PUNAM KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner is seeking quashing of merit list prepared for selection of Anganbari (Mini) Sewika for Ward No. 10 of Gram Panchayat Baligaw in the district of Saran at Chapra. The selection has been made under the guidelines issued for selection of Anganbari Sevika/Sahayika under Integrated Child Development Services for rural and urban area.

(3.) A counter affidavit has been filed on behalf of the Private respondent No. 7.