TIJO KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner has approached this Court with a prayer for direction to the respondents to appoint the petitioner to the post of Member, Panchayat Secretariat (Panchayat Volunteer) at Panchayat Hosir West, P.O.-Hosir, P.S.- Gomia, District-Bokaro against one post, which is reserved for female member and contrary to the resolution of the State Government the appointment of one male member has been made against the vacancy reserved for the female member. Further prayer has been made to take a final decision regarding appointment of the petitioner on the representation of the petitioner, which is pending before the respondents.

(2.) The factual exposition as has been delineated in the writ application is that as per the guidelines issued by the Department of Rural Development, Government of Jharkhand dated 20.05.2016, there is a rule for establishment of Panchayat Secretariat in each Panchayat. In each Panchayat Secretariat, there is provision of selection of four members from amount the young and educated male & female candidates, who are interested to work in the village. Further, out of four members, one post is reserved for female candidate & educational qualification for the post is matriculation.

(3.) Thereafter, Deputy Commissioner, Bokaro vide Memo No.388 dated 24.05.2016 has constituted Block Level Selection Committee to select/appoint member of Panchayat Secretariat and list of selected members were sent to the Panchayat Officer at Bokaro within 01.06.2016. Thereafter, Vide Memo No.397, dated 28.05.2016, D.D.C., Bokaro had directed to prepare a penal of 8 persons for the post of Member, Panchayat Secretariat (Panchayat Volunteer), Panchayat Hosir West of district Bokaro. The respondent nos.10 to 13 have also applied for the aforesaid post. Thereafter, Block Level Selection Committee have selected respondent nos.10 to 13 for the post of 4 Members without considering that out of four posts, one post is reserved for female member. So, it is clear that male member has been illegally appointed against the vacancy of one female member. It is specific case of the petitioner that though she made several representations before the respondent authorities, pointing out the illegality committed by the respondents, which is dehors the rules, but no orders have been passed on such representation till date and as such, the petitioner was constrained to move this Hon'ble Court, by preferring this writ application.