ARTI KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Ms. Nivedita Nirvikar, learned counsel for the petitioners and Mr. Krishna Kant Singh, learned AC to SC-10.

(2.) The petitioners have approached this Court for quashing of the order contained in Memo No. 401 dtd. 8/8/2018 issued under the signature of Commissioner, Patna Division, Patna as also the order contained in Memo No. 882 dtd. 13/8/2018, issued under the signature of the District Magistrate, Buxar, whereby the appointment of the petitioners on contractual basis for one year, to be extendable further, on the post of Lady Supervisor has been cancelled as well as against the decision of the District Magistrate to float an advertisement as well as the advertisement, inviting applications for fresh appointment of Lady Supervisor henceforth.

(3.) Learned counsel for the petitioners has drawn the attention of this Court to the fact that pursuant to the advertisement issued in the year 2010, the petitioners had applied and had become successful in being appointed as Lady Supervisor. On their being successful, they were sent to different centres to perform their duties as Lady Supervisors. The initial period of appointment / engagement was for a period of one year which was to be extended depending upon the facts and situation of the case. The tenure of the petitioners have been extended for several years by now. On a complaint made by one of the unsuccessful candidates, an enquiry was conducted by the Commissioner and it was found that the appointment process was not in consonance with the resolution in that regard which was issued by the Government in the year 2010. As such, by the order impugned, the entire selection process was set aside with a direction to the District Magistrate, Buxar to initiate a fresh process of selection of Lady Supervisors in accordance with the Rules / Resolution of the Government in that regard.