Sudha Rani vs The State Of Bihar
2021 Latest Caselaw 1505 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                        Letters Patent Appeal No.1466 of 2019
                                            In
                    Civil Writ Jurisdiction Case No.17576 of 2019
     ======================================================

Sudha Rani Wife of Pranav Ranjan Resident of Village Bhawnipur Jirat, Police Station- Chitauni, District- East Champaran.

... ... Appellant/s Versus

1. The State of Bihar through the Collector of the District- East Champaran, Motihari.

2. The District Programme Officer Motihari, East Champaran.

3. The Child Development Project Officer East Champaran, Motihari.

4. The Director I.C.D.S., Directorate, Bihar.

5. The Director I.C.D.S., Directorate, Bihar Social Welfare Department, Second Floor Indira Bhawan, Ram Charitar Singh Path, Patna-1.

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

For the Appellant/s : Mr. Dhananjay Kumar, Advocate For the Respondent/s : Mr. Gyan Prakash Ojha (Ga7) ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 17-03-2021 Heard learned counsel for the parties.

The challenge is to the order dated 22.10.2019 passed

in CWJC No.17576 of 2019 (Sudha Rani Versus the State of

Bihar & Ors.).

Learned counsel for the writ petitioner/appellant states

that petitioner has already joined the station to which she was

transferred in terms of the impugned order, as contained in

Annexure 3 to the writ petition.

Patna High Court L.P.A No.1466 of 2019 dt.17-03-2021

Learned counsel for the petitioner / appellant states

that petitioner shall approach the District Magistrate, East

Champaran, Motihari, but, direction be issued for expeditious

disposal of representation as permitted to be made in terms of

the direction issued by learned Single Judge vide impugned

order dated 22.10.2019 passed in C.W.J.C. No.17576 of 2019

(Sudha Rani Vs. the State of Bihar & Ors.).

As such, as prayed for, we dispose of the present

appeal with a direction to the District Magistrate, East

Champaran, Motihari to consider and decide the petitioner's

representation, as and when made, expeditiously, and preferably

within a period of six weeks thereafter.

(Sanjay Karol, CJ)

( S. Kumar, J)

Sanjay/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          19.03.2021
Transmission Date       NA