SUNITA KUMARI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the petitioner, respondent State as well as counsel for the private respondent.

(2.) The petitioner's selection as Anganbari Sevika for Centre No. 110 i.e., at village Chandradey has been cancelled at the instance of the respondent no 9. The selection has been cancelled since it has been found by the District Programme Officer under the order dated 05.07.2014 that the petitioner was in fact the resident of village Meskaur, and that she was not the resident of village Chandradey from where she has been selected as Anganbari Sevika. The said finding has been affirmed by the Deputy Director Welfare, Magadh Division under the order dated 08.04.2015 passed in Anganbari Appeal No. 149 "K"/14.

(3.) Counsel for the petitioner submits that in the meantime before issuance of the order by the appellate authority, the enquiry was conducted and a report was submitted by the CDPO, Meskaur dated 15.12.2014 wherein it has been reported that the petitioner is a resident of Chandradey from where she has been selected.