SANGITA RANI Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) In this case, the petitioner is challenging the order of the District Magistrate, Saharsa, dated 30.08.2017, by which the appeal of Manju Kumari, respondent no.9, has been allowed.

(3.) This matter relates to appointment of Anganari Sevika with respect to centre no.170 of Gram Panchayat Patna Shahpur, in the district of Saharsa. Altogether six persons have applied for the post of Anganbari Sevika. The application of Sanju Kumari was not considered as she was Panchayat Teacher. The application of Jaymala Kumari was also not taken into consideration as she was from the outside of feeder area. Only the applications of four applicants were considered, in which Manju Kumari, respondent no.9, has secured 64.66% marks, Babita Kumari has secured 64.6% marks, Sangita Rani has secured 63.56% marks and Gita Bharti has secured 55.57% marks. The appointment was to be made from the backward community; all the applicants from that caste were taken into consideration for the appointment of Angabari Sevika.