SULOCHNA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner has challenged the action of the respondents by which Arti Devi, respondent no.7 has been appointed as Sanyojika of Saraswati Bahini Sanchalan Committee, which is in-charge of preparation and distribution of mid-day-meal.

(2.) Counsel for the petitioner relying on Annexure-2 to the writ application, which is minute of the meeting dated 20.01.2004, submits that the petitioner was one of the members of Saraswati Bahini Sanchalan Committee. He submits that later on she was made Sanjojika of Saraswati Bahini Sanchalan Committee, but without there being any document suggesting that she was removed, Smt. Arti Devi, respodnent No.7 was appointed later on as convener of the said Committee.

(3.) Resolution dated 14.08.2003 issued by Human Resources Development Department, govt. of Jharkhand, Ranchi, provides for formation of a Committee under the name and style of Saraswati Bahini . The said Committee was made in-charge to look after the preparation and distribution of mid-day-meal of each Schools. The said Committee should consist of mothers of the students, who are studying in the particular school for which the Committee is formed.