MAINKA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned SC-3 representing the State.

(2.) This writ application has been filed assailing the order dtd. 9/6/2018 (Annexure-4) passed by the Respondent No 4 (District Programme Officer, Samastipur) whereby the selection of Respondent No.6 as 'Anganwadi Sevika' has been found to be correct. The petitioner has also assailed the order dated 09- 03-2020 (Annexure-7), passed by the District Magistrate, Samastipur, in Anganwadi Appeal No. 13 of 2020 rejecting the petitioner's appeal against the said order.

(3.) The District Magistrate has rejected the appeal by assigning the following reasons under order dtd. 9/3/2020:-