Patna High Court
Rizwana Khatoon vs The State Of Bihar on 9 February, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.7242 of 2021
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Rizwana Khatoon Wife of Riyaz Ahmad Resident of Village- Pursaulia, Ward
No.- 09, P.S.- Kaluahai, District- Madhubani.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Social
Welfare, Govt. of Bihar, Patna.
2. The Principal Secretary, Department of Social Welfare, Govt. of Bihar, New
Secretariat, Patna.
3. The District Magistrate, Madhubani.
4. The District Programme Officer, Madhubani.
5. The Child Development Project Officer, Kaluahi, Madhubani.
6. The Block Development Officer, Kaluahi.
7. Ishrat Khatoon Wife of Md. Nasim Resident of Village- Pursaulia, Ward
No.- 09, P.S. and Block- Kaluahai, District- Madhubani.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Kaushal Kumar
For the Respondent/s : Mr.Lalit Kishore (Ag)
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CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
ORAL JUDGMENT
Date : 09-02-2022
The matter is heard via video conferencing due to
circumstances prevailing on account of the COVID-19
pandemic.
State counsel accept notice for Respondent Nos. 1 to
6. Service of notice to Respondent No. 7 stands dispensed since
no adverse order is being passed.
In the instant petition, petitioner has sought for following
reliefs:-
" (i) For issuance of an
appropriate writ, order or direction
Patna High Court CWJC No.7242 of 2021 dt.09-02-2022
for commanding and directing the
Respondents, particularly to
Respondent No. 5 to dispose of the
application dated 04.08. 2018
(Annexure-3) of the petitioner
within a reasonable time because
the application of the petitioner is
pending before the Respondent No.
5 for a long time.
(ii) For issuance of an
appropriate writ, order or direction
for directing the respondents to
appoint the petitioner on the post of
Anganbari Sevika of Centre No.
105, Ward No. 9, Gram Panchayat-
Pursaulia, Block-Kaluahia, District-
Madhubani, after disposing of the
application of the petitioner
(Annexure-3), on the basis of the
highest marks obtained by the
petitioner than the other candidates
in Fauquania Examination,
equivalent to Matric.
(iii) For any other relief or
reliefs to which the petitioner is
legally entitled in the facts and
circumstances of the case."
Petitioner's grievance is stated to be pending before the
District Magistrate, Madhubani.
Petitioner is hereby directed to examine who is the
Appellate Authority and proceed to file appeal before the
appropriate authority within a period of eight weeks from the
date of receipt of this order.
The Appellate Authority is hereby directed to decide
petitioner's appeal within a period of three months from the date
Patna High Court CWJC No.7242 of 2021 dt.09-02-2022
of receipt of such appeal after providing ample opportunity and
hearing to the petitioner and 7th respondent-Ishrat Khatoon.
With the above observations, the instant petition
stands disposed of.
(P. B. Bajanthri, J)
kamlesh/-
AFR/NAFR NA
CAV DATE NA
Uploading Date 15.02.2022
Transmission Date NA
