SABITA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) The petitioner has approached this Court with a prayer for her appointment on the post of Angan Bah Sevika and also for quashing appointment order dated 30.09.2009 by which the respondent No. 5, illegally and arbitrarily, has been appointed on the post of Angan Bari Sevika.

(3.) A notice dated 209.2009 issued by CDPO, Chatra Rural regarding selection for appointment of Angan Bari Sevika in Singhpur Angan Bari Kendra of Lame Panchayat, which was signed by the Headmaster and the villagers, who were the beneficiaries. In response to such notice, the petitioner along with respondent No. 5 appeared for selection on the post of Angan Bari Sevika before the Village Education Committee. It is stated that both the candidates submitted cast certificates, residential certificate, income certificate of their husband and educational certificate along with the application forms. The meeting of Selection Committee was held on 30.09.2009 and after perusing the entire certificates/documents of both the candidates, the respondent No. 5 was found fit for selection and appointment on the post of Angan Bari Sevika. After the decision of the meeting, the CDPO, Chatra Rural had issued appointment letter dated 30.09.2009 and also published the list with regard to appointment on the post of Angan Bari Sevika on 30.09.2009.