Wagita Priyadarshini Behera vs Addl. District. Magistrate
2023 Latest Caselaw 8288 Ori

                                           IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                    W.P.(C) No.22262 of 2023
                                      Wagita Priyadarshini Behera            ....           Petitioner
                                                                             Mr.Anshuram Mishra,Adv.
                                                                 -versus-
                                      Addl. District. Magistrate, Puri ....            Opposite Parties
                                      & others                                       Mr. Ch.S.Mishra,
                                                                                                AGA



                                                CORAM:
                                                DR. JUSTICE S.K. PANIGRAHI

                        Order                               ORDER
                        No.                                31.07.2023

01 1. This matter is taken up through hybrid arrangement.

2. Heard learned counsel for the petitioner and learned

counsel for the State.

3. The petitioner has filed this Writ Petition seeking

direction from this Court to the Additional District

Magistrate, Puri for disposal of the Anganwadi Appeal

No.02/2022 with respect to appointment of the

Anganwadi Worker in Garhkokal Anganwadi Centre

under Brahmagiri Block, district Puri within a specific

time period.

4. The brief fact of the case is that as per the

advertisement issued by the opposite party

No.2/C.D.P.O. Brahmagiri Block both the petitioner and

the opposite party No.1 applied for the post of

Anganwadi Worker in Garhkokal Anganwadi Centre.

Digitally Signed Signed by: LINGARAJ BEHERA Designation: Sr. Stenographer Reason: Authentication Location: Orissa High Court,Cuttack Date: 03-Aug-2023 10:24:09 // 2 //

The grievance of the petitioner is that the opposite party

no.1 was appointed in the said post based forged

documents including academic testimonials. Though the

petitioner has raised objection in this regard before the

Selection Committee, none paid heed to her, for which,

she filed an Anganwadi Appeal Case vide No.02 of 2022

in the Court of learned Additional District Magistrate,

Puri. It is pertinent to mention that though the argument

is concluded in the said appeal, but it has been pending

since long on the pretext of adjournment from time to

time for final judgment. Hence, she has been constrained

to approach this Court by filing this petition seeking

redressal of her grievance as aforesaid.

5. Without going into the merit of the case, and

considering the facts and submissions made, the

Additional District Magistrate, Puri is directed to dispose

of the case at the earliest possible preferably within a

period of one month from the date of receipt of certified

copy of this order.

6. Accordingly, the Writ Petition is disposed of.

(Dr. S.K. Panigrahi) Judge LB

Digitally Signed Signed by: LINGARAJ BEHERA Designation: Sr. Stenographer Reason: Authentication Location: Orissa High Court,Cuttack Date: 03-Aug-2023 10:24:09