Anju Kumari vs The State Of Bihar
2021 Latest Caselaw 5055 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.111 of 2021
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Anju Kumari W/o Subhash Paswan Resident of Village- Pirnagra, Ward No. 14, P.S.- Beldaur, District- Khagaria.

... ... Petitioner/s Versus

1. The State of Bihar Through the Principal Secretary, Government of Bihar.

2. The District Magistrate Khagaria.

3. District Programme Officer Khagaria.

4. The Child Development Project Officer Khagaria.

5. Smt. Hina Kumari W/o Amit Kumar Resident of Piparnagra, Khagaria.

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

For the Petitioner/s : Mr. Jagannath Prasad, Advocate For the Respondent/s : Mr. Gyan Prakash Ojha, GA-7 Mr. Abhishek Singh, AC to GA-7 ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 27-10-2021 Heard learned counsels for the petitioner and the State.

2. In the instant case, the petitioner has prayed for

following reliefs:-

"(i) For issuance of writ in the nature of certiorari, quashing the order dated 10.08.2020 issued by (Respondent No.

4) whereby and whereunder, the Child Development Project Officer, Khagaria respondent no.4 have been pleased to set aside the appointment of petitioner as Anganbari Sewika from Anganbari Centre No. 26 at Beldaur in Khagaria on the ground that her certificate from Jharkhand State open schooling is not recognized.

(ii) For any other relief or reliefs for which the petitioner is found entitled in the facts and circumstances of the case."

Patna High Court CWJC No.111 of 2021 dt.27-10-2021

3. It appears from the perusal of the impugned order

dated 10.08.2020 that the petitioner's candidature has been

rejected on the score that the petitioner in which school she has

studied is not one of the recognized institution.

4. The petitioner has not placed on record any material

to establish that the school in which she has studied recognized

institution.

5. Accordingly, the writ petition stands dismissed

reserving liberty to the petitioner to file a fresh petition in the

event of the institution in which the petitioner has studied is a

recognized institution with reference to any material information.

(P. B. Bajanthri, J)

Vikash/-

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