CHHABI GHOSH Vs. STATE OF JHARKHAND AND ORS

JUDGEMENT

(1.) In this writ petition, the petitioner has prayed for a direction on the respondents to issue letter of appointment, as she claimed to have been selected as Anganbari Sevika of village Saharpur, Block Nala, District Jamtara as far back as, on 24th October, 2006.

(2.) It has been stated that though the petitioner has been selected for the said post by the decision of the Gram Sabha of the village about a year ago, appointment letter has not been issued rather fresh notice for holding Gram Sabha has been issued. It has been stated that the petitioner has been duly selected and as such, there was no occasion for holding fresh Gram Sabha for selection of Anganbari Sevika. The petitioner requested the concerned authority and also filed representation to consider the selection made in the said Gram Sabha and to issue appropriate order, but till date, neither the order has been issued nor her representation has been disposed of.

(3.) Learned JC to GPI appearing on behalf of the respondents submitted that he has got no instruction in the matter and is unable to inform about the latest position. He, however, submitted that mere selection does not give right to a person for appointment.