Monika Kumari vs The State Of Bihar
2021 Latest Caselaw 6092 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.5921 of 2020
     ======================================================

Monika Kumari Wife of Amit Kumar Singh, Daughter of Bishram Singh Resident of Village- Bampali Police Station- Arrah Muffasil, District- Bhojpur at present residing at Village, Post Office- Lahang Dumaria, Gram Panchayat- Lahang Dumari, Ward No.11, Anchal- Shahpur, Police Station- Bihiya, District- Bhojpur.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Social Welfare Department, New Secretariat, Patna, Bihar.

2. The District Magistrate, Bhojpur, Arrah.

3. The District Programme Officer, Bhojpur, Arrah.

4. The Block Development Officer, Shahpur, Bhojpur.

5. The Child Development Programme Officer, Shahpur, Bhojpur.

6. Anjula Kumari Wife of Manoj Kumar Singh @ Manish Kumar Singh Resident of Village and Post Office- Lahang Dumaria, Gram Panchayat- Lahang Dumari, Ward No.10, Anchal- Shahpur, District- Bhojpur.

7. Gunja Kumari Wife of Pankaj Kumar Resident of Village and Post Office and Gram Panchayat- Lahang Dumaria, Ward No.14, Anchal- Shahpur, District- Bhojpur.

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

For the Petitioner/s : Mr.Ashok Kumar Singh For the Respondent/s : Mr.Prasant Pratap ( Gp2 ) ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 13-12-2021

Heard the learned counsels for the parties.

2. In the instant petition, petitioner has prayed for

following relief:-

"1. That, this is an application for issuance of any appropriate writ/writs order/orders or direction/directions, commanding the Respondent authorities to appoint the petitioner on the post of Anganbari Sevika of Anchal-Shahpur Gram Panchayat-Lahang Dumaria, Ward No. 11, Police Station- Bihiya, District- Bhojpur on the place of Private Respondent No. 6 (Anjula Patna High Court CWJC No.5921 of 2020 dt.13-12-2021

Kumari) who is illegally appointed of

residing in Ward No. 10 house No. 71 of aforesaid Gram Panchayat."

3. Perusal of the records, it is evident that the

petitioner has not questioned the validity of 6 th respondent's

appointment to the post of Anganwari Sevika of Anchal-

Shahpur Gram Panchayat-Lahang Dumaria, Ward No. 11, P.S.-

Bihiya, District-Bhojpur.

4. That apart, petitioner has statutory remedy of

appeal against the appointment of 6 th Respondent to the

aforesaid post. Thus, petitioner has not made out a case.

Petitioner is at liberty to prefer appeal against the order of

appointment issued in favour of 6th Respondent before the

appellate authority. If such appeal is filed within a period of

eight weeks from the date of receipt of this order, the appellate

authority is hereby directed to consider and dispose of the

petitioner's appeal within a period of three months from the

date of receipt of memo of appeal.

5. With the above observations, the instant petition

stands disposed of.

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

AFR/NAFR
CAV DATE
Uploading Date          15.12.2021
Transmission Date