GEETANJALI SUNI Vs. COLLECTOR-CUM-DM

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Mr. Amit Pattnaik, learned Addl. Government Advocate.

(2.) The petitioner being aggrieved with the order dated 5.1.2016 passed by the Addl. District Magistrate-cum-Appellate Authority, Nuapada is before this Court.

(3.) The brief facts of the case of the petitioner as has been pleaded in the writ petition is that the Child Development Project Officer, Nuapada made an advertisement for selection and appointment of Anganwadi Worker in respect of Kodomeri-II Anganwadi Centre and in pursuant to the same the petitioner, opposite party No.5 and another candidate, namely, Son Kumari Dandsena along with three other candidates have participated in the selection process and their candidature has been scrutinized by the selection committee in which it has been found that the petitioner and opposite party No.5 are not the residents of the Anganwadi Centre area but the other candidate, namely, Son kumara Dandasena even though a resident of the Angangwadi centre but since an O.B.C. candidate, her candidature was not considered.