MANJU SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS is one of the cases which seem to have been rendered practically devoid of any meaning of relevance on account of their long pendency before this Court. The controversy in this case relates to selection of Aangan Bari Sevika for the Child Welfare Centre in Sebnan Gram Panchayat.

(2.) IT is not needed here to go into the question whether Aangan Bari Sevika is a civil post under the Government or it is simply an engagement for carrying on some Child Welfare Scheme framed by the Government and whether the engagement to work as Aangan Bari Sevika can also be subjected to the same rigorous tests as prescribed for appointment against a civil post under the Government.

(3.) SUFFICE it to note that according to the petitioner, earlier a selection was made for engagement as Aangan Bari Sevika and she was the candidate selected for the centre in question. Admittedly, however, no engagement order was issued and she had not started working as Sevika at the centre in question. It appears that it was brought to the notice of the Minister, Welfare Department, Government of Bihar that a number of centres were not functional for want of selection of Aangan Bari Sevikas and he, by order dated 29.1.1991, asked the Deputy Director, Welfare to personally initiate steps for selection of Aangan Bari Sevikas so that all those centres may be activated. On the basis of the letter issued by the Minister, the Deputy Director, Welfare, once again initiated the process for selection of Sevikas for a number of centres and this time, it was respondent No. 8 who was selected for the centre at Sebnan. The select list was issued under letter No. 31 dated 13.3.1991. It was at that stage that the petitioner came to this Court challenging the selection of respondent No. 8 as Sevikas for the centre.