Sarwari Khatoon vs The State Of Bihar
2022 Latest Caselaw 1181 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.9194 of 2021
     ======================================================

Sarwari Khatoon Wife of Ahmed Doza Resident of Chaknsir, Patepur, P.s.- Patepur, District- Vaishali

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Social Welfare Department, Govt. of Bihar, Patna

2. The District Magistrate, Vaishali

3. The District Programme Officer, Vaishali

4. The Child Development Project Officer, Patepur

5. Chanchal Sahni Wife of Kamlesh Kumar Singh Resident of Teknari, Ward no. 12, P.s.- Patepur, District- Vaishali

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

For the Petitioner/s : Mr. Santosh Kumar For the Respondent/s : Mr. S.K.Mandal (SC-3) ====================================================== 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 to

respondent nos. 1 to 4.

Service of notice to respondent no.5 is dispensed

since no adverse order is passed against respondent no.5-

Chanchal Sahni.

In the instant petition, petitioner has prayed for the

following relief/reliefs:

Patna High Court CWJC No.9194 of 2021 dt.16-02-2022

"i. For quashing the entire

selection process held for the

appointment of Aanganwari Sevika for

the centre no. 336, Ward No. 12, in

Teknari Panchayat whereby and

whereunder the Chanchal Sahni-

respondent no.5 has been appointed

as Aanganwari Sevika in most

arbitrary manner.

ii. For directing the respondent

authorities to initiate a fresh selection

process on the basis of the application

forms submitted by the petition and

other candidates as per the

advertisement dated 19.01.2018 which

is still pending.

iii. For any other relief/reliefs

as your Lordships may deem fit and

proper in the interest of Justice."

Petitioner's grievance is that petitioner has not been

selected and respondent no.5 has been selected. Petitioner is

stated to be more merited. Petitioner has already submitted Patna High Court CWJC No.9194 of 2021 dt.16-02-2022

representation to respondent no.2-District Magistrate, Vaishali.

If it is so, the District Magistrate is hereby directed to decide the

petitioner's representation. If it is to be allowed, in that event,

respondent no.5-Chanchal Sahni be heard in the matter. The

above exercise shall be completed within a period of two

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