MINILATA DEI Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and Mr. Amit Pattnaik, learned Additional Government Advocate for the State.

(2.) This writ petition has been filed assailing the order dated 26.04.2007 passed in Misc. Case No. 30 of 2006 whereby and hereunder the Collector has directed the C.D.P.O. to come out with the fresh notification for the post of Anganwadi helper within 30 days.

(3.) Case of the petitioner is that she being the permanent resident of the hamlet namely Bandar which relates to the revenue village Dhanuharbelari coming under Marichpur G. P. under Balikuda Block in the district of Jagatsinghpur which consists of other two hamlets namely Bandar and Kerabelari and other than these two hamlets there is no other hamlets in the said village.