SANJU KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Seeking exception to an order dated 19.09.2013 passed by the Writ Court in C.W.J.C. No. 8334 of 2008 this appeal has been filed under Clause 10 of the Letters Patent.

(2.) In the matter of appointment of Anganwari Sevika of Mohalla- New Diliyan (Bheriya Tola) , Police Station Dehrion-Sone, District- Rohtas Respondent No. 7 in the present appeal, namely, Smt. Uma Devi @ Uma Kumari was a candidate and when her appointment to the post was cancelled by orders of the District Collector she filed the writ petition in question. The writ petition has been allowed by the Writ Court and the appellant Smt. Sanju Kumari whose appointment has been cancelled by the Writ Court has filed this appeal.

(3.) It is the case of the appellant before us that she had filed an application for participating in the process of selection. Her application was submitted to one Pushpa Kumari who was Supervisor in the office of C.D.P.O.. She had received the application but she did not place the application before the Selection Committee, namely, the Aam Sabha when the Aam Sabha met on 25.06.2007 and as she was more meritorious, rejection of her application without placing it before the Aam Sabha is illegal.