Pradeep Kumar Singh Baghel, J. - (1.) The petitioner has instituted this writ proceeding for a direction upon the second respondent, the District Magistrate, Jalaun, to consider the complaint made by the petitioner against the illegal appointment of the sixth respondent on the post of Aanganwadi Sahayika.
(2.) A brief reference to the factual aspects would suffice.
(3.) The petitioner is a resident of Village Riniyan, Block, Pargana and District Jalaun. An advertisement was made for appointment on the post of Aanganwadi Sahayika in the said village. The sixth respondent made her application against the said advertisement and she was selected and accordingly, appointed on the said post. The petitioner made a complaint against the sixth respondent on 07th October, 2014 on the ground that she has secured appointment on the basis of forged academic certificates. On the said complaint, Bal Vikas Pariyojna Adhikari, Jalaun issued a letter dated 20th October, 2014 to the Principal of Lok Nayak Jai Prakash Memorial Junior High School, Orai for verification of certificates of Class-V and Class-VIII of the sixth respondent as she had mentioned in her application form that she did her Junior High School from the said institution. It is stated that the Headmaster of the said Junior High School vide his letter dated 22nd November, 2014 reported that Smt. Seema Devi, daughter of Sri Atar Singh Thakur, resident of Naya Ram Nagar, Orai was not a student of his school nor he has issued any transfer certificate to her. It is further stated that serial number mentioned in her transfer certificate was also not mentioned in his register with the name of the sixth respondent.;