Patna High Court
Mina Kumari vs The State Of Bihar on 13 December, 2021
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.6054 of 2020
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Mina Kumari Wife of Chandrkant [email protected] Prasad, Resident of
Village- Kharjama, Police Station- Ekangarsarai, District- Nalanda.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Social
Welfare, Bihar, Patna.
2. The Director Integrated Child Development Services, Bihar, Patna.
3. The Divsional Commissioner, Patna Division, Patna.
4. The District Magistrate Nalanda at Biharsharif.
5. The District Programme Officer I.C.D.S. Biharsharif, Nalanda.
6. The Child Development Project Officer, Ekangarsarai, Nalanda.
7. The Lady Supervisor, C.D.P.O. Office, Ekangarsarai, Nalanda.
8. Manoj Kumar, Son of Nasib Lal, Resident of Village- Kharjama, Police
Station- Ekangarsarai, District- Nalanda.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Anil Kumar Singh, Advocate
For the Respondent/s : Ms. Kumari Amrita (GP 3)
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CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
ORAL JUDGMENT
Date : 13-12-2021
Service of notice on eighth respondent is dispensed
since no adverse order is passed against eighth respondent.
Heard learned counsels for respective parties.
In the instant petition, petitioner has prayed for the
following reliefs:-
"(i) To issue an appropriate
order/orders, direction/directions
including a writ preferably in the
nature of certiorari for quashing the
dated 16.03.2019 (Annexure-2A),
passed by the District Programme
Officer, Nalanda (hereinafter referred
Patna High Court CWJC No.6054 of 2020 dt.13-12-2021
to as respondent No. 5) passed in Case
No. 29 of 2019 whereby and
whereunder the respondent no. 5
directed to C.D.P.O. Ekangarsarai
respondent No. 6 to conclude the
appointment process after enquire into
the matter as well as guideline of 2016.
(ii) Also for quashing of the
meeting of minutes dated 31.05.2019
which has been held in presence of
Ward member no. 11 and Lady
Supervisor of Ekangarsarai block,
District-Nalanda.
(iii) To direct the respondent
no. 4 the District Magistrate, Nalanda
at Biharsharif to expedite the hearing
of Anganbari Appeal No. 2019/20 as
early as possible and conclude the
same with its logical ends.
(iv) To direct the respondent
No. 6 and 7 to appoint the petitioner to
the post of Anganwari Sevika in the
Ward No. 11, vilage-Kharjama,
Panchayat Kosiyama, District-Nalanda
at Biharsharif.
(v). To any other relief/reliefs
to which the petitioner may be entitled
to."
Petitioner's appeal is pending before the District
Magistrate, Nalanda, i.e., Respondent No. 4. He is hereby directed
to decide the petitioner's appeal within a period of two months
from the date of receipt of this order.
Patna High Court CWJC No.6054 of 2020 dt.13-12-2021
Respondent No. 4, the District Magistrate, Nalanda is
hereby directed to give opportunity of hearing to eighth respondent
before deciding the appeal.
(P. B. Bajanthri, J)
Vikash/-
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