- (1.) The present petition has been preferred mainly against the termination of the services of the present petitioner as Anganbari Sevika by an order at annexure 8 to the memo of petition which has been passed by the respondents on 18.10.2011.
(2.) Counsel for the petitioner submitted that petitioner had applied for the post of Anganbari Sevika. Thereafter the petitioner was selected and she was also appointed and she served for 11 months and thereafter her services has been terminated by an order dated 12.08.2010 and thereafter the petitioner preferred an appeal and the said order of termination dated 12.08.2010 was confirmed by the appellate authority vide order dated 18.10.2011 (Annexure 8). It is submitted by the counsel for the petitioner that petitioner is belonging to Yadav community which is majority of caste in Village Sulunga, whereas respondent No.7 is not belonging to majority caste. However, so far as marks in matriculation examination are concerned, it is submitted by the counsel for the petitioner that mark sheets of both the petitioner and respondent No.7 were produced before the Selection Committee and and it was found that the petitioner obtained 51% of marks and respondent No.7 obtained 53% of marks and even then the petitioner was selected and therefore now this reason cannot be advanced that the petitioner has secured only 51% of marks whereas respondent No.7 has secured some higher marks.
(3.) I have heard the learned counsel for both sides.;