SHAMAMA PRAVIN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The dispute arises out of selection for engagement as Aganbari Sevika for Ward No. 10 in Gram Panchayat Dharhara Chakla, in the District of Purnea. The petitioner and respondent No. 7 were aspirants for the said post. The guidelines issued on 04.11.2011 for selection of Anganbari Sevika/Sahaika under integrated Child Development Services were in vogue when the selection process was undertaken in 2013.

(3.) Clause 5 of the guidelines prescribed the method for determination of merit list by awarding marks against various attributes. Under the said clause, marks scored in the matriculation or equivalent examination was to be the basis for preparation of merit list. There was a provision for allowing additional bonus of '7' marks for widows/deserted women.