RITA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner and the learned Counsel for the State.

(2.) The controversy relates to appointment of the Petitioner as Anganwari Sevika at Centre 64 in Ward No. 32 in Hazipur Nagar Parishad area.

(3.) The Petitioner was appointed earlier which was questioned by Respondent No. 8 leading to the District Magistrate holding that the Petitioner had lesser marks than Respondent No. 8 and therefore she could not be appointed. The appeal preferred by the Petitioner before the Commissioner has been dismissed. The authorities have relied upon a report of the District Programme Officer to hold that Respondent No. 8 was a resident of Centre 64 in Ward No. 32 itself and since she had higher marks than the Petitioner she has wrongly been denied appointment.