N.N.TIWARI, J. - (1.) The petitioner, in this writ petition, has prayed for quashing the selection and appointment of respondent No. 5 as Sevika for Anganbari Centre Mirzapur Kalu within Barharwa Block. District Sahebganj and for consideration of her appointment as Sevika of the said Centre.
(2.) IT has been stated that the petitioner is the resident of same village and belongs to the family of below poverty line. She has passed Higher Secondary Education. She is, thus, suitable and is also eligible candidate for being appointed as Sevika of the said Centre, but the respondents, ignoring the petitioner's claim, have arbitrarily selected and appointed the respondent No. 5, who is the resident of West Bengal. - - The said respondent No. 5 does not belong -to the family of below poverty line. Selection and appointment of respondent No. 5 is contrary to the circulars and guidelines issued for appointment of Sevika. The petitioner made protest by filing representation, but the same was not considered by the concerned authority and no order has been passed.
(3.) THE respondents have contested the writ petition. In the counter affidavit filed by the respondents, it has been stated that the selection of the respondent No. 5, as Anganbari Sevika for Mirzapur Kalu Centre, is In accordance with the guidelines and after full length discussion of the Monitoring Committee and as such, the allegation of the petitioner is wholly frivolous and baseless. There has been no violation of any guideline, rule or procedure. It has been further stated that regarding the com -plaint made against the appointment of respondent No. 5, the District Programme Officer had been directed to send all the complaint petitions to the concerned Block Development Officer, Member -cum -Co -coordinator for enquiry and report.;