SANJITA BEHERA Vs. ADM, SUBARNAPUR AND OTHERS

JUDGEMENT

(1.) This writ petition is under Article 226 and 227 of the Constitution of India wherein the order dated 7.12.2015 passed in Anganwadi Appeal No.105 of 2010 passed by the Addl. District Magistrate, Subarnapur is under challenge whereby and where under the appellate authority has cancelled the appointment of the petitioner as Angawadi Worker of Hirapali Anganwadi Center and orders for engagement of private opposite party by observing all formalities.

(2.) Grievance of the petitioner is that in pursuance of advertisement No.851 dated 23.12.2009, she along with others had applied to be considered for engagement as Anganwadi Worker for Hirapali Anganwadi Center falling in the district of Subarnapur. The Selection Committee has found the petitioner suitable for the post, accordingly selected and engaged her vide order dated 22.06.2010.

(3.) Opposite party no.3 being aggrieved with the selection of the petitioner has approached before the A.D.M., Subarnapur to cancel the appointment of the petitioner on the ground that due to wrong awarding of preferential marks in favour of the petitioner, she has been selected and engaged. According to her, the petitioner is not entitled to get preferential marks of having ECCE certificate which provides to award 15 extra marks but the marks awarded is not in consonance with the guideline issued by the State authorities.