- (1.) INSPITE of time being granted, no counter- affidavit has been filed by the respondents.
(2.) THE petitioner applied for being appointed as a "anganbari" worker alongwith all the requisites documents. However, respondent No. 3 was selected even though her High School certificate was found to be forged. THE petitioner approached the respondent No. 2 through representation dated 10-12-2002 but yet the respondent No. 3 is continuing and the claim of the petitioner has not been considered. In view of the aforesaid, the Balvikas Pariyojna Adhikari Gyanpur is hereby directed to consider and decide the representation of the petitioner dated 10-12-2002 by a speaking order after hearing the petitioner and the respondent No. 3 within three months from the date of submission of a certified copy of this order. With the aforesaid observation this petition is finally disposed of. Petition disposed of. .;