NUTAN DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD the counsel appearing for the parties. Petitioner has filed this application for quashing the selection of respondent no. 4 as an operator of Kisan Sewa Kendra in village -Shankerpur, District -Madhepura.

(2.) IT has been alleged by the petitioner that respondent no. 4 has committed fraud and claiming herself to be a resident of village -Shankerpur, managed to get issued a residential certificate in her favour, Respondent Nos. 2 and 3 being misled by this residential certificate has selected the respondent no. 4 for operating Kisan Sewa Kendra.

(3.) Respondent No. 4 is married to one Dr. Ajay Kumar Singh, resident of Village -Sonepura in the District of Saharsa. Her name stands in Voter list of VillageSonepura in the District of Saharsa. For all practical purposes she is a resident of Sonepura in spite of that she got issued residential certificate in her favour as she stated that she resides with her father at Madhepura.