Pramath Patnaik, J. - (1.) In the captioned writ application, the petitioner has inter alia prayed for quashing order dated 04.09.2009 whereby respondent no. 2 cancelled the selection of the petitioner on the post of Anganbari Sevika and further prayer has been made for direction upon the respondents to reinstate the petitioner as Anganbari Sevika.
(2.) Bereft of unnecessary details, the facts as delineated in the writ application, in brief, is that in the Aamsabha held on 06.12.2006, the petitioner was selected and vide letter dated 13.06.2007, the petitioner was informed that she was selected on the post of Anganbari Sevika. Pursuant thereto, she continued on the post with utmost satisfaction to the authorities concerned. But, being aggrieved by her selection, another candidate who also participated in the selection process, approached this Court by filing W.P. (S) No. 4365 of 2007, which was disposed of vide order dated 22.04.2009 with a direction to dispose of the representation of the writ petitioner in W.P. (S) No. 4365 of 2007 by passing a speaking order. Pursuant thereto, the respondent no. 2-the Deputy Commissioner, Hazaribagh passed impugned order whereby appointment of the petitioner was cancelled.
(3.) Heard Mr. Afaque Ahmad, learned counsel for the petitioner, Mr. Jayant F. Toppo, learned counsel for the respondents-State and Mr. Baleshwar Yadav, learned counsel for the respondent no. 5.;