MANTI KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) These two appeals have been filed challenging the judgement of the learned single Judge dated 7 th September, 2017, whereby CWJC No.7407 of 2016 filed by the appellant-Manti Kumari has been dismissed and the writ petition filed by the respondent No.8-Beauty Kumari, being CWJC No.11219 of 2016, has been allowed. The aforesaid two writ petitions arose out of a dispute of selection and appointment as an Anganbari Worker for Ward No.14, Centre No.13, Murliganj Nagar Panchayat, District-Madhepura in the year 2007.

(2.) The selections, which were held in the year 2007, found favour with the appellant and she came to be appointed on 21st of June, 2007.

(3.) The 8th respondent filed CWJC No.14132 of 2009 challenging the selection of the respondent No.10 and the said writ petition was disposed of on 9/11/2009 by the following order: