SANDHYARANI MISHRA Vs. COLLECTOR, PURI & ORS.

JUDGEMENT

(1.) Heard learned counsel for the petitioner, Mr. Amit Pattnaik, learned Addl. Government Advocate as well as learned counsel for opposite party No.4.

(2.) This writ petition has been filed by the petitioner challenging the order (Annexure-3) and for issuance of direction upon the opposite parties to appoint her instead of opposite party No.4.

(3.) The brief facts of the case of the petitioner is that in pursuance to an advertisement the petitioner along with others including opposite party No.4 had participated in the selection process for engagement of Anganwadi worker in which the opposite party No.4 was appointed which was challenged by the petitioner in Anganwadi Appeal No.9 of 2007 which was allowed and the opposite party No.4 was directed to be disengaged and to take steps for filling up the posts immediately according to the revised guideline.