USHA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE interlocutory application has been filed for impleading the applicants as intervenor-respondents to intervene in support of the stand of the respondents. Page 0310 THE applicants are the persons who have been selected for appointment to the post of Village Level Worker having qualified as per the selection process.

(2.) IN view of the fact that the result of this writ petition may affect the said applicants, the intervention application is allowed and I.A.No. 3630 of 2002 is accordingly disposed of.

(3.) THE petitioner has approached this Court for a direction upon the respondent No. 4, District Magistrate, Darbhanga to recommend her name for appointment to the post of Village Level Worker. THE petitioner had applied for the said post pursuant to an advertisement published in the Hindi newspaper 'Aaj' on 14.12.1994 inviting applications from eligible candidates for various posts including that of Village Level Worker. THE last date for submitting application was given as 31.12.1994 and as per the eligibility criteria the candidate of general category was required to be between 18 and 30 years of age on 30.11.1994. THE date of birth of the petitioner being 5.4.1976, she had crossed the minimum age on 30.11.1994 and she applied for being selected, After the selection process a merit list was prepared in which the last named candidate Vijay Kumar Singh has been shown as having secured 58.19% marks whereas it is stated in the second supplementary counter affidavit filed on behalf of the respondents that the petitioner had secured 64 % marks. However, the petitioner has been held to be not eligible for appointment on the ground that she was under age on the basis of Rule 7(1) of the Jansevak and Village Level Workers (Appointment and Service Conditions) Rules, 1987.