(1.) IN this writ petition, the petitioner has prayed for issuance of a writ in the nature d certiorari for quashing the part of the recommendation dated 3.9.2007 of District Collectariat, Garhwa (District Social Welfare) appearing at Serial No. 12 (contained in Annexure -2) whereby and whereunder the name of respondent no. 7 Smt. Saroj Devi has been approved for appointment on the post of Anganbari Sevika for Jhurha Tola, Anganbari Centre of village Baghaundha lIiyas of Gram Panchayat Ramna, District Garhwa, in spite of the fact that the name of the petitioner was earlier recommended by the Block Development Officer, Ramna for the aforesaid post.
(2.) THE case of the petitioner is that she is the daughter -in -law of the concerned village and is living in the village since after her marriage to one Roshan Prakash of the same village solemnized two years ago and she possesses the highest qualifications amongst the candidates who had applied for the post of Anganbari Sevika for the aforesaid centre. Her candidature was considered in terms of the rules and procedures for selection as contained in notification No. 134/2002 (Ka) 525 dated 5.6.2003 issued by the Secretary, Social Welfare, Women and Child Development Department, Government of Jharkhand. Yet, contrary to the recommendation made by the Block Development Officer, the impugned notification has been issued declaring the appointment of Respondent No. 7 on the said post, who is a mere matriculate.
(3.) J .C. to S.C. (Mines) is present, though no counter affidavit has been filed.