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Judgment
Heard learned counsel for the petitioner and learned G.P.-2 for the State-respondent.
Learned counsel for petitioner is permitted to implead the the Commissioner, Magadh Division, Gaya, as Respondent No.10 to the instant writ application during course of the day.
The petitioner's complaint is that her Anganwari Appeal No. 09 of 2019 has been rejected by the District Magistrate, Aurangabad (Respondent No.4) as the said Authority realized the same was admitted by mistake in view of the fact that, in the meantime, the Commissioner became the Competent Appellate Authority under the Anganwari guidelines.
The petitioner's counsel submits that the appeal of the petitioner has, therefore, not been considered and she has been deprived of her opportunity of appeal provided under the guidelines due to an inadvertence on the part of District Magistrate, Aurangabad (Respondent No.4).
Learned counsel for State submits that since competing candidates, including the petitioner were found to be ineligible, her selection as Anganwari Sevika has rightly been cancelled.
The issue is whether the Anganwari Appeal of the petitioner is required to be considered by the Competent Authority or not. The answer can only be in the affirmative. Since the provisions of the appeal has been prescribed in the Anganwari guidelines, the petitioner's Anganwari Appeal no. 9 of 2019 (Annexure-5) was required to be considered by the Competent Authority.
Since the admitted position is that now the Competent Authority for considering the appeal is the 'Commissioner', this Court would allow the petitioner an opportunity to file her appeal before the Commissioner, Magadh Division, Gaya (Respondent No.10) within a period of four (04) weeks from today. If such an appeal is filed, the Commissioner shall consider the same in accordance with law without raising the same being barred by delay. While considering the appeal of the petitioner, the order dated 26.07.2019 passed by the Respondent No.4 shall not stand in the way of such consideration.
The writ application is allowed with the aforesaid directions/observations.