AMARESHWAR SAHAY, J. - (1.) HEARD the parties.
(2.) THE petitioner, a local resident of Saraiyahat Block within Dumka District, has filed this writ petition by way of public interest litigation for issuance of an appropriate writ directing the respondent authorities to strictly follow the guidelines issued by the Government of Jharkhand in its letter dated 02/06/2006 in the matter of selection of Anganbari Sevikas and Sahayikas. Further prayer is to quash the appointment which already were made allegedly in violation of the said guidelines issued by the State Government. It is alleged by the petitioner that the selection of Anganbari Sevikas and Sahayikas are being made by the Executive Magistrate, which is contrary to the procedure prescribed in the guidelines of the State Government. According to the petitioner, the selection has to be made not by the Executive Magistrate but by the Child Development Project Officer, which is not being followed in the District of Dumka. It is also alleged that the Executive Magistrate is also not following the other selection process, mentioned in the guidelines of the State Government and, therefore, the purpose for which the said guidelines (Annexure -1) was issued by the Government is being frustrated.
(3.) BY way of interim order dated 04/05/2007, this Court stayed the further appointment of Anganbari Sevikas and Sahayikas.;