IMRANA TARANNUM @ BIBI IMRANA TARANNUM WIFE OF MD AFROZ ALAM AND DAUGHTER OF MD SAFIRUDDIN SAFAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned senior counsel appearing for the petitioner as well as the State counsel.

(2.) Writ petition has been filed challenging the communication dated 07.07.2015 issued by the Child Development Project Officer, Jokihat, Araria whereby and where under the petitioner was directed to hand over charge of the job of Anganwari Sewika for Bageshwari Sheikh Tola, Center no. 182 in the District of Araria to the successor.

(3.) Direction has been given in light of the order dated 17.04.2015 issued by the District Programme Officer (DPO), Araria whereby and where under the petitioner's selection as Anganwari Sewika for center in question has been cancelled. The cancellation of petitioner's selection is on the ground that at the time she had been selected by the Aam Sabha i.e., on 24.04.1990 she was 12 years 10 months and 21 days old. The petitioner was under age for appointment and that in view of the aforesaid disqualification her selection from its very inception was illegal and could not be continued.