MALTI DEVI Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

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

(2.) In this case, the petitioner is challenging the appointment of respondent no.9 on the post of Anganwari Sevika taking a plea that her husband is a government servant and, as such, she cannot be appointed.

(3.) Learned counsel for the petitioner submits that the persons below the merit list have been appointed on the post of Anganwari Sevika.