J.C.S. Rawat, J. - (1.) THIS writ petition has been filed for seeking a direction commanding upon the Respondents to cancel the appointment of Respondent No. 6 as Anganbari Sevika of Anganbari Centre at Jaradih and appointment the Petitioner on the said post.
(2.) IT is alleged in the writ petition that a meeting was held for the selection of Anganbari Sevika on 10.12.2006. Four persons participated in the said selection process and Respondent No. 6 was appointed as Anganbari Sevika. Thereafter, the villagers made a representation to the Deputy Commissioner, Ranchi requesting him to make a fresh selection for the said post as Respondent No. 6 has wrongly been appointed. The counter affidavit has been filed by the State and it is alleged that since the Petitioner had been working as 'Sanyojika' in the Govt. Middle School, Jaradih, as such she could not be appointed as Anganbari Sevika. It was further alleged in the counter affidavit that on receiving the complaint about submission of forged certificate of Intermediate (Arts) by Respondent No. 6, the Respondent No. 5 has already requested the authority to get it verified and it is stated that the certificate seems to be quite genuine. The Respondents have also filed a document 'Annexure -H, in which it is stated that the certificate, annexure -H, did not tally with the cross -list and it is not found correct.
(3.) THE villagers had made a representation to the Deputy Commissioner, Ranchi and he has not taken any decision in this regard. Hence, it would be just and proper to direct the Deputy Commissioner, Ranchi (Respondent No. 3) to pass an appropriate order after considering the representation of the Petitioner in the matter. The Petitioner will file her representation within four weeks from today and if such representation is filed, the Deputy Commissioner, Ranchi will dispose of the same as expeditiously as possible and preferably within a period of three months from the date of receipt of the representation.;