BABY KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In the instant writ application, the petitioner has inter alia prayed for quashing the selection of respondent no. 7, who was selected on the post of Sewika vide order dated 13.12.2007.

(2.) The facts, as delineated in the writ application, in brief, is that for selection of Sewika of Aganbari Centre at Upri Tulbul, Chatra a notice was published pursuant to cancellation of selection of respondent no. 7, whose appointment was cancelled on the allegation that she produced forged matriculation certificate. Pursuant to such publication of notice, the petitioner applied for the same and on being found eligible, she was selected by Aam Sabha vide its meeting dated 21.08.2007 and her name was sent before Dy. Commissioner, Chatra for approval. But, all of a sudden vide order dated 18.09.2007, the petitioner's selection was cancelled on the ground that the house of the petitioner does not come under the Poshak Area and again, respondent no. 7 was selected on the said post vide order dated 13.12.2007 after going through fresh selection process.

(3.) Being aggrieved, the petitioner has knocked the door of this Court for redressal of her grievances under Article 226 of the Constitution of India.