MIRA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned SC-3 for the State, learned counsel for the private respondent no.6 and learned counsel for the Bihar School Examination Board ('BSEB' in short).

(2.) The petitioner has filed the instant application for the following reliefs :-

(3.) The case of the petitioner in brief is that in the process of selection of Anganwadi Sevika for Centre no.207, Nimuiya Bhrigun Rai ka Tola in gram panchayat Nimuiya, Block-Majhagarh in the district of Gopalganj, applications were invited in the year 2012, however the selection process was postponed. Once again, applications were invited for appointment of Anganwadi Sevika in the year 2015 pursuant to which the petitioner, respondent no.6 as also one Rina Devi applied. Rina Devi belonging to the EBC category while the anganwadi centre relating to the BC category, her application was not considered.