- (1.) HEARD counsel for the parties.
(2.) PETITIONER is seeking quashing of the selection of respondent no. 7, Smt. Chaina Mandal dated 12.9.2012 as made by the respondent no.6, the Child Development Project Officer, Kundahit. It is the case of the petitioner that the selection for appointment of Aanganwari Sevika for Chhetagovindpur Centre was undertaken in the selection meeting held on 12.9.2012. The petitioner possessed the residential certificate vide Annexure -2 granted by the Circle Officer, Kundahit dated 16.3.2012 and belongs to Backward Community in support of which Annexure -3, the Caste Certificate is annexed with the writ petition. According to the petitioner her income is Rs. 41,000/ - per annum as per the certificate granted by the Circle Officer, Kundahit dated 21.3.2012(Annexure -4). She comes within the category of below poverty line family and living jointly with her father -in -law who is mukhia of the said village. Petitioner has passed the Matriculation Examination securing second division from West Bengal Board of Secondary Examination and has also passed the Intermediate Science securing second division from the Jharkhand Academic Council, Ranchi, which are annexed as Annexure 6 and 7 respectively.
(3.) IT is the case of the petitioner that at the time of making her application she had submitted B.A. Part I marks for being considered for appointment as Aanganwari Sevika, which is annexed as Annexure -9. However, in the said selection exercise the respondent no. 7, who is Intermediate in Arts has been selected and appointed while the petitioner being the candidate having Intermediate in Science qualification has been refused selection. It is submitted by learned counsel for the petitioner that the respondents ought to have considered the B.A Part I qualification of the petitioner as higher qualification in the matter of selection which could have accorded preference to her above the private respondent no. 7. It is also submitted that the Intermediate of Science candidate should have been given preference and as per the scheme evaluation of marks ought to have been done on the basis of Matric qualification in which petitioner would have certainly succeeded.;