AJODYA JENA Vs. COLLECTOR, BHADRAK

JUDGEMENT

(1.) THE petitioner, being aggrieved with the order dated 30.10.2009 passed by the Sub -Collector, Bhadrak in Misc. Appeal No. 2405 of 2007, has approached this Court.

(2.) BRIEF facts of the case as has been submitted by learned counsel for the petitioner is that the selection committee has appointed private respondent (opposite party No. 4) ignoring the case of the petitioner while the petitioner was selected by majority of Mahila Sabha to be appointed as Anganwadi Helper in Balipur Anganwadi Centre but the appellate authority without verifying the fact that Mahila Sabha in majority has selected the petitioner, has given a finding holding that appointment of the opposite party No. 4 suffers from no infirmity.

(3.) ON the other hand, learned counsel for the opposite party -State submitted that the order passed by the appellate authority suffers from no infirmity and the appellate authority after perusing the record that selection of the opposite party No. 4 as Anganwadi Helper has been made after taking due process of procedure and on the basis of the decision taken by the Mahila Sabha which was held on 22.4.2006, the committee recommended selection of opposite party No. 4 as Anganwadi Helper.