SUNITA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the private respondent No.7 and learned counsel for the State.

(2.) The District Magistrate-cum-Collector, Jamui, on a complaint made by respondent No.7, has directed the petitioner to file the admit card, in original based on which, she claims to have appeared at the Madhyama examination, and also for constitution of a Medical Board, to ascertain the age of the petitioner (working Sevika). This order dtd. 1/12/2017 is assailed by the petitioner in the instant proceedings.

(3.) The brief factual background is that on 19/12/2012, Center No. 152, Neema Mubarakpur in the Sabal Bigha Panchayat of Sikandara Block was advertised along with other centers for selection of Anganwari Sevika and Sahayika. The petitioner had applied. She was placed in the merit list at 1 st position having merit marks 72. The respondent No.7 was placed at Serial No.2 with merit marks 69.8. The Respondent No.7 lodged a complaint alleging that the petitioner's Madhyama Certificate is false. The petitioner appeared and the Madhyama certificate was verified and found to be genuine, as per report of the District Programme Officer, Jamui, ( for brevity 'DPO' Jamui') dtd. 21/2/2015, as contained in Annexure-2 to the writ petition.