BISWANATH SOMADDER,J. - (1.) Let the affidavit filed by the writ petitioner as a reply to the affidavit used by the respondent no.4 be kept on record.
(2.) The writ petitioner applied for the purpose of participating in the recruitment process for the post of Auxiliary Nurse and Midwife (ANM) under Lakshmipore Gram Panchayat Sub-center No. 15 situated under Kaliachak - III Block in the district of Malda. However, on scrutiny of her application it was found from record that Sub-center No. 15 was, in fact, situated at Sahabanchak Gram Panchayat. In such circumstances, her application was not treated as a valid application as per prevailing Government Guidelines since one of the requisites for such an application to be treated as a valid application was that the applicant ought to have been a resident within the jurisdiction of the Sub-center for which she had applied for.
(3.) In the present writ petition, the writ petitioner seeks, inter alia, issuance of a writ in the nature of mandamus to cancel the selection process for the recruitment to the post-in-question, which is on a contract basis and also for giving her appointment.;