S.N.PATHAK,J. - (1.) The petitioner has approached this Hon'ble Court with a prayer for appointment on the post of 'Anganwari Sevika' and further prayer has been made to quash and set aside the appointment of respondent No. 8. Factual Matrix
(2.) The petitioner, who is a married woman and permanent resident of Village Kushumma, P.O. Sultana, P.S. Katkamsandi, District-Hazaribagh, applied for appointment on the post of 'Anganwari Sevika' and participated in the Village Level Committee for appointment on the said post along with respondent No. 8.
(3.) It is the specific case of the petitioner that on 13.10.2010 a 'Aam Sabha' was organized for selection of 'Sevika' for the Anganwari Centre, Kushumma-2 situated at village-Kushumma, P.O. Sultana, P.S. Katkamsandi, District-Hazribagh in which petitioner, Respondent No. 8 and other 3 candidates were considered and villagers unanimously selected the petitioner for the post of Sewika.;