ANITA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Learned counsel appearing for the petitioner submits that the petitioner as well as other candidates including respondent no. 6 applied for appointment as Anganbari Sevika at Anganbari Kendra, Bhadariya, Kumhar Tola, P.S. Boarijore, District Godda, but the claim of the petitioner for appointment as Anganbari Sevika was rejected by the Aam Sabha for the reason that the petitioner is only the Matriculate whereas the Aam Sabha made recommendation for the appointment of Nirupam Rani respondent no. 6 on the ground that she is the permanent resident of Bhadariya where Anganbari Kendra has been existing and on such recommendation, the respondent no. 6 was appointed as Anganbari Sevika, but the fact is that she has never been the resident of the feeder area, rather she is the resident of Jamabandi No. 33 of Bhadariya which is located outside of the feeder area where the Anganbari Kendre situates. That apart, petitioner's claim has wrongly been rejected by Aam Sabha as she is not only a Matriculate but is also the resident of feeder area. Therefore, the petitioner made a representation before the Deputy Commissioner, Godda for cancelling the appointment of the respondent no. 6 but till date no decision was taken by the Deputy Commissioner and, therefore, the petitioner has come to this Court challenging the order of appointment of the respondent no. 6 as Anganbari Sevika in the said Kendra being illegal.

(3.) In view of the facts and circumstances, this application is disposed of with a direction to the petitioner to file a fresh representation, raising all her grievances, before the Deputy Commissioner, Godda (respondent no. 2) along with a copy of this order within three weeks from today and the respondent no. 2, on receiving the representation and after giving full opportunity of hearing to the petitioner and the respondent no. 6, will pass a reasoned order in accordance with law within eight weeks thereafter.