned Tahasildar by 16.10.2012. However, though she failed to produce the said certificate, her candidature was not rejected and it was eventually on 20.10.2012 that she could furnish her certificate of residence issued by Tahasildar, Polasara, before the CDPO, Polasara, who was in charge of the process. Eventually, she was appointed to the post of Anganwadi Worker of Khairachhata Anganwadi Centre.