BASMATI DEVI Vs. STATE OF JHARKHAND & ORS

JUDGEMENT

(1.) In this writ petition, the petitioner has prayed for quashing the proceeding dated 12.3.2010 of General Meeting of the Gram Sabha of village Harlatand, which resolved to appoint respondent No.6 on the post of Angan Bari Sevika ignoring the prescribed norms of eligibility and legitimate claim of the petitioner.

(2.) It has been stated that the petitioner has requisite qualification and eligibility for being appointed as Angan Bari Sevika and respondent No. 6 is not only ineligible, she is also below 18 years of age.

(3.) She also produced a forged certificate.