JASODA BEHERA Vs. STATE

JUDGEMENT

(1.) THE Petitioner on being transferred and directed to join in Padampeta Anganwadi Centre after completion of her training on being appointed as such, in Madhuruchua, has preferred this Writ Petition.

(2.) DURING pendency of the Writ Petition, since the Opp. Party No. 3 being the Project Officer issued the letter under Annexure 4 intimating the Petitioner that the Collector has been pleased to disengage her from the post of Anganwadi Worker of Madhuruchua Centre of Ganjam I.C.D.S. Project with immediate effect for disobedience of the order of the authority, she sought for amendment of the Writ Petition. The said amendment being allowed, the Petitioner has now prayed for quashing the order under Annexure -2 which was initially issued to the Petitioner intimating her that she is appointed at Padampeta Anganwadi Centre after she completed her training and the Annexure -4 under which she has been intimated that she is disengaged from the post of Anganwadi Worker.

(3.) HOWEVER , it is seen that said Namita Patnaik has not been impleaded as an Opp. Party in the present Writ Petition for which the legality of her appointment cannot be examined in the present Writ Petition.