RAJNI KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) The petitioner has approached this Court with a prayer for quashing the process of selection dated 23.11.2016 for the post of Anganbari Sevika for Babupur Anganbari Centre. Further prayer has been made to appoint the petitioner to the post of Anganbari Sevika.

(3.) The factual matrix as has been delineated in the writ petition is that a notification was floated by the State Govt. for appointment of Anganbari Sevika for the village of Babupur in the district of Dumka. Pursuant to the said notification, an Aam Sabha was held on 211.2016 in which the petitioner along with respondent No. 6 participated for appointment on the post of Angabari Sevika and the respondent No. 6, having the higher qualification amongst the other candidates, was selected and appointed on the said post and the case of the petitioner was not considered. Aggrieved by the said selection process, the petitioner represented before the respondent-authorities but the same was not considered and hence, the present writ petition has been preferred by the petitioner for redressal of her grievances.