NIKHAT APHSHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner has approached before this Court with a prayer to appoint her as Anganbari Sevika after quashing appointment of respondent no. 4.

(3.) Mr. Jai Shanker Tripathy, learned counsel appearing on behalf of the petitioner argues that respondent no. 4 has been appointed as Anganbari Sevika on the basis of she having 59% marks in B.A. whereas she had obtained only 47.63% marks in B.A.. Learned counsel further submits that petitioner had obtained 51% marks in Graduation and as such, she should have been appointed as Anganbari Sevika as the same were brought on record before the village Aam Sabha. Learned counsel further submits that selection of the respondent no. 4 was based on having higher educational qualification which is very clear from Prastav Sankhya 3 at Page-19 of the Supplementary Counter filed by the respondents.