SANGEETA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE three petitioners, who had been appointed as Anganbari Sevika and Sahaikas in Pakhanaha Dumaria Gram Panchayat, have come to this Court for quashing of the letter dated 7.1.2006 issued under the signature of the District welfare Officer west Champaran, Bettiah whereby a direction has been given to the Child Developments Project officer, Bairia, West Champaran (Respondent No. 6) to constitute an Aamsabha and to appoint Anganbari Sevika and Sahayikas in place of the petitioners on the ground that the petitioners are related to Mukhiya, Up-Mukhiya and Peon of a high school respectively.

(2.) PETITIONER No. 1 was appointed as Anganbari Sevika and petitioner No. 2 and 3 were appointed as Anganbari Sahayikas in the aforesaid Grampanchayat on 23.12.2003, 22.12.2003 and 15.6.2004 respectively.

(3.) IN view of the aforesaid facts and circumstances I do not find any justification for interfering with the order contained in Annexure-11. The writ petition is accordingly dismissed but in the facts and circumstances of the case there shall be no order as to cost.