PANPATI DEVI Vs. STATE OF JHARKHAND
LAWS(JHAR)-2008-11-66
HIGH COURT OF JHARKHAND
Decided on November 21,2008

Panpati Devi Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

- (1.) THE petitioner in this writ petition has prayed for issuance of an appropriate writ, order or direction commanding upon the concerned respondents to appoint her as an Angan Bari Sevika for the Churadohar Angan Bari Centre situated within the Patan Police Station, District -Palamau for which she has been selected by the Aam Sabha held in the village on 10.6.2007 whereby and whereunder the petitioner has applied for the post of Angan Bari Sevika of Churadohar centre, she is matriculate and residing within the tola Churadohar. The counsel for the petitioner has prayed for her appointment as an Angan Bari Sevika for the Churadohar Angan Bari Centre situated within the Patan Police Station, Palamau.
(2.) THE counsel for the petitioner submits that she has already been selected by the Angan Bari Sabha held in the village on 10.6.2007 and she is fully qualified. However, in the writ petitioner she has also admitted that respondent No. 5, Sarita Devi has already been appointed as Sevika of Angan Bari Centre. The counsel for the respondent submits that there was only one post against which respondent No. 5 has already been appointed pursuant to the selection. Regard having to the facts and circumstance of the case the petitioner can only be considered, if there is a vacancy and that also if it is sanctioned in this calendar year. It goes without saying that if there is a vacancy the respondents will consider the case of the petitioner sympathetically. This writ petition is accordingly disposed of without any order as to costs. ;


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