CHHAYA Vs. THE STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The Petitioner is aggrieved by the judgment and order dated 07.01.2015 delivered by Respondent No. 2- Divisional Commissioner.

(3.) The Petitioner as well as Respondent No. 5 applied for appointment as "Anganwadi Sevika" pursuant to the proclamation issued by Respondent No. 4- Child Development Project Officer dated 09.12.201 Their applications were in relation to the post of "Anganwadi Sevika" for village Mategaon, Taluka Purna, District Parbhani. Respondent No. 5 was subsequently selected in the interviews held on 27.01.2014 as she had secured 660 marks in the first round and 8.50 marks in the interviews, whereby, her total tally was 72.10. The Petitioner secured 65.33 in the first round and scored 4.50 in the interviews and her total was 69.8