KUMARI REKHA BHARATI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Leave granted.

(2.) This Civil Appeal is directed against the order dated 26.04.2017, passed by the High Court of Judicature at Patna in Letters Patent Appeal No. 1988 of 2016. By the aforesaid order, Order dated 07.09.2016 passed in CWJC No.2120 of 2014 by the learned Single Judge, was confirmed. The learned Single Judge has allowed the writ petition filed by the 9th Respondent, by quashing the order dated 20.03.2013 passed by the Collector, Muzaffarpur and the order dated 30.10.2013 passed in Appeal No. 246 of 2013 by the Commissioner, Tirhut Division, Muzaffarpur.

(3.) In the year 2006, an advertisement was issued by the Mukhiya / Panchayat Secretary, Gram Panchayat Mirapur (Kumrapakar) Panchayat, inviting applications for appointment of Anganwadi Sevika in Panchayat Centre No.43/09 of Gram Panchayat Mirapur, Block Muraul, district Muzaffarpur. For the aforesaid purpose, a merit list was prepared in which 9th Respondent herein, was placed at Sl.No.01 and the appellant was at Sl.No.02.