RENU DEVI @ RENU KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, the State and for private respondent no. 11.

(2.) The controversy relates to appointment on the post of Anganwari Sewika. The order dated 19.3.2012 adequately notices the facts of the case and it is not considered necessary to reiterate the same except to the extent necessary.

(3.) The only question for consideration is if the Commissioner has applied his mind correctly to the issues involved for adjudication as arising from the order of the District Magistrate dated 27.2.2009 before setting it aside on 25.8.2011.