SUJATA ROUT Vs. STATE OF ORISSA AND OTHERS

JUDGEMENT

(1.) This writ petition is for questioning the order of appointment made in favour of the opposite party no.5 as Anganwadi Worker in Nagena Anganwadi Centre, Gandia Block in the district of Dhenkanal.

(2.) Brief facts of the case is that pursuant to the notice dated 30.10.2002 inviting application for consideration of candidatures for engagement of Anganwadi Worker in Nagena Anganwadi Centre, the petitioner, the opposite party no.5 and others participated in the selection process. The selection process has commenced on the basis of the guideline dated 30.11.1998. Procedure for selection has been provided therein along with eligibility conditions. The procedure of selection has been reflected at para-8 of the aforesaid guideline which is being quoted herein below:

(3.) Learned counsel for the petitioner has submitted that she has submitted her application along with experience certificate showing her experience worked in Nabasi Seva Sansada as under Annexure- The selection committee has considered the candidature of one and the other candidates and on scrutiny the candidature of the petitioner as also opposite party no.5 has been found to be proper, accordingly they have been directed to face interview which was held on 200 The petitioner as well as the opposite party no.5 has been awarded marks as 51.33 and 44.14 respectively prior to the interview. The petitioner has not been awarded any marks with respect to experience since the document submitted by her is having no experience since the said certificate is not acceptable in absence of registration number who has issued the said certificate since no such centre is available at Kandhabola, Kamakhyanagar but the interview Board after assessing the marks awarded 1.4 marks and 8.8 marks in favour of the petitioner and opposite party no.5 respectively, thereafter the petitioner secured 52.73 marks and opposite party no.5 as 52.94 marks in total, accordingly on the basis of the position in total marks, opposite party no.5 has been selected which has been questioned by the petitioner before this Court on the ground that experience certificate under Annexure-3 has been obtained by the petitioner which was registered under the Societies Registration Act.