Patna High Court
Manisha Kumari @ Manisha Devi vs The State Of Bihar on 16 February, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.9241 of 2021
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Manisha Kumari @ Manisha Devi W/o Santosh Chaudhary, R/V- Siswa
Sareya, Ward No. 9, Panchayat- Raj - Siswa Sareya, P.O. - Ojhawaliya, P.S. -
Bairia District - West Champaran.
... ... Petitioner/s
Versus
1. The State of Bihar through the Additional Secretary Social Welfare
Department, Patna, Bihar.
2. The Collector, Bettiah, West Champaran.
3. The Director, ICDS, Bettiah West Champaran.
4. The Sub Divisional Officer, Bettiah, West Champaran.
5. The District Programme Officer, Bettiah, West Champaran.
6. The Child Development Project Officer, Bairia West Champaran.
7. The Ward Member, Ward No. 09, Panchayat Raj Siswa Sareya Bettiah, West
Champaran.
8. Kajal Kumari Vinod Kumar, R/V Siswa Sareya, Panchayat Raj - Siswa
Sareya, P.O. - Ojhwaliya, P.S. Bairia, Ward No. 09, West Champaran.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Raj Kishore Prasad
For the Respondent/s : Mr. Lalit Kishore (AG)
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CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
ORAL JUDGMENT
Date : 16-02-2022
The matter has been heard via video conferencing
due to circumstances prevailing on account of the COVID-19
pandemic.
Learned counsel for the State accepts notice for
respondent nos. 1 to 7.
Service of notice to respondent no.8-Kajal Kumari
is dispensed since no adverse order is passed against her.
In the instant petition petitioner has prayed for the
Patna High Court CWJC No.9241 of 2021 dt.16-02-2022
following relief/reliefs:
"(i) For issuance of the writ in
the nature of the mandamus directing
the respondents to recount the
Aanganbari Centre No. 174 was
wrongly declared as the majority of
Backward Case which is itself
irregularity in preparation of maping
panzi on the basis of which the
selection of the private respondent
was made illegally.
(ii) For issuance of other
direction to the respondent to stay the
further processes of the selected
private respondent unless or until the
present case of the petitioner finally
disposed of.
(iii) For issuance of any other
direction to the respondents to make
fresh selection of Aanganbari Centre
No. 174.
Patna High Court CWJC No.9241 of 2021 dt.16-02-2022
(iv) For issuance of direction to
the respondent to select the petitioner
by cancelling the selection of private
respondent because she was at serial
no.2 in merit list.
(v) For issuance of other
relief/relieves for which the petitioner
is entitled in the eye of law."
The petitioner has already approached the District
Collector on 16.12.2020, therefore, the District Collector is
hereby directed to decide the petitioner's representation dated
16.12.2020 after hearing respondent no.8-Kajal Kumari within a
period of three months from the date of receipt of this order.
With the above observation, writ petition stands
disposed of.
(P. B. Bajanthri, J)
Ankit/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 23.02.2022
Transmission Date NA
