SONAM KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsels for the petitioner and the State.

(2.) The petitioner though is aggrieved by the fact that despite her name being listed at the top in the provisional list for being appointed as Anganbari Sevika, no action has been taken over the aforesaid provisional list. However, during the course of argument, the learned counsel for the petitioner dropped the aforesaid argument and insisted upon this Court to direct the District Magistrate, Nawada to take steps for summoning of the Aam Sabha, so that a decision with respect to appointment of Anganbari Sevika at particular Centre, against which advertisement had been issued and the petitioner had applied, could be made.

(3.) It is the case of the petitioner that in the first instance when Aam Sabha was convened, the same could not deliberate because of pandemonium which was created in the Aam Sabha. Later, in another Aam Sabha, which was convened on 31/12/2018, no decision could be taken because of the insufficiency of the coram. In the meantime, taking inputs from other sources, the C.D.P.O. has already prepared a provisional list which is only required to be ratified by the Aam Sabha for the list to be acted upon.