JAMNA BAI MEHRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) AGGRIEVED by order of the learned Single Judge dated 23-3-2004 in Writ Petition No. 2966/2001, this appeal has been directed. The appellant was appointed as Anganwadi Karyakarta on 12-2-2001 (Annexure A-3 along with appeal) by the Project Officer, Integrated Child Development Project, Gotegaon. The order of the Project Officer (Annexure A-3) was challenged by respondent No. 4 before the learned Single Judge on the ground that her candidature was not considered and she being widow, she ought to have been given preference as provided under Clause 4 of the Scheme contained in Annexure P-4 (of petition) dated 11-8-2000.

(2.) THE appellant and other respondents contested the case before the learned Single Judge on the ground, that as the closed relations of respondent No. 4 were the members of Panchayat, her candidature was rightly not considered.

(3.) THE learned Single Judge after appreciating the contentions of the parties allowed the writ petition holding that the reference to mother-in-law and uncle of fourth respondent was absolutely irrelevant in the matter and a widow has to be given preference. He therefore, directed the Collector, Narsinghpur to consider the case of the fourth respondent on the anvil of Annexure P-4 and pass a fresh order.