- (1.) The petitioner is a candidate for the appointment on the post of Anganwadi Worker. An advertisement was issued sometimes in the year 2007 for the employment of Anganwadi Worker in Gram Sabha Karo, Block Sohawan, Ballia. There were two posts; one was reserved for the Scheduled Caste and another for Unreserved category.
(2.) The petitioner and the fourth respondent both had applied against unreserved category post. The petitioner contends that ignoring her claim the fourth respondent was selected as an Anganwadi Worker. It is stated that since the petitioner worked for the period in between 2001 and 2007 on the post of Sahayika and was senior to the fourth respondent, she challenged the promotion of the fourth respondent, whereupon the promotion of the fourth respondent was cancelled vide order dated 28th March, 2011.
(3.) Aggrieved by the said order the fourth respondent preferred Civil Misc. Writ Petition No. 23673 of 2011, Smt. Raj Kumari Devi v. State of U.P. & others which was disposed of by this Court on 20th February, 2014 by issuing a direction upon the respondents to consider her grievance. In compliance thereof the impugned order has been passed by the Child Development Project Officer, Sohawan, Ballia on 22nd August, 2014.;