Madhumita Behera ` vs State Of Odisha & Ors .... Opposite ...
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Orissa High Court

Madhumita Behera ` vs State Of Odisha & Ors .... Opposite ... on 5 August, 2025

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                               W.P.(C). No. 21525 of 2025

            Madhumita Behera             `....                    Petitioner
                                                            Represented by
                                                             Mr. N.Lenka,
                                                                 Advocate
                                          -Versus -
            State of Odisha & Ors          ....             Opposite Parties
                                                           Represented by
                                                                     AGA

                        CORAM:
                          JUSTICE SASHIKANTA MISHRA
                                         ORDER_
Order No.                                05.08.2025
   06.
              1.

This matter is taken up through hybrid mode.

2. The petitioner is aggrieved by the cancellation of her selection as Anganwadi Worker of Mathakaragorla Anganwadi Centre as per order dated 01.10.2024 passed by the CDPO basing on order passed by the Sub-Collector on the same date. It is contended that the cancellation of the selection was arbitrary and without any justified reason. In similar circumstances, persons affected by the same order approached this Court in W.P.(C). Nos. 26812 of 2024, 26991 of 2024 and 27290 of 2024. This Court, by judgment passed on 10.07.2025, set aside the order of cancellation holding that the same is arbitrary and unreasonable. The petitioner claims that her case is also covered by the ratio decided in the aforementioned case.

3. This Court finds that the petitioner has not approached the

competent authority highlighting her grievance. In such view of the matter, the writ application is disposed of granting liberty to the petitioner to approach the Sub-Collector, Kamakhyanagar by submitting representation highlighting her grievance along with a copy of the judgment passed by this Court in the aforementioned case. The Sub-Collector shall consider the grievance of the petitioner in light of the ratio decided in the aforementioned case and take an informed decision within two weeks thereafter under intimation to the petitioner. The Sub-Collector shall act upon the certified copy of this order to be produced by the petitioner.

(Sashikanta Mishra) Judge Deepak