Sangeeta Chandra, J. - (1.) This writ petition has been filed by the petitioner challenging the order passed by the District Magistrate, Kushi Nagar dated 13.08.2015, by which the petitioner's selection as Mini Anganbadi Karyakarti for Gram Sabha, Sirsiya Khohiya, Tehsil Kasia, district Kushinagar has been set aside and instead respondent No. 6, Smt. Bechani Devi, wife of Raju Prasad has been held entitled to work as Anganwadi Karyakarti.
(2.) Mrs. Durga Tiwari, learned counsel for the petitioner, while challenging the order impugned, has pointed out that the petitioner is resident of village Sirsiyia Khohiya, Tehsil Kasia, district Kushinagar and after advertisement was issued in daily newspaper "Dainik Jagran" on 20.07.2010 and petitioner and respondent No. 6 along with three other candidates applied for the post in question. The High School and Intermediate Certificate, the Income Certificate and Domicile Certificate of the petitioner were filed along with her Application Form and the Selection Committee although found respondent No. 6 as having more marks in terms of the merit, as not deserving to be appointed as she was married to one Raju Prasad, resident of village Bhurota Shonariya,Tehsil Deoria, district Deoria.
(3.) After the selection process was completed and petitioner was appointed on 07.05.2012. The petitioner joined and was working satisfactorily and there was no complaint against her working as Mini Anganwadi Karyakarti.;