SWAPNA PRADHAN Vs. STATE OF ORISSA

JUDGEMENT

(1.) The petitioner, by way of this writ petition, seeks to quash the advertisement dated 27.05.2017 in Annexure-8 and order dated 19.08.2017 in Annexure-12 passed by the Collector, Balasore in Misc. Case No.10 of 2017 rejecting the representation of the petitioner dated 29.05.2017, in pursuance of the order dated 07.06.2017 passed in W.P.(C) No.10704 of 2017.

(2.) In view of the guidelines as well as circular issued by Government of Odisha from time to time, taking into consideration the growth of population, additional anganwadi centres were created. Accordingly, Bhanupur-II anganwadi centre was carved out of Bhanupur-I anganwadi centre. The total population of Bhanupur-II anganwadi centre is 534 and the service area of the said anganwadi centre starts from house no.1 to 50 and from house no.278 to 300. The Project Level Coordination Committee (PLCC), which is the competent authority, in its meeting carved out the above area to be the service area in respect of Bhanupur-II anganwadi centre. There are only two anganwadi centres, i.e. Bhanupur-I and Bhanupur-II within Baliapal Block under the ICDS Project. The advertisement issued on 12.04.2017 in respect of Bhanupur-II anganwadi centre was cancelled by the authorities with a view to once again verify the service area in respect of Bhanupur-II anganwadi centre, which was carved out of Bhanupur-I anganwadi centre. Consequentially, a detailed survey was done on 08.05.2017 as per the recommendation of the PLCC on 30.01.2015. The advertisement which was issued on 27.05.2017 is based on proper survey of area and the selection process was continued pursuant to such advertisement. Being aggrieved by issuance of the advertisement dated 27.05.2017 in respect of BhanupurII anganwadi centre and consequential rejection of the representation of the petitioner by the Collector, Balasore vide order dated 19.08.2017 in Misc. Case No.10 of 2017 under Annexure-12, in pursuance of the order dated 07.06.2017 passed in W.P.(C) No.10704 of 2017, this application has been filed.

(3.) Mr. J.K. Mishra-2, learned counsel appearing for the petitioner contended that an advertisement was issued on 27.05.2017 for engagement of anganwadi worker in respect of Bhanupur-II anganwadi centre, pursuant to which though selection has been done, the petitioner and other eligible candidates were deprived of submitting their applications. Agitating the same, the petitioner filed representation before the Collector, Balasore, which was registered as Misc. Case No.10 of 2017. But the same having not been considered, the petitioner approached this Court by filing W.P.(C) No.10704 of 2017 which was disposed of vide order dated 07.06.2017 directing the Collector, Balasore to look into the grievance of the petitioner, as narrated in the representation dated 29.05.2017, and take a final decision thereon as appropriate. The said representation having been rejected, vide order dated 19.08.2017 by the Collector, Balasore in Annexure-12, the petitioner has approached this Court by filing the instant writ application.