ANITA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioner and the learned J.C. to G.P. 9.

(2.) THE petitioner seeks quashing of the entire selection of Process for the post of Anganbari Sevika, Parsahi (East) Centre No. 3, Mushhari Tola (Goth), Khutauna, Madhubani and further for a direction to the respondents to make selection according to the Government Circular dated 13.6.1998, Annexure-1.

(3.) IN the aforesaid view of the matter this writ petition is disposed of. The authorities are expected to act in terms of the decision taken for the selection of the concerned Anganbari, Sevika in accordance with law by the Aam Sabha expeditiously.