Amrita Kumari @ Amrita Devi vs The State Of Bihar
2021 Latest Caselaw 6084 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.6052 of 2020
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Amrita Kumari @ Amrita Devi wife of Pramod Pandit resident of Village- Banauli, Ward no. 9, P.S.- Sursand, District- Sitamarhi.

... ... Petitioner/s Versus

1. The State of Bihar through the Director, I.C.D.S. Bihar, Patna.

2. The District Magistrate, Sitamarhi.

3. The District, Programme Officer, Sitamarhi.

4. The Child Development Officer, Sursand.

5. The Mukhiya, Gram Panchayat Raj, Banaul, Block- Sursand.

6. The Ladies Supervisor, Block, Sursand.

7. Sita Devi ward member cum chairman, ward no. 9 Gram Panchayat raj anauli, P.S. Sursand, Distt. Sitamarhi.

8. Mahmuda Khatoon wife of Savjan Raiyan resident of Village Malahi, P.S. and Block- Sursand, Distt- Sitamarhi (Anganwari Sahayika).

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

For the Petitioner/s : Mr. Devendra Kumar, Advocate For the Respondent/s : Mr. Md.Raisul Haque (SC 10) ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 13-12-2021

Service of notice to the contesting respondents is

dispensed since the present petition is not decided on merits.

Heard learned counsels for respective parties.

In the instant petition, petitioner has prayed for the

following reliefs:-

"(i) For issuance of writ in nature of mandamus and directing and commanding the Respondent authorities to dispose the appeal case no. 61/2019 before the Distt. Program Officer, Sitamarhi for appointment of Anganwari Sahayika Patna High Court CWJC No.6052 of 2020 dt.13-12-2021

within time framed by reason and speaking order which was pending.

(ii) For further prayer that to dispose of the representation before collector, Sitamarhi which was pending.

(iii) For any other relief or relief to which the petitioner is found entitled in accordance with law for the end of justice."

Petitioner's Appeal Case No. 61 of 2019 is pending

before the appellate authority in respect of appointment to the post

of Anganwari Sahayika.

The concerned respondent is hereby directed to decide

the petitioner's appeal within a period of two months from the date

of receipt of this order in accordance with law after due hearing of

opportunity to the petitioner and contesting respondents.

(P. B. Bajanthri, J) Vikash/-

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