JASOBANTI PRADHAN Vs. ADDITIONAL DISTRICT MAGISTRATE AND ORS.

JUDGEMENT

(1.) Heard.

(2.) The petitioner being aggrieved with the order passed by the Collector in Anganwadi Appeal Case No. 15 of 2010 by which the order of Addl. District Magistrate has passed the order of disengagement of the petitioner in A.W.W. Appeal No. 94 of 2010 has approached this Court.

(3.) The brief facts of the case is that the petitioner as well as opposite party No. 4 along with other had participated in the selection process for the engagement of Anganwadi Worker.