Pramath Patnaik, J. - (1.) In the captioned writ application, the petitioner has inter alia prayed for quashing order dated 29.12.2011 whereby appeal filed by respondent no. 7 has been allowed and respondent no. 7 has been directed to be re-appointed on the post of Sevika cancelling the appointment of petitioner; for direction upon the respondents to reconsider the matter and allow the petitioner to continue as a sevika for the Angan Bari Centre, Pokhardiha Beech Tola, Koderma.
(2.) The facts, which are necessary for adjudication of the writ application, in brief, that on 25.08.2009 a meeting of Aam Sabha was held at village Pokhardiha Beech Tola under the chairmanship of Child Development Project Officer-respondent no. 6 for selection of Sevika and Sahayika, in which, name of Mrs. Mamta Kumarirespondent no. 7 was recommended for selection on the post of Sevika. Pursuant thereto, respondent no. 7 underwent practical training for a period 01.09.2009 to 03.09.2009. But the selection of respondent no. 7 on the post of Angan Bari Sevika was protested by some of the villagers by submitting protest petition dated 01.09.2009 before the Deputy Commissioner, Koderma, whereupon enquiry was made by the respondents-authorities resulting into cancellation of appointment of respondent no. 7 on the post in question and petitioner was recommended for selection on the post. Aggrieved thereof, respondent no. 7 preferred appeal before the Deputy Commissioner, Koderma by filing Misc. Case No. 1 of 2011, which was allowed vide order dated 29.12.2011 whereby respondent no. 7 was directed to be re-appointed and appointment of petitioner was cancelled.
(3.) Heard Mr. Afaque Ahmad, learned counsel for the petitioner; Mr. Soumitra Baroi, Associate Counsel to learned G.P VI for the respondent-State and Mr. Rak Lakhan Yadav, learned counsel for the respondent no. 7.;