KUMARI RANI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The petitioner claims to have been selected on the post of Anganwari Sevika at Centre No. 6 Madhya Vidyalaya Mujaphara, Village-Mujaphara, Panchayat- Dih Per, Block-Veerpur, District-Begusarai. Questioning the appointment of Respondent No. 9, the petitioner moved before the District Magistrate unsuccessfully against which she preferred an appeal before the Divisional Commissioner, who dismissed the same on 12.9.2008.

(3.) Anganwari Sevikas do not hold any post in the Government and are not Government servants as held by a Division Bench of this Court in (Smt. Sajjan Devi & Ors. V/s. State of Bihar & Ors., 2004 2 PLJR 833) and by the Supreme Court in , State of Karnataka & Ors. V/s. Ameerbi & Ors., 2007 11 SCC 681).