Simpi Khatoon @ Shilpi Khatoon @ ... vs The State Of Bihar
2022 Latest Caselaw 1336 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.10187 of 2021
     ======================================================

Simpi Khatoon @ Shilpi Khatoon @ Simpi Kumari W/o Shamshad Ahmad @ Shamshad Ahmed R/o Village- Bhagar, Panchayat Raj- Bhagar, Ward No. 8, P.O.- Bhagar, P.S. and Block- Siswan, District- Siwan.

... ... Petitioner/s

Versus

1. The State of Bihar Through the Principal Secretary, Social and welfare De-

partment, Government of Bihar, Patna.

2. The Director Integrated Child Development Scheme (I.C.D.S.), Govt. of Bi-

har, Patna.

3. The District Collector Siwan.

4. The District Programme Officer Integrated Child Development Scheme (I.C.D.S.), Siwan.

5. The Child Development Officer Integrated Child Development Scheme (I.C.D.S.), Block- Siswan, Siwan.

6. The Supervisor Integrated Child Development Scheme (I.C.D.S.), Panchayat Raj Bhagar, Block- Siswan.

7. Smt. Ranju Devi W/o Santosh Bhagat R/o Village- Bhagar, Ward No. 08, P.O.- Bhagar, P.S.- Siswan, District- Siwan.

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

For the Petitioner/s : Mr. Manish Chandra Gandhi For the Respondent/s : Mr. Sunil Kumar Mandal (SC-3) Ms. Neelam Kumari (AC to SC-3) Mr. Bipin Kumar (AC to SC-3) ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 23-02-2022

Heard learned counsel for the parties.

Learned counsel for State accepts notice for

respondent nos. 1 to 6.

Patna High Court CWJC No.10187 of 2021 dt.23-02-2022

Service of notice to respondent no. 7 is dispensed

since no adverse order is passed against her in the present order.

In the instant petition, petitioner has prayed for the

following relief/reliefs:

"(i) For a direction to the Respondent

No.3 (District Collector, Siwan) to decide

Aangan Bari Appeal No.30/2019-20 filed on

11.09.2019 by the petitioner within a certain

period,

(ii) For a direction to the Respondent

No.4 (The District Programme Officer, Inte-

grated Child Development Scheme, Siwan)

to allow the petitioner to work on her post

till the disposal of Aangan Bari Appeal

No.30/2019-19,

(iii) For any other writ/writs, order/or-

ders, direction/directions for which peti-

tioner may deemed entitled under the facts

and circumstances of the case."

The appellate authority is hereby directed to decide

the petitioner's pending appeal within a period of three months

from the date of receipt of this order after providing opportunity Patna High Court CWJC No.10187 of 2021 dt.23-02-2022

of hearing to the petitioner and respondent no.7-Smt. Ranju

Devi.

Accordingly, writ petition stands disposed of.

(P. B. Bajanthri, J) Ankit/-

AFR/NAFR                         NAFR
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Uploading Date                02.03.2022
Transmission Date                 NA