URMILA SHIVHARE Vs. STATE OF M.P.

JUDGEMENT

(1.) THE petitioner has filed this petition under Article 226 of the Constitution, assailing the order passed by Collector dated 05.09.2006 which is affirmed by the Commissioner in Revision on 14.11.2007.

(2.) THE main ground of attack advanced by Shri Katare is that the petitioner submitted her candidature for appointment on the post of Aganwadi worker. The Gram Sabha initially forwarded and recommended the name of the petitioner for selection, however the Collector/ District Programme Officer remitted the matter back to Gram Sabha to again recommend the name of the eligible candidates. In the second list, so forwarded by Gram Sabha, name of the petitioner and his application was not forwarded by Gram Sabha and respondent No.7 herein was appointed as Aganwadi worker.

(3.) A bare perusal of the order of Commissioner shows that the petitioner contended before the said authority as under: