As per case facts, Respondent No.1 was terminated from her Anganwadi Worker post, and her appeal was dismissed. Subsequently, a resolution declared her termination wrongful, leading to her re-appointment. Petitioner ... challenged this, and the Collector set aside Respondent No.1's appointment, appointing the Petitioner instead. Respondent No.1 then filed a revision, and the Additional Commissioner restored her appointment. Petitioner filed this Writ Petition. The question arose whether the Additional Commissioner's order, restoring Respondent No.1's appointment despite a past termination and government circulars, was legally sound, especially when a competent authority later deemed the termination wrongful. Finally, the High Court dismissed the Writ Petition, upholding the Additional Commissioner's order, finding that the revisional authority rightly considered the subsequent resolution that declared Respondent No.1's original termination wrongful, thus making disqualification circulars inapplicable.