MINA MAHALIK Vs. STATE OF ORISSA AND OTHERS

JUDGEMENT

(1.) In this writ petition under Articles 226 and 227 of the Constitution of India the order dated 24.4.2015 passed by the Sub-Collector, Bhadrak in AW Misc.Appeal No.2 of 2012 is under challenge.

(2.) Brief facts of the case of the petitioner is that in the year 2008-2009 two new Anganwadi Centres have been created in village Balarampur namely Balarampur Dakhinasahi Anganwadi Centre and Balarampur Jenasahi Anganwadi Centre. Balarampur Jenasahi Anganwadi centre was formed consisting of two patches of Mohaliksahi, Maliksahi and Jenasahi and area was identified from Narendra Mallick Ghar to Sada Jena Ghar. Balarampur Dakhinasahi Anganwadi Centre was formed consisting of Dakhinasahi, Biswalsahi, Beherasahi, Paridasahi and a portion of Mahaliksahi and the area was identified from Sisir Naik Ghar to Rama Mohalik Ghar. Identification of area was approved by the BLCDC on 24.12009, after its approval, applications were invited by the Child Development Project Officer, Basudevpur, for appointment of Anganwadi Worker in respective of the aforesaid centres.

(3.) Learned counsel for the opposite party-State Mr.S.Mohanty-I and Mr.Prasana Kumar Parhi, learned counsel for the opposite party no.4 has jointly submitted by objecting to the prayer advanced on behalf of the petitioner that advertisement was published in both the Anganwadi Centres, demarcation of the area in both the Centres has been approved, but the same was based upon the report of the C.D.P.O. but the demarcation of the area is not duly been conducted, same has been questioned by the opposite party no.4 in W.P.(C) No.6548 of 2010 , in terms of the order passed in the aforesaid writ petition, the Sub-Collector has directed the C.D.P.O. to submit report and when not satisfied with the foresaid report, he has again directed the C.D.P.O. and B.D.O. to submit joint enquiry report and as per the joint report, some of the centre area falling within the Dakhinasahi area since wrongly been demarcated, hence same has been decided to be shifted from Dakhinasahi centre area to Jenasahi Centre area and in consequence thereof, petitioner's residence has come in the Jenasahi centre area.