PRAMATH PATNAIK,J. - (1.) In the instant writ application, the petitioner has inter alia prayed for quashing part of letter dated 09.09.2009 whereby the name of respondent no. 6 has been recommended for appointment on the post of Angan Bari Sevika in place of petitioner. Further prayer has been made to direct the respondents to appoint the petitioner on the post of Angan Bari Sewika.
(2.) The facts, as delineated in the writ application, in brief, is that in pursuance to notice published in daily newspaper "Prabhat Khabar" dated 14.08.2009 for selection on the post of Angan Bari Sevika and Sahayika for Gobarsela Centre, Tangratoli, Lohardaga, the petitioner along with other candidate appeared before the Gram Sabha on 28.08.2009, in which, it is alleged that the name of the petitioner was recommended by the Gram Sabha for selection on the post of Angan Bari Sevika. But, the District Social Welfare Officer, Lohardaga vide letter dated 09.09.2009 instead of recommending the name of petitioner recommended the name of respondent no. 6. Aggrieved thereof, the petitioner made representation before the respondent no. 2-the Deputy Commissioner, Lohardaga but it did not evoke any response, which compelled the petitioner to knock the doors of this Court.
(3.) Heard Mr. Rajesh Kumar, learned counsel for the petitioner; Mr. Jayant Franklin Toppo, A.C to learned S.C. (L &C) for the respondent-State and Mr. Piyush Krishna Choudhary, learned counsel for respondent no. 6.;