FULLORA GHOSH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Aggrieved by the order dated 22.10.2013 passed by the learned Single Judge in W.P. (S) No. 7435 of 2012, whereby the writ petition filed by the petitioner-appellant herein was dismissed, the appellant has approached this Court by filing the present Letters Patent Appeal. We have heard the learned counsel for the parties and perused the materials available on record.

(2.) From perusal of the materials available on record, it appears that the appellant had approached this Court in W.P. (S) No. 7435 of 2012 seeking quashing of the order dated 12.9.2012, whereby one Smt. Chaina Mandal was appointed as Anganwari Sevika by the Child Development Project Officer, Kundahit. The appellant belongs to backward community and she comes within the category of Below Poverty Line family. The appellant had acquired qualification of B.A. Part-I at the time of selection.

(3.) Learned counsel appearing for the appellant has submitted that in the meeting of the Aam Sabha, the higher qualification of the appellant was not considered and respondent No. 7 namely Smt. Chaina Mandal, who is simply having qualification of Intermediate, has been selected and her selection was approved by the Child Development Project Officer, Kundahit. It is further submitted that the minimum qualification for appointment on the post of Anganwari Sevika is Matriculation, in which, the appellant has secured more marks than respondent No. 7 and, therefore, her candidature should have been accepted and approved by the Child Development Project Officer, Kundahit.