SACHALA PANDA Vs. COLLECTOR, PURI

JUDGEMENT

(1.) The short question that arises in this writ petition is, if an applicant's candidature should be rejected on the ground that she has submitted false information regarding her work experience, while submitting application for being engaged as Anganwadi worker?

(2.) The petitioner applied for being engaged as the Anganwadi worker of Gualipari Anganwadi Centre coming under the Child Development Project Officer (hereinafter referred to as the "C.D.P.O." for brevity), Satyabadi in the district of Puri. Opposite parties 4 and 5 were also applicants for the aforesaid volunteer work. After scrutinizing the applications of the applicants, only three applicants were found eligible for being interviewed.

(3.) In the meantime, opposite party No. 5 filed writ petition bearing W.P.(C) No. 8900 of 2006 challenging the selection of opposite party No. 4. The writ petition was disposed of giving direction to the Collector, Puri to dispose of the representation filed by the said opposite party No. 4 on merit within a specific time. The order was passed on 14.07.2006.