V.K.Shukla,J. - (1.)The present intra court appeal has been filed under Section 2(1) of M.P. Uchcha Nyayalaya (Khand Nyaya Peeth Ko Appeal) Adhiniyam, 2005, being aggrieved by the order dated 16-06-2021 passed in W.P. No.14217/2020 (Smt.Preeti Singh Vs. State of M.P. and others) by the learned Single Judge, whereby the writ petition filed by the appellant has been dismissed. Both the orders passed by the Commissioner and Collector dated 17-07-2020 (Annexure P-5) and 11-09-2020 have been held to be valid.
(2.)The appellant filed a writ petition under Article 226 of the Constitution of India challenging the order dated 17-07-2020 passed by the Collector, District Sidhi and also order dated 11-09-2020 passed by the Commissioner, Rewa Division,Rewa.
(3.)The facts in nutshell are that an advertisement was issued on 21- 08-2018 inviting applications for filling up the post of Aganwadi Worker of various centres of District Sidhi. The appellant and the respondent no.6 both submitted their applications for Aganwadi Centre, Nagar Panchayat, Ward No.8 Tehsil Gopad Banas, District Sidhi (hereinafter Aganwadi Centre shall be referred to as 'Centre'). There were other candidates also, who applied for the post of Aganwadi Worker. A tentative select list (Annexure P-2) was published in which respondent no.6 secured first position as per the merit, as she secured highest marks i.e. 73.8 whereas the appellant secured 5th position as she secured 53.8 marks.