SIMPI KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Amarendra Nath Tiwary, learned advocate for the petitioner and Mr. Ashit Kumar Jha, learned AC to GP-2.

(2.) The petitioner is aggrieved by the appointment of private respondent No. 7 as Anganbari Sevika in Dhaniawan Panchayat in Ward No. 5 in the District of Nawada on the ground that the appointment letter has been issued to her on the basis of forged matriculation certificate.

(3.) The petitioner was also an applicant for such post and in the merit list and she was placed second to private respondent No. 7 who was adjudged the most suitable candidate. A complaint has been duly registered by the petitioner before the District Programme Officer, Nawada on 27.09.2018 regarding the forged certificate offered by the private respondent No. 7 which became the basis for her appointment on the said post.