ANJANA DAS Vs. STATE OF ODISHA

JUDGEMENT

(1.) This intra-Court appeal preferred under Clause 10 of the Letters Patent Constituting the High Court of Judicature at Patna read with Article 4 of the Orissa High Court Order, 1948 and Rule 6 of Chapter-III and Rule 2 of Chapter-VIII of the Rules of the High Court of Orissa, 1948, is directed against Judgment dtd. 16/5/2025 rendered by a learned Single Judge in the writ petition, being W.P.(C) No.34394 of 2023, filed at the behest of one of the applicants for the post of Asha, exercising powers under Articles 226 and 227 of the Constitution of India whereby the decision of the Asha Selection Committee in the Meeting dtd. 6/10/2023 has been interfered with and, thereby the selection of the appellant (opposite party No.7 in the writ petition) has been quashed.

(2.) Before proceeding with the matter, it would be worthwhile to notice the basic facts culled out from the pleadings of the writ petition and the contents of the writ appeal triggering this appeal.

(3.) The writ appeal came up for consideration under the heading "Fresh Admission".