CHANDRAKANTI NAYAK Vs. STATE OF ORISSA AND OTHERS

JUDGEMENT

(1.) The petitioner being aggrieved with the order passed in Anganwadi Appeal No.32 of 2011 dated 23.08.2011 is before this Court.

(2.) Brief facts of the case of the petitioner is that in pursuance to notification dated 12.7.2006 a meeting of Mahila Sabha was scheduled to be fixed on 8.8.2006 in order to select and engage the Anganwadi Worker in Kandiasahi Anganwadi centre and accordingly four candidates namely Chandrakanti Nayak (petitioner), Geetanjali Jena, Shantilata Rout and Swapnarani Parida submitted their applications before the C.D.P.O., Chandbali. The meeting of Mahila Sabha was held on 8.8.2006, candidature of Swapnarani Parida was rejected due to underage. The candidature of Shantilata Rout was also rejected on the ground of not belonging to the service area of the centre, candidature of Geetanjali Jena was not taken into consideration by the Mahila Sabha as she filed a petition for withdrawal of her candidature and hence the petitioner became single eligible candidate and accordingly her name was suggested by the Mahila Sabha for selection and engagement of Anganwadi Worker for the centre.

(3.) But the CDPO, instead of issuing engagement order in favour of the petitioner, delayed the matter and in the meanwhile revised guideline has come into force w.e.f. 2.5.2007 and hence a new notification inviting fresh applications was issued on 9.7.2007. In pursuance of the notification dated 9.7.2007, Swapnarani Parida whose candidature was rejected in the earlier notification dated 12.07.06 applied for the said post.