S.N.PATHAK,J. - (1.) Heard learned counsel for the parties.
(2.) Petitioner has approached this Court with a prayer to quash order dated 24.08.2009, issued by Circle Officer, Chas, Bokaro by which her candidature for Aanganbari Sevika has not been considered although she is more qualified than the candidate appointed for Aanganbari Sevika.
(3.) The facts in short as has been delineated in the writ petition is that petitioner is resident of Village - Rahargora, P.S. - Chas, District - Bokaro and is a married women and comes within the below poverty line. Petitioner is intermediate whereas respondent no. 7 is matriculate only. Petitioner and five others including respondent no. 7 had appeared in Aam Sabha held for selection of Aanganbari Sevika but her candidature has been denied on the ground that her husband is in government service whereas respondent no. 7 has been selected for the said post which has subsequently been approved by respondent nos. 3 and 4 ignoring the fact that petitioner is more qualified than respondent no. 7. Being aggrieved, petitioner has preferred the instant writ petition.;