PREMLATA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.

(2.) By this petition under Section 482, Cr. P. C. the petitioners has prayed that the charges framed against her by the learned Chief Judicial Magistrate, Dungarpur in criminal case No. 614/93, under Sections 120-B, 474, 471, 420 and 198, I.P.C. be quashed.

(3.) The facts of the case so far as they are relevant for the disposal of this petition may be summarised as below ; The applications were invited from the candidates by Mahila Vikas Abhikaran, Dungarpur for appointment as "Pracheta". A copy of the notification which is in the file of the lower Court shows that the educational qualifications required for appointment were that the candidate must have passed Higher Secondary Examination or an equivalent examination; must be having experience of five years of working in villages (rural areas) and departmental training if any. According to the notification only those candidates were eligible who belonged to one of the five categories mentioned in the notification. In the first category were the employees duly appointed in schools run by Government or by Panchayat Samati or private schools recognised by the Director of the Primary Education or by the Director Sanskrit Education. Second category was of the employees of Medical and Health Department belonging to Medical Services. Third category was of Gram Sevika/Mukhya Sevika employed under Panchayat Samiti and Zila Parishad. Fourth category was of the employees employed in connection with "Mahila Poshahar Prasar Adhikari". Fifth category was of Mukhya Sevika employed by welfare Department (I.C.D.S.)