SHRIMANTI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner is aggrieved by the order passed by the District Magistrate, Nalanda cancelling her appointment to the post of Aanganbari Sevika, Centre Mirza Bigha under Ward No. 3, Ramnagar, Silao Block, district Nalanda.

(2.) The ground for cancellation is that the Mukhiya who conducted the Aam Sabha did not take into account the list of persons who had applied for the post of Aanganbari Sevika. On perusal of the order of the District Magistrate, it would appear that certain persons had filed applications before the Ex-Ward Commission for being considered for appointment to the post of Aanganbari Sevikas. The District Magistrate entrusted the enquiry to the Deputy Collector Land Reforms and came to the conclusion that in fact applications were filed before the Ex-Ward Commissioner by Sunita Kumari and others. The order of the District Magistrate further cancelling the appointment of the petitioner on the ground that there were anomalies in the selection process, inasmuch as it appeared to the District Magistrate that there was no proper announcement with respect to making the appointment of Aanganbari Sevika. There is a provision to file an appeal against the order of the District Magistrate before the Commissioner. Thus, the petitioner would be at liberty to file such an appeal.

(3.) In the mean time, no appointments should be made, if it has not already been done since the order impugned is of the year 2008.