Lilawati Devi vs The State Of Bihar Through Its ...
2021 Latest Caselaw 6173 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.11924 of 2021
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Lilawati Devi wife of Raju Kumaar Bind @ Raju Kumar Bind Resident of village - Bahoranpur, Tikapur Tola, P.S. Shahpur, District- Bhojpur.

... ... Petitioner/s Versus

1. The State of Bihar through its Principle Secretary Social Welfare, Bihar Patna.

2. The Collector, Bhojpur, Arrah.

3. The District Programme Officer, Bhojpur, Arrah.

4. The C.D.P.O. Sahpur, Bhojpur.

5. Suruchi Devi wife of Pankaj Rai Resident of village - Bahoranpur, Tikapur Tola, Ward No. 4, P.S. Shahpur, District- Bhojpur.

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

For the Petitioner/s : Mr. Md. Ataul Haque, Advocate For the Respondent/s : Mr. Lalit Kishore ( Ag ) ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 15-12-2021

Service of notice to Respondent No. 5 is dispatched,

since petitioner has sought for consideration of representation and

no adverse order is passed against Respondent No. 5 in the present

order.

Heard learned counsel for the parties.

Counsel for the State accepts notice for respondents.

In the instant petition, petitioner has prayed for the

following relief/reliefs:

"a. A writ in the nature of Mandamus or any other appropriate writ order or direction commanding the respondents to comply the roster of reservation, as the post of Patna High Court CWJC No.11924 of 2021 dt.15-12-2021

Aganwari Sewika was reserved for most Backward category whereas concerned authority had appointed from the general category as the concerned authority without complying the same they had appointed the candidate - Respondent No. 5 of General category instead of petitioner who belong to the most Backward community as well as sole applicant from the backward community for the post of Anganwari Sewika. b. A writ in the nature of Mandamus or any other appropriate writ order or direction commanding the Respondent No. 2 and 3 to disposed off their representation pending before them since 09-08-2018 and 26-06-2019 respectively.

c. Any other appropriate writ order or directions for which petitioner is deemed to be entitled."

The concerned respondent is hereby directed to take

note of the petitioner's representations dated 09.08.2018 and

26.06.2019 and pass a speaking order as to whether petitioner is

entitled to the relief sought in the representation or not while

issuing notice to the 5th Respondent.

Such order shall be passed within a period of two

months from the date of receipt of this order.

With the above observation, writ petition stands

disposed off.

(P. B. Bajanthri, J) GAURAV S./-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          16.12.2021
Transmission Date       NA