SHEETALA Vs. STATE OF U P

JUDGEMENT

(1.) THIS writ petition has been filed for issuing a writ of mandamus commanding the respondents to consider the claim of the petitioner regarding appointment on the post of Aanganbadi Karyakartri in view of the Government Order dated 16.12.2003. It appears that on the basis of advertisement and in view of the Government Order dated 16.12.2003 the Government has taken a policy decision for particular development of child in rural areas, as such the Aanganbadi Karyakartri and Sahayika were to be appointed. The petitioner and three other candidates had applied for the same. The petitioner being a backward and candidate below poverty line was fully eligible to be appointed. The Committee has recommended the name of the petitioner for appointment on the post of Aanganbadi Karyakartri but the District Level Committee has not communicated regarding the appointment of the petitioner. Subsequently, the petitioner came to know that respondent no.5 has been given appointment. Raising a grievance the petitioner has submitted a representation to this effect to the District Magistrate, Mahoba respondent no.3. The same is still pending and it has not yet been decided. In the facts and circumstances of the present case the writ petition is disposed of finally directing District Magistrate, respondent no.3 to decide the representation of the petitioner in accordance with law and in accordance with the Government Order by a speaking and reasoned order within a period of two months from the date of production of certified copy of this order before him. No order is passed as to costs.