Maya Rawat vs State Of Rajasthan ...
2023 Latest Caselaw 1161 Raj

[2023/RJJD/002957]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 16101/2022

Maya Rawat W/o Shri Rakesh Parmar, Aged About 34 Years, R/o Village Talaiya, Gram Panchayat Pardhathur, Panchayat Samiti Aaspur, District Dungarpur.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary Social Welfare Department, Secretariat, Jaipur.

2. The Project Officer, Women And Child Development Department, Aaspur, District Dungapur.

3. The Deputy Director, Integrated Child Development Department, Dungarpur.

4. Smt. Maya W/o Shri Dilip Roat, R/o Gram Kanela, Gram Panchayat Pardathur, Panchayat Samiti Aaspur, District Dungarpur.

                                                                  ----Respondents


For Petitioner(s)          :     Mr. Sanjay Mathur
For Respondent(s)          :     -



                      JUSTICE DINESH MEHTA

                                      Order

30/01/2023

1. By way of present petition, the petitioner has challenged the

order dated 25.03.2022, whereby the respondent No. 4 has been

appointed as Anganwari Worker.

2. The petitioner has got an alternative and efficacious remedy

under the scheme relating to 'Aaganwari Worker' best suited for

the facts involved in this case.

3. That apart, in light of judgment of this Court rendered in the

case of Bidami Devi Vs. State of Rajasthan & Ors. [DB Civil

[2023/RJJD/002957] (2 of 2) [CW-16101/2022]

Special Appeal (Writ) No.663/2016], the petitioner is required to

avail statutory remedy of appeal.

4. In view of the aforesaid, without entering into the merit of

the case, the writ petition is disposed of with a direction to the

petitioner to file an appeal before the Appellate Authority against

the selection of respondent No.4 within a period of four weeks

along with application for condonation of delay.

5. In case the appeal along with application for condondation of

delay is filed, the Appellate Authority shall decide the same in

accordance with law as early as possible, preferably within a

period of six months from receipt thereof.

6. Stay application too stands disposed of accordingly.

(DINESH MEHTA),J 27-Ramesh/-

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