SARITA DEVI Vs. STATE OF JHARKHAND AND ORS.

JUDGEMENT

(1.) The petitioner has challenged the order dated 08.05.2010 by which the respondent No. 6 has been appointed as Aanganwari Sewika for the Kendadih, Pindrajora Centre in her place. Subsequently, she has challenged the order dated 16.04.2010 and 22.04.2010 by which selection as Aanganwari Sewika has been cancelled by way of filing interlocutory application, which was allowed vide order dated 18.11.2014.

(2.) Heard the parties and perused the document on record.

(3.) The submission has been made by counsel for the petitioner is that the petitioner was appointed as Aanganwari Sewika for the Kendadih, Pindrajora Centre in view of the decision of Aam Sabha dated 02.09.2009 vide memo No. 514 dated 24.09.2009 and thereafter she started discharging her duty. The submission has been made that a show cause had been issued to the petitioner regarding the fact that she was appointed contrary to the minimum age prescribed under the guideline dated 02.06.2006, which prescribes that a candidate will be eligible to consider for appointment if he or she completes minimum age of 18 years and maximum of 40 years of age. The petitioner on the date of consideration had not attained the age of 18 years and as such the decision to issue show cause to the petitioner for cancellation of selection on the ground that the appointment made to the petitioner was not made in consonance to the condition given in guideline dated 02.06.2006 regarding the minimum age of 18 years and the petitioner had not completed age of 18 years on that due date of consideration.