TRIVENI BAI NAVRANG Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This writ appeal has been filed against the judgment and order dated 18.9.2008, passed by the learned Single Judge in W.P.(S) No. 5220/2008 (Smt. Triveni Bai Navrang Vs. State of Chhattisgarh & others).

(2.) At the very out set it is necessary to mention that the writ appellant participated in the selection process of the Anganbadi Worker. A recommendation was made by the Gram Panchayat on the basis of the marks obtained in Class -8th as well as the eligibility regarding that the candidate was below the poverty line. The respondent No.7 was selected as she was having 57% marks in Class-8th and was below the poverty line and she was also having two years experience of working in Sub - Anganbadi Center.

(3.) With regard to the instant writ appellant Smt. Triveni Bai Navrang, her name was not in the electoral roll, she was having 43% marks in Class-8th as well as she was not below poverty line and she was above the poverty line, thus she was declared ineligible.