Rekha Kumari vs The State Of Bihar
2021 Latest Caselaw 5049 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.58 of 2021
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Rekha Kumari Wife of Chhote Kumar Sah Resident of Village- Chichri Panchayat Tehwara Ward No. 2, Post Office- Tehwara, Police Station- Katra, District- Muzaffarpur

... ... Petitioner/s Versus

1. The State of Bihar through its Principal Secretary, Social Welfare Department, Government of Bihar, Patna

2. The Director, I.C.D.S., Government of Bihar, Patna

3. The District Magistrate, Muzaffarpur

4. The District Programme Officer, Muzaffarpur

5. The Block Development Officer, Katra, Muzaffarpur

6. The Block Education Officer, Katra, Muzaffarpur

7. The C.D.P.O. Kata, Muzaffarpur

8. Smt. Shipmala Kumari Wife of Shambhu Paswan Resident of Village-

Chichri Ward No.-2, Post Office- Tehwara, Police Station- Katra, District- Muzaffarpur

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

For the Petitioner/s : Mr. Pramod Kumar Singh, Adv. For the Respondent/s : Mr. Prashant Pratap, GP-2 Mr. Lala S.N. Rais, AC to GP-2 ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 27-10-2021

Heard learned counsel for the petitioner as well as

learned counsel for the State.

2. In the instant petition, petitioner has prayed for

following relief:

"For issuance of Writ/Order/Direction(s) in the nature of mandamus commanding upon the respondent specially D.P.O., Muzaffarpur, to reinstate/appoint the petitioner on the post of Patna High Court CWJC No.58 of 2021 dt.27-10-2021

Anganwari Sahayika at Panchayat Tehwara, village of Chichari ward no. 2 and quash order dated 10.03.2018 (Annexure-5) by which order the petitioner has been terminated as Anganwari Sahayika without adopting/following the direction/norms issued in the Circular of appointment/Selection for the post of Anganwari Sahayika and to stop further publication of new advertisement for appointment/Selection of Anganwari Sahayika in village- Chichari,ward no-2 Tehwara Panchiyat, Katra, Muzaffarpur."

3. From the perusal of the pleading it is evident that

petitioner has preferred appeal before the appellate authority

against the impugned order dated 10.03.2018 passed by the

District Programme Officer, Muzaffarpur (Annexure-5) and it is

pending for consideration.

4. In the light of the prayer sought in the present

petition, the petition could be disposed of with consent of the

respective parties.

5. The appellate authority is hereby directed to consider

and redress the grievance of the petitioner stated in the

memorandum of appeal, if it is not already disposed of. Above

exercise shall be completed within a period of two months from

the date of receipt of this order. The appellate authority is hereby

directed to pass a speaking order and communicate the same to the

petitioner within the time limits stipulated (supra).

Patna High Court CWJC No.58 of 2021 dt.27-10-2021

6. With the aforesaid observation, the writ petition

stands disposed of.

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

AFR/NAFR
CAV DATE                N.A.
Uploading Date          29.10.2021
Transmission Date