Pramath Patnaik, J. - (1.) In the captioned writ application, the petitioner has inter alia prayed for direction upon the respondents to cancel the appointment of respondent no. 7 and direct the respondents to make appointment of the petitioner on the post of Anganbari Sevika.
(2.) The facts, as delineated in the writ application is that pursuant to a notice, Aam Sabha was held on 22.05.2007, in which one Beli Devi was selected as Sevika and Sunita Devi was selected as Sahayika but the petitioner failed to get selection on the post of Sevika. Aggrieved thereof, the petitioner filed application before the authorities concerned for cancellation of selection of said Beli Devi. Consequently, her selection was cancelled. Thereafter, in between 2007 to May, 2013 three times Aam Sabha was held but selection on the post of sevika could not be made. Ultimately, 4th Aam Sabha was held on 31.05.2013, in which, petitioner, respondent no. 7 and another candidate applied but ignoring the higher educational qualification of the petitioner and further she belongs to scheduled caste, the beneficiary population, respondent no. 7 was selected. Aggrieved thereof, the petitioner filed an application before the Secretary, Social Welfare Department but it did not evoke any response.
(3.) Heard Mr. Purnendu Kumar Jha, learned counsel for the petitioner; Mr. D.K. Dubey, learned Sr. S.C. I for the respondentState and Mr. Pankaj Kumar, learned counsel for the respondent no. 7.;