MINU MARANDI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The petitioner in this writ application, has challenged the order dated 09.01.2008 passed by the Deputy Commissioner, Jamtara in case no. Misc. 04/2007-08 whereby, he has held the selection of the respondent no. 8 on the post of Aanganwari Sevika is correct and has rejected the petitioner's claim for the same post.

(3.) As it appears from the pleadings of the petitioner and the submission made on her behalf by the learned counsel, the petitioner's claim is that she happens to be a resident of the village in which the Aanganwari Centre is located. She is a member of the Scheduled Tribe and she and her family falls under the BPL category and possesses BPL Cards in their respective names, whereas, according to the petitioner, the respondent no. 8 does not belong to the BPL category. The contention of the petitioner is that though the Rules under the scheme for appointment to the post of Aanganwari Sevika stipulate that the aspiring candidates should produce the requisite certificates regarding their educational qualification and other eligibilities, when they appear before the Aam Sabha, but except the petitioner, none of the other candidates who had offered their candidature, had produced any such certificate. It is further contended that two of the members of the family of the respondent no. 8 are in Government Service.