Jharkhand High Court
Seema Kumari vs State Of Jharkhand & Ors on 24 June, 2011
Author: Narendra Nath Tiwari
Bench: Narendra Nath Tiwari
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 1121 of 2010
Seema Kumari ............ ..... Petitioner
Versus
The State of Jharkhand & Ors. ...... ......... Respondents.
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CORAM : HON'BLE MR. JUSTICE NARENDRA NATH TIWARI
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For the petitioner : Mr. Manoj Kr. Sah, Advocate
For the State : G.P.II
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4/24.06.2011: The grievance of the petitioner is that the respondent No.4 has been wrongly appointed as Sevika for Anganbari Centre, Kumar Kund, Bhartikita, P.S. Godda (M), District Godda.
It has been submitted that the petitioner possesses higher qualification than the respondent No.4 and she has got all other eligibility to be appointed as Sevika. Ignoring the petitioner's higher education and other illegalities, respondent No.4 has been wrongly appointed. The petitioner protested against the appointment of respondent No.4 by filing a representation before the Deputy Commissioner, Godda, but till date the same has not been heeded upon.
Learned J.C. to G.P.II appearing on behalf of the respondents submitted that the Deputy Commissioner, Godda is the competent authority to consider the petitioner's grievance and to pass appropriate order. The petitioner's representation, already filed or if she files a fresh representation, shall be considered by the said authority and appropriate order shall be passed.
Considering the above, this writ petition is disposed of giving liberty to the petitioner to file a representation before the Deputy Commissioner, Godda (respondent No.2). The said respondent, on receipt of the petitioner's representation, shall consider the same and pass appropriate reasoned order in accordance with law within a period of two months from the date of receipt of the representation.
(Narendra Nath Tiwari, J) Shamim/