SUNITA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) IN this writ application the prayer of the petitioner reads as follows: "To issue a writ in the nature of mandamus commanding the respondents particularly respondent no. 3 not to issue any appointment letter in favour of private respondent (Respondent No. 7) and alternative prayer is if any appointment letter has been issued or produced the said letter be quashed and consider the appointment of the petitioner at the post of Anganbari Sewika."

(3.) COUNSEL therefore now submits that not only appointment letter of Respondent No. 7 has been produced but the entire norms of her selection has been revealed which would go to show that the selection and appointment of the respondent no. 7 is unsustainable both on facts and in law. In this context he has raised a number of objections but his main objection is that respondent no. 7 was directly related to Sarpanch of that very Gram Panchayat in which she has been appointed as an Anganbari Sewika.