RUBI KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In the accompanied writ application, the petitioner has inter alia prayed for direction upon the respondents to appoint the petitioner on the post of Angan Badi Sewika at Harijan Tola, Bandasingha Centre.

(2.) The facts, in brief, is that in pursuance to notice dated 009.2009 a general meeting was convened on 11.09.2009 under the Chairmanship of respondent no. 4 for appointment of Angan Badi Sewika at Harijan Tola, Bandasingha Centre, in which, the petitioner along with other candidates participated and name of the petitioner was forwarded for approval by the respondent no. 3-District Welfare Officer but for the one pretext or other, the petitioner was not appointed. Being aggrieved thereof, the petitioner has approached this Court for redressal of her grievances.

(3.) Learned counsel for the petitioner submits that selection of the petitioner was done as per the rules and guidelines meant for it and even though she has been denied appointment, which is violative of Article 14 and 19(i)(g) of the Constitution of India. It has further been submitted that in pursuance to order dated 06th July, 2017 passed by this Court, the respondents have filed supplementary counter affidavit stating therein that till date no selection has been made on the post in question. Under such circumstance, a direction may be issued for appointment of the petitioner on the post in question.