- (1.)It is submitted that petitioner was selected and a provisional letter of selection was issued to her dated 29.8.2009 and thereafter she learnt that respondent No. 5, namely, Renu Devi has been selected on 4.10.2009 against which petitioner made a representation before the Deputy Commissioner, Godda on 8.10.2009, but she has not received any order passed thereon. Counsel for the State submitted that in absence of counter affidavit, he is not in a position to controvert the statement made in the writ petition. However, he submitted that only by selection petitioner does not acquire right of appointment. He further submitted that moreover a fresh Aam Sabha was held in which respondent No. 5 was selected.
(2.)In view of the order I intend to pass it is not necessary to issue notice to respondent No. 5.
(3.)In the circumstances, petitioner is given liberty to make a fresh representation before the Deputy Commissioner, Godda (Respondent No. 2). If order has been passed on the representation dated 8.10.2009 (Annexure-3), the same will be communicated to the petitioner, but if no order has been passed, the fresh representation of the petitioner will be disposed of by reasoned order in accordance with law, after giving opportunity of hearing to the petitioner the respondent No. 5-Renu Devi and the concerned person(s) as early as possible and preferably within six weeks from the date of receipt of representation.