ANJU KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the parties and with their consent this writ application is being disposed of at this stage itself.

(2.) The petitioner has challenged the order as contained in Annexure- 5 dated 8.3.2010 passed by the Deputy Commissioner, Godda, in Misc. Petition No. 21 of 2008-09, whereby the engagement of the petitioner as Anganbari Sevika, has been cancelled.

(3.) It appears that earlier Sri Rajni Kumari , respondent no.6 approached this Court by filing a writ application being W.P.(S) No. 4080 of 2007 challenging the appointment / engagement of this petitioner as Anganbari Sevika on the ground that though she was better qualified than this petitioner, but ignoring her better claim the petitioner had been appointed as Anganbari Sevika. The said writ petition was disposed of by this Court vide order dated 17.6.2008 giving liberty to the said Rajni Kumari to make a representation before the Deputy Commissioner for consideration of her case and the Deputy Commissioner was directed to consider her case and pass a reasoned order in accordance with law. Pursuant to the said order the Deputy Commissioner has passed the impugned order, which is being challenged in this writ application.