Nutan Kumari vs The State Of Bihar And Ors
2022 Latest Caselaw 4793 Patna

        IN THE HIGH COURT OF JUDICATURE AT PATNA
               Civil Writ Jurisdiction Case No.19424 of 2014
   ======================================================

Nutan Kumari, Wife of Dharmendra Paswan, Resident of Village- Birgaon, P.O. Chatra, P.S. Gwalpara, Ward No. 5, District Madhepura.

... ... Petitioner/s Versus

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

2. The Principle Secretary, Social Welfare Department, Government of Bihar, Patna.

3. The Director, Social Welfare Department, Government of Bihar, Patna.

4. The District Magistrate, Madhepura, District- Madhepura.

5. District Welfare Officer, Madhepura, District- Madhepura.

6. The District Programme Officer, Madhepura, District- Madhepura.

7. The Child Development Project Officer, Gwalpara, District- Madhepura.

8. Bandana Kumari, Wife of Ajay Kumar Singh, Resident of Village Birgaon, P.O. Chatra, P.S. Gwalpara, Ward No. 5, District- Madhepura.

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

For the Petitioner/s : Mr. Sharda Nand Mishra, Advocate For the State : Mr. Madhukar Mishra, AC to SC 6 ====================================================== CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH and HONOURABLE MR. JUSTICE HARISH KUMAR ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE HARISH KUMAR)

Date : 05-12-2022

Heard Mr. Sharda Nand Mishra, learned counsel

appearing on behalf of the petitioner and Mr. Madhukar Mishra,

Singh, leaned AC to SC 6 for the State.

Patna High Court CWJC No.19424 of 2014 dt.05-12-2022

2. By filing the present writ application, the petitioner

seeks quashing of the proceeding of the selection on the post of

Anganwari Sevika within Gram Panchayat, Birgaon, Ward No. 5

by which the respondent no. 8 was appointed.

3. It is submitted that for ventilating the grievance of the

petitioner, a representation has been filed before the District

Magistrate, Madhepura. However, despite lapses of more than 7

years, till date, the same has not been considered and disposed of

in accordance with law.

4. Considering the limited grievance of the petitioner,

the present writ application stands disposed of with a direction to

the respondent no. 4 to consider the representation of the petitioner

and dispose of the same by a reasoned and speaking order

preferably within a period of three months from the date of

receipt/production of a copy of this order.

(Ahsanuddin Amanullah, J)

(Harish Kumar, J)

Arish/-

AFR/NAFR U T