PUSPANJALI SAHOO Vs. STATE OF ODISHA

JUDGEMENT

(1.) This writ petition under Articles 226 and 227 of the Constitution of India, 1950 has been filed by the petitioner praying for directing the Opposite Parties including the Child Development Project Officer, Rasulpur Block(Opposite Party No.4) in the district of Jajpur for disbursement of the arrear salaries of the petitioner with effect from 24/7/2025, as her salary since 24/7/2025 has not been disbursed/paid by the Opposite Parties as yet.

(2.) The factual backgrounds of this writ petition, which prompted the petitioner for filing of the same is that, in pursuance to the directions given in the judgment dtd. 26/6/2025 passed in the writ appeal vide W.A. No.852 of 2025, the petitioner was appointed on dtd. 24/7/2025 as an Anganwadi Worker of Anganwadi Centre No.6 of Prathmakhandi Grama Panchayat under Rasulpur Block in the district of Jajpur and accordingly, she(petitioner) has been discharging her works properly as an Anganwadi Worker of Anganwadi Centre No.6 of Prathmakhandi Grama Panchayat since 24/7/2025 continuously and regularly without any default, but till yet, her monthly salaries since 24/7/2025 till yet, have not been paid by the Opposite Parties. As such, the petitioner had/has been discharging all works of Anganwadi Centre No.6 of Prathmakhandi Grama Panchayat properly since 24/7/2025 without payment. When, in spite of several representations of the petitioner, as per Annexure-7 series for payment of her arrear salary since 24/7/2025, the Opposite Parties did not respond to the same, then, without getting any way, the petitioner approached this Court by filing this writ petition praying for directing the Opposite Parties including her drawing and disbursing officer, i.e., Opposite Party No.4 for releasing her all arrear salaries in her favour.

(3.) Heard from the learned counsel for the petitioner and learned Additional Government Advocate for the State.