IN THE SUPREME COURT OF INDIA

CIVIL  APPELLATE JURISDICTION

CIVIL  APPEAL  NO.  158     OF 2009

[Arising out of SLP(C) No. 5320/2006]

UJWALA YUVRAJ NAARKHEDE ... APPELLANT(S)

:VERSUS:

ARCHANA PRAKASH NARKHEDE AND ORS. ... RESPONDENT(S)

O R D E R

Delay condoned.

Leave granted.

Respondents filed a writ petition before the High Court, inter alia, praying

for the following reliefs:

“(d) Issue writ of mandamus or any other appropriate writ, order

or direction to direct the Respondent No.2 to appoint the petitioner

on  the  post  of  Anganwadi  Madatnis,  who  is  more  meritorious

candidate for the post of Anganwadi Madatnis.”

The High Court passed an interim order in terms of prayer (d) and (c) in the

writ  petition,  without  assigning  any  reason  therefor  and  without  giving  an

opportunity of being heard to the appellant herein.  

-2-

An application for review of the said order was filed by the appellant, which

again, without assigning any reason, has been dismissed.   

We,  therefore,  are of  the opinion  that  the impugned judgment cannot  be

sustained and it is set aside accordingly.  

However, the respondents may file appropriate application for grant of an

interim relief(s) if any occasion arises therefor.   

We would request the High Court to consider the desirability of disposing of

the  writ  petition  as  expeditiously  as  possible,  preferably  within  a  period  of  three

months form the date of communication of this order.

The appeal is allowed with the aforementioned direction.  

..........................J (S.B. SINHA)

..........................J   (Dr. MUKUNDAKAM SHARMA)    NEW DELHI, JANUARY 12, 2009.