SANJU KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD , counsel for the parties.

(2.) THIS writ application is directed against the order as contained in Annexure 8 issued vide memo no. 163 dated 29.1.1999 and also the consequential order as contained in Annexure 8/1 whereby and whereunder appointment of the petitioner on the post of Anganbari Sevika has been cancelled and respondent no. 8 has been directed to be appointed in her place.

(3.) J .C. to S.C. 8 appearing on behalf of the State, with reference to the counter affidavit, however, submitted that on enquiry, it was found that responent no. 8 has passed B.Sc. (Hons.) examination in June, 1998 and she was Bahoo of Ramjivan Bagaha tola whereas the petitioner is Bahoo of Hargovind Bigaha and, therefore, a preference was given to the case of respondent no. 8 as per the rules and consequently thereof, the appointment of the petitioner was cancelled.