Madhya Pradesh High Court
Smt. Sangeeta Badole vs The State Of M.P. on 23 October, 2021
Author: Vivek Rusia
Bench: Vivek Rusia
1 WP-22791-2021
The High Court Of Madhya Pradesh
WP-22791-2021
(SMT. SANGEETA BADOLE Vs THE STATE OF M.P. AND OTHERS)
1
Indore, Dated : 23-10-2021
Heard through Video Conferencing.
Shri Jitendra Verma, learned counsel for the petitioner.
Shri Sudhanshu Vyas, learned Government Advocate for the
respondent-State.
Petitioner has filed the present petition seeking direction to the respondents to decide the objection submitted by her in pursuant to Clause 4 of the Circular/ Guidelines dated 10/07/2005 (Annexure P-5) issued in respect of appointment of Aganwadi Sahayika.
The petitioner and 09 others participated in the selection process for appointment to the post of Aganwadi Sahayika and a provisional list was published on 18/06/2021 by Project Officer, Women and Child Development Project, Thikri, District- Badwani, in which the petitioner has been placed at S.No.2 and one Smt. Rukmani has been placed at S.No.1.
The petitioner submitted an objection that Smt. Rukmani is not entitled for 10 additional marks under the head of BPL card holder. According to the petitioner, such an objection is liable to be decided as per clause 4 of the circular/ guidelines dated 10/07/2005 by the committee constituted and if the committee fail to decide the same, the same shall be decided by the Collector before issuing final selection list. The petitioner has been called to appear before the committee but thereafter, no action has been taken thereon.
Learned Government Advocate submits that this writ petition may be disposed of by issuing a direction to the respondents to decide the objection of the petitioner.
It is correct that the matter pertaining to selection of Aganwadi Sahayika cannot remain pending as there is a time schedule given in the circular dated 10/07/2005. Hence, this petition is disposed of with the 2 WP-22791-2021 direction to respondents No.1, 2, 3 and 5 to finalize the selection in accordance with the guidelines, if not already decided.
With the aforesaid direction, petition stands dispose of.
(VIVEK RUSIA) JUDGE vc Digitally signed by VARSHA CHATURVEDI VARSHA DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474011, st=Madhya Pradesh, CHATURVEDI 2.5.4.20=df59fbf0f5c7485addc8affe3edf20e67 d11d7f91045d81139f6792fbd4ae91f, cn=VARSHA CHATURVEDI Date: 2021.10.23 17:24:56 +05'30'