RUKEJA KHATUN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner has approached this Hon'ble Court with a prayer for appointment on the post of 'Aangan Bari Sevika'. Further prayer has been made for quashing the order dated 09.2.2011 (Annexure-3) whereby the Deputy Development Commissioner, Jamtara has directed for re-appointment of the 'Aangan Bari Sevika' ignoring the fact that the petitioner has already been appointed by the 'Aam Sabha' dated 27.07.2011 headed by Child Development Project Officer, Narayanpur.

(2.) It is the case of the petitioner that she was appointed as 'Angan Bari Sevika' for village Bhagabandh on 27.07.2011 by the 'Aam Sabha' which was headed by Child Development Project Officer, Narayanpur, District-Jamtara. The Child Development Project Officer, Narayanpur Jamtara on 27.07.2011 issued appointment letter (Annexure-1) for appointment on the post of 'Angan Bari Sevika' of the petitioner. On 09.12.2011, the Deputy Development Commissioner, Jamtara directed to reappoint the candidate by holding the 'Aam Sabha' on the basis of objection raised by Nasima Khatoon, ignoring the fact that the petitioner had already appointed by virtue of Annexure-1.

(3.) It is specific case of the petitioner that she having qualification of intermediate of Arts had submitted her certificate for verification at the 'Aam Sabha' held on 27.07.2011 and she was appointed considering her qualification although one Nasima Khatun had also submitted her Intermediate certificate. But, the 2nd 'Aam Sabha' was held subsequently and respondent No.4-Nasima Khatun has been appointed. The petitioner aggrieved by her appointment, made several representations before the respondent-authorities but no orders were passed and hence this writ petition has been preferred.