NAGMA PARBIN Vs. REVENUE DIVISIONAL COMMISSIONER

JUDGEMENT

(1.) Both the writ petitions are directed against the same order and involve common facts for which, both were heard together and are being disposed of by this common judgment.

(2.) Be it noted that the petitioner in W.P.(C) No. 5333 of 2025 (hereinafter referred to by her name, Nagma Parbin) has filed the writ petition challenging the order dtd. 10/2/2025 passed by the RDC(CD), Cuttack in Anganwadi Second Appeal No.1 of 2024 in so far as it relates to holding her as not eligible for the post of Anganwadi worker for Panisandha(C) Anganwadi Center and for a direction to the concerned authorities to appoint her as such.

(3.) The petitioner in W.P.(C) No.5545 of 2025 (hereinafter referred to by her name, Wahida Khatun) has filed the writ petition also challenging the aforementioned order passed by the RDC(CD), Cuttack whereby she was also held not eligible for the post of Anganwadi worker of the aforesaid Anganwadi center.