BEBI KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the State and learned counsel for the private Respondent No. 8.

(2.) The present writ petition has been filed for the following reliefs:-

(3.) Learned counsel for the petitioner submits that the petitioner has passed the Madhyama Examination from the Bihar Sanskrit Education Board, Patna, securing 438 marks (First Division). It is further submitted that the petitioner is an educated woman belonging to the Backward Class and is fully competent for appointment to the post of Anganbari Sevika. In response to an advertisement inviting applications for the said post, the petitioner, being a qualified candidate, participated in the selection process. A merit list was prepared in accordance with the then prevailing rules, and an Aam Sabha was duly constituted under the chairmanship of the Mukhiya of the respective Gram Panchayat. The petitioner was found to be the most suitable candidate for the post and was, therefore, selected as Anganbari Sevika for the Ramkol Anganbari Centre.