HEMALATA MOHAPATRA Vs. COLLECTOR, BHADRAK AND ORS.

JUDGEMENT

(1.) PETITIONER has approached this Court for quashing notification No. 42 dated 9.1.2014 (Annexure -2) so far as it relates to Chandrakant Bindha Anganwadi Centre with further direction to select candidate who has been declared successful in view of last selection process.

(2.) BRIEF facts of the case which has been pleaded in the writ petition is that a notification has been issued for inviting applications for the post of Anganwadi Worker in Chandrakant Bindha Anganwadi Centre under Daulatpur Grama Panchayat in the district of Bhadrak in the year 1997. Petitioner being an application was called for to participate in the interview which was held on 2.12.1997, she was asked to produce testimonials by the C.D.P.O., Tihidi vide order dated 30.4.1998 she complied the same but no further step has been taken by the authorities. A writ petition has been filed by Maitriprava Nayak and Smt. Chanchala Das vide O.J.C. No. 17306 of 1997 before this Court and vide order dated 12.12.1997 passed in Misc. Case No. 14875 of 1997 this Court has directed that any appointment of Anganwadi Worker in the centre shall be subject to result of the writ petition. In the said writ petition C.D.P.O., Tihidi has been arrayed as opposite party No. 3 and when petitioner has not been engaged petitioner has made an application for intervention in O.J.C. No. 17306 of 1997 which was allowed vide order dated 23.10.2006, petitioner has also filed Misc. Case No. 906 of 2006 praying therein for vacating the interim order dated 12.12.1997. This Court vide order dated 23.10.2006 in Misc. Case No. 906 of 2006 arising out of O.J.C. No. 17306 of 1997 has clarified the previous interim order dated 12.12.1997 to the effect that any appointment of Anganwadi Worker in Chandrakant Bindha Anganwadi Centre will be subject to result of the writ petition.

(3.) GRIEVANCE of the petitioner that instead of selection the petitioner and other successful candidates in pursuance to the advertisement issued in the year 1997 which was the subject matter of O.J.C. No. 17306 of 1997 the authorities have come out with fresh advertisement dated 9.1.2014 inviting applications from fresh candidates, immediately thereafter this writ petition has been filed and this Court vide order dated 3.2.2014 has passed interim order to the effect that any appointment made in pursuance to the advertisement dated 9.1.2014 shall be subject to result of the writ petition.