SAJJAN DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioners have filed C.W.J.C. No. 9942/1992 for quashing the order dated 9.9.1992 passed by the Child Development Project Officer, Punpun, cancelling the engagements of the petitioners and restoring the engagements of Renu Kumari and others (writ petitioners of C.W.J.C. No. 290. of 1991. in pursuance of an order passed by the higher authorities in terms of the order dated 27.4.1992 passed by this Court in the said writ application, whereby the cancellation of the selection of the writ petitioners of the aforesaid writ application was quashed.

(2.) CIVIL Review No. 23 of 1992 has been filed by the petitioners to review the order dated 27.4.1992, passed in C.W.J.C. No. 290. of 1991. by which, as stated above, cancellation of selection as Anganwari Sewika of Renu Kumari and others (petitioners of C.W.J.C. No. 290 of 1991) was quashed by this Court, the effect of which is that the subsequent engagements of the writ petitioners in their places stood cancelled by order dated 9.9.1992, as stated above.

(3.) THE facts, which are not in dispute, are that the Government came out with a scheme for providing food to the downtrodden and poor boys as well as the pregnant ladies of the village. The scheme provided for engagement of Anganbari Sewika for working at the Centres created for the said purpose, for which they would be paid honorarium. If the Anganbari Sewika is a Matriculate or having a higher qualification, then she will get honorarium of Rs. 275/ - per month and in case of lesser qualification, she will get Rs. 225/ - per month. According to the terms of the scheme, only the in -laws of the village as well as daughters, who are alone born from their parents of the village are to be engaged as Anganbari Sewika. No outsider of the village is to be engaged as Anganbari Sewika.