MAGUNI CHHATRIA Vs. COLLECTOR, BALANGIR

JUDGEMENT

(1.) Petitioner being aggrieved with the order dated 22.9.2010 in Revenue Misc.Appeal No.17 of 2010 passed by the Additional District Magistrate, Bolangir by which the appeal preferred by the petitioner has been rejected, has approached this Court.

(2.) Brief facts of the case is that the petitioner along with opposite party no.5 and others had participated in the selection process for being engaged as Anganwadi Worker for Gatesarbarpara Anganwadi Centre. The petitioner although eligible in all respect has not been considered rather opposite party no.4 has been considered and selected as Anganwadi Worker of the concerned centre.

(3.) The petitioner coming to know that the certificate on the basis of which candidature of opposite party no.4 has been considered and selected is a forged certificate has made a complaint before the appellate authority praying therein to struck down selection of opposite party no.4 based upon forged certificate. The petitioner has substantiate her stand before the appellate authority that the school leaving certificate which was obtained from Golmuri Utkal Samaj High School, Jamshedpur, Jharkhand on 28.9.1997 is forged one as the Headmaster of the said school has reported vide his report dated 6.5.2010 that opposite party no.4 was not the student of the said school. Opposite party no.4 appeared before the appellate authority and submitted that the school leaving certificate granted by the school situated at Jamshedpur in the year 1997 but the same has not been challenged prior to 2010 and at the time of selection no objection was made by any person within the stipulated period i.e. within 7 days as provided under the guideline dated 2.5.2007, hence his issue cannot be rejected at this stage.