GYANTI KUMARI, W/O SACHCHIDANAND CHOUHAN, RESIDENT OF VILLAGE PARIHARA, PO AND PS GARHWA, DIST. GARHWA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Grievance of the petitioner is that she secured better qualification than the selected candidate who had produced a forged certificate of Graduation.

(2.) Heard.

(3.) The petitioner claims that she passed B.A.(Hons.) examination in the year, 2015 with 52.8% marks. She was a candidate for appointment on the post of Anganwari Sewika for Anganwari centre at Harizan Tola, Parihara. Altogether 13 candidates had submitted their application, out of which four candidates were found ineligible and accordingly, their candidature was rejected. There were three candidates who had acquired Graduation qualification. The respondent no. 6 was found a better candidate compared to the petitioner on the ground that she secured 56.27% marks in Graduation. After proceeding of the Gram Sabha held on 30.01.2016 in which the respondent no. 6 was selected, the petitioner protested her selection by a representation claiming that Graduation certificate submitted by respondent no. 6 is forged. An enquiry was initiated in the matter, however, in the meantime, respondent no. 6 resigned. In the light of the subsequent development, the respondent State has taken a stand that now another meeting of Aam Sabha is required to be convened for fresh selection. Mrs. Richa Sanchita, the learned State counsel submits that selection of Anganwari Sewika is the exclusive jurisdiction of Village Aam Sabha and unless a recommendation is forwarded in favour of a candidate, no appointment can be made on the post of Anganwari Sewika.