DIPTIMAYEE LENKA Vs. STATE OF ODISHA

JUDGEMENT

(1.) All the three writ applications involve common facts and law for which they are heard together and are being disposed of by this common judgment. For brevity the facts of the W.P.(C) No.26812 of 2024 are only reflected in this judgment.

(2.) An advertisement was issued on 10/7/2024 by the CDPO, Bhuban inviting applications from eligible candidates for engagement as Anganwadi Worker of Jaypur-3 Anganwadi Center including Bedhapal-1 Anganwadi Center. The petitioner was one of the applicants. In the selection process, the petitioner was found to have secured the highest marks and was thus selected. Accordingly, by order dtd. 13/8/2024 she was engaged as Anganwadi Worker of the Center. However, by order dtd. 1/10/2024 of the CDPO, Bhuban, purportedly on the orders of the Sub-Collector dtd. 1/10/2024, the selection of Anganwadi Worker was cancelled. The petitioner submitted a representation addressed to the Collector along with others but no action was taken thereon. On the contrary, a fresh advertisement was issued on 17/10/2024, copy of which is enclosed as Annexure-6 to the writ application. In the order dtd. 1/10/2024 the Sub-Collector, Kamakshyanagar, cancelled the advertisement dtd. 10/7/2024 on the ground of 'adoption of procedural defect' in selection of Anganwadi Worker. Being aggrieved, the petitioner has approached this Court with the following prayer:-

(3.) Be it noted that, in the connected writ applications also the petitioners were applicants and being selected and engaged in the other Anganwadi Center have challenged the cancellation of the advertisement dtd. 10/7/2024.