Patna High Court
Indrawati Devi vs The State Of Bihar on 14 February, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.8185 of 2021
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1. Indrawati Devi W/O Raja Sah resident village - Rampur, P.O. - Ekma, P.S. -
Rasulpur, District- Chhapra, Saran.
2. Babita Devi W/O Manager Sah resident of village - Rampur, P.O. - Ekma,
Block - Ekma, Panchayat Raj- Aamdari, P.S. - Rasulpur, Dist- Chhapra,
Saran.
3. Phul Kumari W/O Byash Jee Prasad resident of village - Rampur, P.O. -
Ekma, Block- Ekma, Panchyat Raj - Aamdari, P.S. - Rasulpur, District-
Chhapra, Saran.
... ... Petitioner/s
Versus
1. The State of Bihar through the Director Integrated Child Development,
Scheme (I.C.D.S.), welfare Development, Government of Bihar Patna.
2. The District Magistrate, Chhapra Saran.
3. The Welfare Officer, Chhapra Saran.
4. The District Program Officer, Chhapra Saran.
5. The Sub-Devisional Officer, Chhapra Sadar, Saran.
6. The Child Development Project Officer, Ekma, Chhapra Saran.
7. The Mukhia, Gram Panchayat Raj Aamdari, Rampur, Block- Ekma, P.S. -
Rasulpur, Chhapra Saran.
8. The Medical Oficer, Health Care Center Ekma, Chhapra Saran.
9. Indu Devi W/O Aamrendra Ram resident village - Rampur, P.O. - Ekma,
Block- Ekma, P.S. - Rasulpur, District- Chhapra, Saran.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Maheshwar Prasad
For the Respondent/s : Mr. Kumari Amrita (GP-3)
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CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
ORAL JUDGMENT
Date : 14-02-2022
The matter has been heard via video conferencing
due to circumstances prevailing on account of the COVID-19
pandemic.
In the instant appeal, petitioners have prayed for
the following relief/reliefs:
Patna High Court CWJC No.8185 of 2021 dt.14-02-2022
For issuance of certiorari
calling for the appointment letter of
respondent no.9, who has been
illegally appointed in contravention of
the Rule laid down by the State
Government for appointment of
Aanganbari Sevika and thereafter be
pleased to quash the said appointment
letter of respondent no.9.
And further be pleased to issue
a writ of mandamus commanding
upon the official respondent to not
disturb the petitioners of any stage of
service, who were smoothly working
on the post of Aanganbari Sevika,
Aanganbari Sahayika and on the post
of Asha Swawalambi worker as they
were appointed as per rule, against
the post notified for Centre No. 139,
Ward No. 1, 2 in the village- Rampur
Panchayat Raj- Aamdari, P.O.- Ekma,
P.S.- Rasulpur, District- Chhapra
Patna High Court CWJC No.8185 of 2021 dt.14-02-2022
Saran, and the petitioners are as the
fittest candidates for appointment out
of the other candidates.
And or be pleased to grant
other relief/reliefs for which the
petitioners are found entitled to.
Petitioner has submitted that the present petition do
not survive for consideration, on the other hand, counsel for
contesting respondent/respondent no.9 has submitted that he had
preferred an appeal aggrieved by the order passed by the
concerned authority.
In the light of these facts and circumstances, the
present petition stands disposed of.
The Appellate Authority is hereby directed to
decide the respondent no.9-Indu Devi's appeal within a period
of three months after giving ample opportunity of hearing to the
petitioners also.
(P. B. Bajanthri, J)
Ankit/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 17.02.2022
Transmission Date NA
