Abhijit Gangopadhyay, J. - (1.) This writ application has been filed by the petitioner praying appointment to the post of Sahayika under Tajpur Gram Panchayat in Integrated Child Development Scheme, at Amta-II Block, Howrah by setting aside the appointment of private respondent No. 5.
(2.) The petitioner has alleged that in response to a notification made by the respondent authority she applied for the post of Sahayika under Integrated Child Development Scheme project (ICDS, inshort, hereafter) in Tajpur Gram Panchayat in the year 2010. The selection test was held on 30.01.2010. According to the petitioner she was selected for the said post but she was not given the appointment. On the contrary, a candidate who has been made party respondent as respondent No. 5 was given appointment in the said post though the said private respondent did not appear in the selection test. After publication of the result the petitioner met the concerned authority being the respondent No. 3 and subsequently made a representation (which has been annexed to the writ application as annexure P-3) but no step has been taken by the concerned authority being the respondent No. 3 for redressal of her grievance. For this reason she has filed this writ application.
(3.) The respondent No. 3, being the Child Development Project Officer and the respondent No. 5 i.e. the private respondent namely Jhuma Malik (Manna) have filed their affidavits-in-opposition to which the writ petitioner has filed her affidavit-inreply.;