- (1.) The petitioner in this writ petition dated September 10th, 2007 is seeking a mandamus directing the respondents to appoint her to the post of Anganwadi helper. She participated in the selection process and took the written test on January 19th, 2007. The list of select candidates was published on August 28th, 2007. She took out the writ petition contending that in her own assessment she was bound to find a place in the list of select candidates. Counsel says that an order should be made directing the respondents to produce the scripts. Counsel for the state produces the compiled results of the candidates showing that the petitioner was at twenty-first position. Out of full marks 50 she got only 2.38. She was not selected. The child development project officer by his letter dated December 4th, 2007 supplied this information for which the petitioner exercised her right under the Right to Information Act, 2005. I do not find any reason to interfere.
(2.) The writ petition is accordingly dismissed. There shall be no order for costs. Urgent certified xerox copy of this order shall be supplied to the parties, if applied for, within three days from the date of receipt of the file by the section concerned.;