PRAMODINI RATH Vs. STATE OF ORISSA

JUDGEMENT

(1.) The appellant in this letters patent appeal calls in question the legality of the order dated 10.1.2005 passed in W.P.(C) No. 12290 of 2004 by the Learned Single Judge of this Court.

(2.) THE appellant was the Writ Petitioner in the above mentioned Writ Application challenging the order dated 1.11.2004 passed by the Collector, Nayagarh wherein the Collector, Nayagarh directed to conduct a fresh interview of the candidates for appointment as Anganwadi Worker for Govindpur Centre.

(3.) THE appellant challenged the said order of the Collector in the aforementioned W.P.(C) No. 12290 of 2004 on the ground that the finding of the Collector, that the C.D.P.O. having awarded 9 marks to the appellant in the interview has acted with malafide intention, is not supported by any material available before him and there is absolutely no basis for the said finding. The appellant further contended in the Writ Petition that the observations of the Collector made in his order dated 1.11.2004 impugned in the said Writ Petition, regarding the fact that the father -in -law of the appellant was working as Pujari and his husband is working in a private shop at Nayagarh, were absolutely uncalled for and had no nexus with regard to the enquiry which was directed to be conducted by this Court regarding validity of the process of selection of the appellant for being appointed as Anganwadi Worker.