USHA KUMARI SAHAY Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned counsel for the respondent nos. 1 to 4. However, no one appears on behalf of the private respondents despite their appearance in this Court.

(2.) BY this writ application, the petitioner has prayed for quashing the order as contained in Memo No. 921 dated 17.9.90 whereby and where under 32 persons have been appointed including some of Anganbari Sevikas on the post of Lady Supervisor in the Department of Welfare, Government of Bihar.

(3.) LEARNED counsel further submitted that as per the circular of the State Government as contained in Annexure -8, 25 per cent of the post of the supervisor was to be filled up from amongst Anganbari Sevikas and respondents ignoring the circular and also seniority of the petitioner ignored her case and juniors were appointed.