D. N. Patel, J. - (1.) This Letters Patent Appeal is directed against the order dated 14.07.2009 passed by learned single Judge in W.P.(S) No. 4908 of 2003, whereby and whereunder the learned single Judge has dismissed the writ application, merely on the ground that in view of the specific statements made by the Secretary, Government of Jharkhand, in his third counter-affidavit that after the irregularity was detected in selection of the Appellants as Anganbari Sevikas, the Deputy Commissioner ordered for holding the fresh general meeting ( Aam Sabha) and in the general meeting respondent Nos. 7 and 8 were selected/appointed as Sevikas for their respective villages.
(2.) The case of the appellant is that as per procedure and as planned earlier general meeting (Aam Sabha) was called and held at Sabanpur village on 10.05.2001 to select the Angan Bari Sevika, presided over by respondent No. 6, Child Development Programme Officer. After much discussion and consideration, Durga Devi, appellant No. 1 herein was selected. Similarly by a more or less parallel process at village Dharampur again in a meeting presided over by the C.D.P.O., appellant No. 2 herein, Aseera Khatoon was selected as Angan Bari Sevika.
(3.) The respondent No. 6 appointed the appellant No. 1 as Sevika and directed her to join her duty by 10.10.2001 and accordingly she joined duty on 10.10.2001. After separation of District and formation of Jamtara District the respondent No. 6 , appointed the appellant No. 2 and directed to join her duty upto 20.03.2003 and accordingly she joined her duty on 20.03.2003.;