Narendra Nath Tiwari, J. - (1.) THE Petitioner is permitted to make necessary correction in the cause title of the writ petition.
(2.) THOUGH the case is listed under the heading "For Orders", it has been submitted by the parties that the pleadings are complete and the writ petition itself can be taken up and heard. This writ petition is, thus, heard on merit and is being disposed of by this order. The grievance of the Petitioner is that the Respondent No. 5 has been illegally appointed as Sevika, though she was not selected as Sevika in the Aam Sabha held on 11th June, 2007.
(3.) IT has been stated that the Respondent No. 5 has no requisite eligibility and suitability for being appointed as Sevika. The Petitioner had applied only for Sevika and she possesses all eligibility, but she has not been selected. The villagers specifically denied to have selected the Respondent No. 5 as Sevika in the meeting of the aforesaid Aam Sabha. The Petitioner also protested against the appointment of Respondent No. 5, but no order has been passed.;