Varsha Devi @ Varsha Kumari vs The State Of Bihar
2021 Latest Caselaw 6082 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.6004 of 2020
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Varsha Devi @ Varsha Kumari W/o Deepu bai, D/o Upendra Rajak, R/o Village-Suryapura, Karjan, P.S.-Athamalgola, District-Patna, at Present R/o Village-Dhamar, P.S.-Ara Muffasil, District-Bhojpur.

... ... Petitioner/s Versus

1. The State of Bihar through Principal SecrearySocial Welfare Department, Patna, Bihar.

2. The District Magistrate, Ara, Bhojpur.

3. The Child Development Project Officer, Ara Gramin, Block Ara, Bhojpur.

4. Shanti Devi W/o Shatrudhan Kumar Ram, R/o Village-Dhamar, P.S.-Ara Muffasil, District-Bhojpur.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr.Pankaj Kumar Singh For the Respondent/s : Mr.S.K.Mandal (Sc3) Mr. Bipin Kumar, AC to SC-3 ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 13-12-2021

Heard the learned counsels for the parties.

In the instant petition, petitioner has sought for

quashing of 4th respondent's selection and appointment to the

post of Anganwari Sevika in Anganwari Kendra No. 61, Ward

No. 10 under the Dhamar Gram Panchayat, Block-Ara Sadar,

P.S. Ara Muffasil, District-Bhojpur.

The petitioner has not produced copy of the order of

appointment issued in favour of 4th respondent. So also

petitioner has not exhausted statutory remedy of appeal

available to her. On these issues, the present petition cannot be Patna High Court CWJC No.6004 of 2020 dt.13-12-2021

entertained. Accordingly, the petition stands dismissed reserving

liberty to the petitioner to approach the appellate authority in

questioning the order of appointment issued in favour of 4 th

Respondent to the post of Anganwari Sevika, if so advised.

(P. B. Bajanthri, J)

rakhi/-

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CAV DATE
Uploading Date          18.12.2021
Transmission Date