MANTI DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner has sought cancellation of the appointment of Smt. Bebi Devi as Aaganbari Sevika for the Ward No. 109 of Coal Company, Bilaspur Dhawa, district-Ramgarh and to call for a fresh General Body Meeting for selection of Aaganbari Sevika for the said centre. The such prayer has, however, been made without impleading the said Bebi Devi in the writ petition.

(3.) The petitioner's claim is that Aaganbari Centre was running without a duly appointed Sevika and the petitioner was also an interested candidate along with Bebi Devi, whose selection was made allegedly by the Village Education Committee. It is stated that the villagers objected in respect of such selection and made representations, vide Annexure-2 and 3 as well. The said person has continued as Aaganbari Sevika for the said centre. The petitioner belongs to the ST Category while Bebi Devi belongs to the OBC Category. This entire selection process, has, therefore, been done without following the procedure and it is wrongly been said that the other candidates have withdrawn their nominations.