SABA IMAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Pramod Mishra, learned Advocate for the petitioner, Mr. Rajeev Kumar Singh, learned Advocate for private respondent No. 6 and Mr. Rajesh Kumar, learned Patna High Court CWJC No.4452 of 2019 dt.09-05-2019 AC to GP-3.

(2.) The petitioner has challenged the order of the District Magistrate, Madhepura dated 19.01.2019 passed in Anganbari Appeal No. 15 of 2016, whereby the order passed by the District Programme Officer, Madhepura, dismissing the complaint of private respondent No. 6, has been upturned and the private respondent No. 6 has been directed to be appointed on the post of Anganbari Sevika at the concerned Anganbari Centre.

(3.) In order to recapitulate the facts in short, it is stated that the petitioner was recommended for being appointed as Anganbari Sevika over the concerned Centre, but a complaint was lodged against such appointment by private respondent No. 6 before the District Programme Officer, Madhepura. Several grounds were urged before the District Programme Officer, the main objection being that the petitioner was not entitled to be engaged/appointed on such post because of her sister-in-law (husband's sister) being in Government employment from before. The other objections were with respect to the qualifications of the petitioner which disentitled her from being considered for such post.