RAMWATI KUMARI Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

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

(2.) It is submitted by the counsel for the petitioner that her selection as Anganbari Sevika for Centre no. 35, Gram Hardeayan has wrongly been cancelled by alleging that her gotni was Savika in the centre in question.

(3.) The respondents have placed on record the 2006 guidelines under which the selection was made. The decision to cancel the petitioner's selection has been done in light of Clause 3(p) of 2006 guidelines which reads as follows: ...[VERNACULAR TEXT OMITTED]...