AIROnline 2019 Pat 2207

Patna High Court

Hon'ble Judge(s): Ashutosh Kumar , J

Constitution of India , Art.16— Appointment - Post of Anganwari Sevika - Petitioner assailing appointment of respondent on said post - On ground that mother of respondent was also engaged as Anganwadi Sevika - Disqualification is attached only to persons who come within relationship of Govt. servant or Semi-Govt. servant - Anganwari Sevika does not fall in any of said categories - Appointment of respondent, proper. (Para 5)