Nirmala Kumari vs State Of Bihar And Ors

Heard learned counsel for petitioner and learned counsel for the respondent-State.

The petitioner was an applicant for selection as 'Anganwari Sevika' and the selection of the petitioner has been done by issuance of a selection letter pursuant to which, it is submitted by petitioner's counsel that she has also undergone training.

It is, in this background, that the present writ petition has to be considered. The petitioner's selection has subsequently been cancelled based on order passed by the District Programme Officer (for short 'DPO'), Khagaria dated 18.07.2018, the complaint was made by the first empanelled candidate, namely, Rupam Kumari. The DPO, after going through the records, has found that the petitioner has levelled grievances and allegations against the educational testimonials submitted by the complainant, namely Rupam Kumari, who, in the instant writ petition, is Respondent No.7. The said aspect has been considered by the DPO but, on the other, it has also been considered that though the 'Aam Sabha' was convened on 11.03.2015 for taking decision in respect of the testimonial submitted by Respondent No.7, no decision was taken. Abruptly, ten months later in purported compliance of some verbal decision of the District Magistrate, the Selection letter has been issued in favour of the petitioner. This procedure has rightly been deprecated by the DPO. The procedure is bad also for the fact that in between the first empanelled candidate and petitioner, who is at Sl. no. 3, there is also another candidate, namely, Kanchan Kumari, who was above the petitioner in terms of the marks obtained in the process of selection.

The petitioner's counsel submits that the petitioner has already been selected and undergone training. The second empanelled candidate had failed to appear and produce her document at the 'Aam Sabha'. This Court is not inclined to go into these disputed issues. Postponing the 'Aam Sabha' for ten months after 11.03.2015 and thereafter issuing the selection letter in favour of the petitioner does not inspire confidence in petitioner's selection. In this connection, the conclusions of the DPO, Khagaria appears to be correct. The same has also been upheld by the District Magistrate in his order dated 26.07.2019.

The whole purpose of selection of the 'Aam Sabha' is to ensure dissemination of welfare measure to the beneficiary children in the locality. It is only in the interest of the objective for social welfare required to be achieved pursuant to the selection that selection process should be done afresh so as to ensure that the best persons is selected.

The writ petition is dismissed.