ABANTI BEHERA Vs. COLLECTOR

JUDGEMENT

(1.) HEARD Mr. Sachidananda Sahoo learned Counsel for the petitioner, Mr. M.K.Sahoo learned Counsel for Opposite Party No. 5, Mr. B.B.Mohapatra learned Counsel for the intervenors and the learned Counsel for the State.

(2.) THE dispute in the present writ petition is with regard to the engagement of Anganwadi Workers at Salanga Anganwadi Centre under Nimapara block.

(3.) IN course of hearing of W.P.(C) No. 6150 of 2005, it came to the notice of the Court that Opposite Party No. 5 had already approached the Collector, Puri, by filing a representation dt. 21.3.2005 and, therefore without entering into the arena of dispute this Court disposed of the said writ petition with a direction to the Collector, Puri, to look into the grievance of the petitioner and dispose of the representation said to have been filed by the petitioner in accordance with law. In consonance with the said direction, the Collector, Puri, called for the documents from the Selection Committee, perused the same, caused an inquiry and also heard the parties. It is observed by the Collector in his order that the post of Anganwadi Worker of Salanga Anganwadi Centre fell vacant due to the resignation of Sailabala Dei as she tendered her resignation on being engaged as Swechhasevi Sikhya Sahayak and directed that to avoid the delay in process of selection of Anganwadi Worker, Smt. Rita Swain (the petitioner before this Court in the earlier writ petition) who stood second in the selection list should be engaged in the said post.