REETA NAYAK Vs. STATE OF ORISSA AND ORS.

JUDGEMENT

(1.) PETITIONER has approached this Court for quashing the order dated 24.6.2015 passed in Anganwadi Appeal No. 27 of 2011 by which selection of the petitioner as Anganwadi Worker for Jhadalinga -2 Anganwadi Centre has been held to be void and accordingly set aside.

(2.) BRIEF facts of the case is that the petitioner who is unmarried lady, after having been passed Madhyama Examination which is said to be equivalent to Matric (H.S.C.) Examination had applied for Anganwadi Worker as per the application invited by the C.D.P.O., Astarang for Jhadalinga -2 Anganwadi Centre. At the time of submitting application petitioner has submitted certificate in support of her age, permanent residence, qualification and mark sheet and upon its verification she was selected by the selection committee on 4.6.2011 and accordingly started discharging her duty.

(3.) OPPOSITE party No. 5 challenged selection of the Petitioner on the following grounds: