SEBATI PATRA Vs. STATE OF ORISSA AND ORS.

JUDGEMENT

(1.) THIS writ petition has been filed assailing the order dated 15.4.2011 passed in AW Misc. Case No. 4 of 2011(Annexure -5) by which engagement of the petitioner has been held to be in contravention of the guideline and as such it was set aside and accordingly the authorities have been directed to take necessary steps for selection of Anganwadi Helper of the centre from amongst the applicants.

(2.) BRIEF facts of the case is that one advertisement was issued for engagement of Anganwadi Helper in respect of Gohirapadi Anganwadi Centre and accordingly eight candidates including the petitioner as well as the opposite party No. 5 had submitted applications for consideration and selection as Anganwadi Helper for the said Centre. The candidature of the petitioner and others have been considered in the light of the guideline of the Government of Orissa, issued by the Women and Child Development Depart vide letter No. 9994 dated 24.11.1997. Petitioner found fit to be eligible was subjected to suitability test along with other participants and accordingly petitioner since secured 10 marks has been selected and engaged.

(3.) LEARNED counsel for the petitioner has submitted