BABITA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner is aggrieved by the fact that the respondent no. 8, namely, Babita Kumari has been appointed as an Aanganbari Sevika by order dated 18.03.2007. The ground for challenging the appointment of respondent no. 8 is that according to the petitioner, the lady is 45 per cent disable and has not produced the certificate as required under Clause of the guidelines, which reads as follows.

(2.) Referring to Anneuxre-7, Counsel for the petitioner submits that while the appointment was being made in the Aam Sabha, the respondent no. 8 was to produce a certificate from the concerned Medical Authority to show that she was mentally and physically fit. According to the petitioner, respondent no. 8 is working illegally from the year 2007. The fact that the respondent no. 8 is working on the post indicates the fact that she is mentally and physically fit. The Mukhiya of the Gram Panchayat, Tahirpur Goura, district Banka should ensure that the respondent no. 8 produces the medical certificate required under Clause J of the guidelines of the year 2006, if not done already.

(3.) The petitioner may produce a copy of this order before the Mukhiya of the Gram Panchayat Tahirpur Goura, district Banka.