- (1.) We have heard learned counsel appearing for the petitioner.
(2.) By the present writ petition presented before learned Single Judge, the petitioner has challenged the appointment of respondent no.6, vide appointment order dated 14.11.2014 issued by the Bal Vikas Pariyojna Adhikari, Jayal District Nagaur appointing her as Anganwadi Karyakarti at Anganwadi Kendra, Anganwadi Fardod-First Tehsil Jayal District Nagaur. The appointment was challenged on the ground that the petitioner was more meritorious and thus, she was entitled to be selected under the scheme dated 15th September, 2008 framed by the Director and Special Secretary, Women and Child Development Department, Government of Rajasthan, Jaipur.
(3.) The appointment was also challenged on the ground that the respondent no.6 is less than 21 years of age. However, no such complaint was made in the representation made with regard to her age nor any pleadings are made to that effect in the writ petition.;