RANJITA ROUT Vs. STATE OF ORISSA AND ORS

JUDGEMENT

(1.) By filing the writ appeal the appellant has sought to challenge the order dated 26.3.2015 passed by the learned Single Judge in W.P.(C) No. 17015 of 2010. Vide the impugned order the learned Single Judge has confirmed the order passed by the Appellate Authority in relation to the appointment of an Anganwadi Worker in Sanasorol Anganwadi Centre of Tirtol Block vide Miscellaneous Appeal No. 22 of 2010. Case of the appellant has been rejected by both the Appellate Authority as well as the learned Single Judge on the premises that case of the appellant namely Ranjita Rout Daughter of Maguni Charan Rout could not have been considered for the aforesaid post as the High School Certificate Examination issued by competent authority clearly mentioned the name of applicant there in as 'Ranjita Nayak Daughter of Nirmala Nayak' and pendency of a suit for correction of applicant's title as her father name in the Matriculation Certificate could not have been even facilitated her consideration. Heard learned counsel for the appellant. There is no denial to the fact that name of the candidate appeared in the High School Certificate Examination is Ranjita Nayak Daughter of Nirmala Nayak and the candidate applied for the post was Ranjita Rout Daughter of Maguni Charan Rout. The learned counsel fairly submits that the confusion has arisen for the reason of adoption of the appellant by Maguni Charan Rout and for their not taking timely step for correction of School record and an attempt for correction of the certificate by way of suit is still pending. This Court observe that in view of the disclosure in the Matriculation Certificate an important piece of document for such consideration the Original Authority erred in taking a decision to select her in spite of such apparent confusion.

(2.) This Court does not find any illegality either in the order passed by the Appellate Authority or by the learned Single Judge of this Court and as such dismiss the writ appeal for its having no merit.