PUSPA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner and learned counsel appearing for the State.

(2.) Learned counsel appearing for the petitioner submits that the petitioner as well as respondent no. 7 and also other candidates made an application for their appointment as Aangan Bari Sevika at Ward No. 16, Saheed Ashram Road, Deoghar. On their applications a meeting of the Gram Sabha was convened whereby Gram Sabha resolved to select Smt.Sudha Devi, respondent no. 7 for her appointment as Aangan Bari Sevika discarding the claim of this petitioner by saying that she is an outsider, though the petitioner does have better qualification than Smt. Sudha Devi, respondent no. 7. When the petitioner came to know that her claim has wrongly been rejected, she made an application before the District Welfare Officer, Deoghar and also before the Deputy Commissioner, Deoghar. The District Weifare Officer was kind enough to entrust enquiry in the matter to one lady Supervisor, who after holding enquiry did find that the petitioner is never an outsider, rather she is resident of Ward No. 16 where Aangan Bari unit situates. When the District Welfare Officer received the enquiry report, he passed an prder for consideration of the case of the petitioner but nothing was done in this respect and, therefore, the petitioner has moved this Court.

(3.) In view of the facts and circumstances, this writ application is disposed of with a direction to the petitioner to file a fresh representation before the Deputy Commissioner, Deoghar, respondent no. 3 within four weeks from today alongwith a copy of this order and the respondent no.3 on getting representation shall be taking decision in the matter after hearing both, the petitioner as well as the respondent no. 7.