S.N.PATHAK,J. - (1.) Heard learned counsel for the petitioners and learned counsel for the respondents.
(2.) The petitioners have approached this Court with a prayer for appointments on the post of Poshan Sakhis, which was to be done in different Panchayats of Nirsa Block and further for issuance of appointment letters in view of their selection and in view of the merit lists prepared as per Annexure-3. FACTUAL MATRIX
(3.) There was an advertisement for appointment to the post of Poshan Sakhis in all 67 panchayats of Nirsa Block, issued under the signature of respondent No. 3. In terms of the said advertisement, the petitioners applied for the post of Poshan Sakhis in their respective panchayats. Petitioners submitted all their respective documents to the concerned authorities in presence of the elected members of Panchayat i.e. Mukhiya, Samiti Members, Ward Members and other villagers and on the basis of application received from different candidates for the said posts of Poshan Sakhis for the respective panchayats and after due consideration and after adopting the procedure inscribed therein, a merit list was screened out by the four members Committee comprising of respondent Nos. 2, 3, 4 and 5.;