Alka Dwivedi vs State of M.P. And Others

Vijay Kumar Shukla, J

Heard through video conferencing.

The present intra-court appeal has been filed under Section 2(1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth ko Appeal)

Adhiniyam, 2005 being aggrieved by the order dated 13-03-2020 passed by the learned Single Judge in W.P. No.11465/2015, whereby the writ petition

filed by the appellant has been disposed of in the light of the order passed in W.P. No.18509/2012 [Ku. Madhu Gupta vs. Smt. Anju Mishra and

others]. Against the said order a writ appeal [W.A. No.587/2020 â€" Smt. Anju Mishra vs. State of M.P. and others] was preferred which has

been decided by this Court today, wherein we have declined to interfere in the order passed by the learned Single Judge allowing the writ petition.

It is pertinent to mention here that during the pendency of the W.P. No.18509/2012, the Anganwadi Centre, Ward No.13 â€" Nehru Nagar, Rewa

was bifurcated in two Angalwadi Centres. Earlier, the Anganwadi Centre, Ward No.13 â€" Nehru Nagar was treated as Centre No.2, whereas the

new centre was treated as Centre No.1. An advertisement was issued for appointment on the post of Anganwadi Karyakarta in the Anganwadi

Centre No.1 under Ward No.13, Nehru Nagar, Rewa on 23-6-2011. In pursuance to the said advertisement the present appellant/writ-petitioner, Alka

Dwivedi as well as the respondent No.6 â€" Ku. Madhu Gupta submitted their applications for appointment. In the provisional list prepared by the

Selection Committee the respondent No.6 was placed at Sr. No.1; one Smt. Neelima Dwivedi was placed at Sr. No.2; and the writ petitioner,

appellant herein, was placed at Sr. No.3.

Since the writ petition filed by the appellant was disposed of in terms of the order passed in W.P. No.18509/2012 [Ku. Madhu Gupta vs. Smt.

Anju Mishra and others] and the writ appeal (W.A. No.587/2020) arising out of the said order which is connected with the present appeal, has

been dismissed today, therefore, we do not find any case for interference in the order passed by the learned Single Judge in writ jurisdiction.

In view of the order passed in W.A. No.587/2020 today, the present writ appeal has lost its efficacy and does not require any adjudication.

Accordingly, the writ appeal stands dismissed having rendered infructuous.

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