SUMAN KUMARI, WIFE OF DILIP PAWAN, RESIDENT OF VILLAGE RAJHARA, P.O. PANDAYPUR, P.S. PATAN, DISTRICT PALAMAU Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner in this wit application has prayed to set aside the order dated 18.01.2014 passed by the Deputy Commissioner, Palamau, communicated to the petitioner vide Memo No. 57 dated 29.01.2014.

(2.) The claim of the petitioner is that the petitioner was better qualified than respondent no.7, but ignoring her claim, respondent no.7 has been appointed as Aanganbari Sevika in respect of Anganbari Centre, Rajhara-1. The additional claim of the petitioner is that she being disabled lady should have been given preference while considering her case.

(3.) The petitioner had earlier approached this Honourable Court in W.P. (S) No. 1025 of 2013, which was disposed of on 21.10.2013 with a direction to the Deputy Commissioner to decide the representation of the petitioner within a period of eight weeks. The Deputy Commissioner decided the matter and rejected the claim of the petitioner and communicated the order to th petitioner vide Memo No. 57 dated 29.01.2014.