Pravasini Mohanty vs State Of Odisha And Others
2022 Latest Caselaw 3023 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                             W.A. No. 877 of 2022
            Pravasini Mohanty               ....       Appellant
                 Mr. Santosh Kumar Pattanaik, Senior Advocate
                              with Mr. P.K. Pattanaik, Advocate


                                       -versus-

            State of Odisha and Others            ....    Respondents
                                               Mr. M.K. Khuntia, AGA

                            CORAM:
                            JUSTICE JASWANT SINGH
                            JUSTICE M.S. SAHOO

                                        ORDER (Oral)

Order No.                                08.07.2022

 01.        1.    This matter is taken up through virtual/physical
            mode.

2. It is contended that for selection to the post of Anganwadi Helper there is no criteria warranting award of marks, which has been erroneously made the basis by the learned Single Judge while setting aside the appointment of the appellant as an Anganwadi Worker based on the findings dated 08.05.2015 recorded by the Collector, Puri duly supplemented by the subsequent finding dated 20.01.2020 holding that the appellant was unanimously selected by the competent authority/body for appointment as Anganwadi Helper of the village concerned.

3. Issue notice for 03.11.2022.

Mr. M.K. Khuntia, learned AGA appears and waives of notice on behalf of Opposite Party Nos. 1 to 4. Four extra copies of the writ appeal be served upon him.

// 2 //

4. Issue notice to Opposite Party No.5 by Registered/Speed Post with A.D. making it returnable by 03.11.2022. Requisites be filed for issuance of notice within three working days.

5. Operation of the impugned judgment/order passed by the learned Single Judge shall remain stayed.

Issue urgent certified copy on payment of usual charges.

(Jaswant Singh) Judge

(M. S. Sahoo) Judge Basudev 8th July, 2022 Cuttack