SOFIA BIBI @ SOFIA KHATOON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Mr. A.K. Mishra, appearing for the petitioner, submitted that one Hazra Khatoon was selected for appointment as Anganbari Sevika but later on her certificates were found forged and she has been removed and thereafter no fresh Amsabha has been held. He further submitted that as the name of petitioner was also recommended in the said Amsabha held in 2007, and the post is laying vacant, a direction may be given for appointing petitioner or for holding fresh Aamsabha.

(2.) Mr. R.R. Mishra, appearing for the State, submitted that such statements were made by the petitioner about one year back, and he is not in a position to say what has happened in the meantime. He further submitted that petitioner cannot pray for a direction on the respondent to appoint her on the basis of the Amsabha held in 2007 or to hold fresh Amsabha, which is to be held as per the decision of the concerned authority, in which petitioner may again apply.

(3.) In the circumstances, no order can be passed in this writ petition except that petitioner may apply in fresh Amsabha, if not already held.