Pramath Patnaik,J. - (1.) In the accompanied writ application, the petitioner has inter alia, prayed for quashing of the letter no. 2372, dated 23.09.2009, issued by D.C., Giridih addressed to D.D.C., Giridih & Memo No. 782 dated 21.10.2009, passed by D.D.C., Giridih and memo No.-330 dated 23.10.2009, passed by C.D.P.O., Bengabad, Giridih vide Annexure-2 to the writ application and the petitioner has also prayed for directing the respondents to allow the petitioner to work as Anganbari Sewika for village- Kokarchi-I within the Giridih district.
(2.) The facts, as disclosed in the writ application, in a nutshell, is that an Aam Sabha was held for selection of the Anganbari Sewika for village Kokarchi-I in presence of the C.D.P.O., Bengabad and the petitioner was unanimously selected, as petitioner came from the caste which are in majority in that village and she fulfils all the criteria and in pursuance to selection, the petitioner joined the post of Anganbari Sewika on 26.06.2009. After joining on the said post, the petitioner continued to serve her duties to the utmost satisfaction of the competent authority but to the utter surprise and consternation of the petitioner, the selection of the petitioner was cancelled vide memo No. 330, dated 23.10.2009 issued by the C.D.P.O., Bengabad, (Giridih) (Respondent No. 4), which is impugned in this writ application.
(3.) Being aggrieved by the impugned order of cancellation of selection of the petitioner, the petitioner filed the representation on 23.11.2011, before the Deputy Commissioner, Giridih, but no action till date has been taken by the respondents. Left with no other efficacious, alternative and speedy remedy, the petitioner has been constrained to approach this Court invoking the extraordinary jurisdiction of this Court under article 226 of the Constitution of India for redressal of her grievances.;