TUMPA DEVI Vs. STATE OF JHARKHAND THROUGH SECRETARY

JUDGEMENT

(1.) The petitioner has approached this Court with prayer for a direction upon the respondents to confirm the services of the petitioner to the post of Aanganbari Sevika for Gidhani Aaganbari Centre No.II, Deoghar after getting due approval from the respondent No.3.

(2.) The case of the petitioner lies in a narrow compass. In consonance with the notification issued by the Central Government, the State Government has issued a guideline contained in Memo No. 585 dated 02.06.2006, stipulating therein the terms and conditions required to be followed for the appointment to the post of Aaganbari Sevika and Aanganbari Sahayika. In terms of the aforesaid guideline, a notice was floated for filling up the post of Aanganbari Sevika for Gidhani Aanganbari Centre-II, Deoghar Block District Deoghar and in pursuance thereof, an Aam Sabha was called on 30.08.2017 headed by the Circle Officer, Deoghar Block, Mukhia, Supervisor, a school teacher and an ANM in presence of Police Personnel.

(3.) In the proceeding of Aam Sabha, petitioner was selected and appointed to the post of Aanganbari Sevika and accordingly, a provisional appointment letter as contained in Memo No. 02/Camp dated 30.08.2017 was issued in her favour under the signature of the Circle Officer, Deoghar Block. It is further the case of the petitioner that though the provisional appointment letter was issued on 30.08.2017 but till date the services of the petitioner has not been confirmed in want of approval of Deputy Development Commissioner, Deoghar, which is necessary as per the terms and conditions of the provisional appointment. Being aggrieved by the same, the petitioner has represented before the respondents, but the same has not been considered in absence of any approval from the competent authority. As no decision has been taken by the respondents and representation of the petitioner is also pending, the petitioner has been constrained to move before this Court for redressal of her grievances.