Manisha Kumari vs The State Of Bihar
2022 Latest Caselaw 842 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.4609 of 2021
     ======================================================

Manisha Kumari W/o Shashi Bhushan Kumar R/o- Vill. and P.O.- Nikhati Khurd, P.S.- Raghnathpur, District- Siwan.

... ... Petitioner/s Versus

1. The State of Bihar Through Secretary, Social Welfare Department, Government of Bihar, Patna.

2. The Director Integrated Child Development Scheme Social Welfare Department, Govt. of Bihar, Patna.

3. The Commissioner Saran Division, Chapra.

4. The District Magistrate Siwan.

5. The District Welfare Officer Siwan.

6. The Block Development Officer Raghunathpur, Siwan.

7. The Circle Officer Raghunathpur, Siwan.

8. The Child Development Project Officer Raghunathpur, Siwan.

9. The Mukhiya Gram Panchayat Nikhati Kala, Raghunathpur, Siwan.

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

For the Petitioner/s : Mr.Shashi Shekhar Tiwary For the Respondent/s : Mr. Prashant Pratap, GP-2 ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 01-02-2022

The matter is heard via video conferencing due to

circumstances prevailing on account of the COVID-19 pandemic.

2. In the instant petition, petitioner has prayed for

following reliefs:

"i. The respondents may kindly be directed to ensure selection of the petitioner as Anganbari Sevika at Anganbari Centre - Nikhti Khurd, Raghunathpur, Siwan on the basis of merit position in the selection list.

ii. The respondent also may kindly be directed to not make any selection over the post in question without taking into Patna High Court CWJC No.4609 of 2021 dt.01-02-2022

consideration the petitioner's candidature/ qualification and her merit position in the selection list.

iii. Any other relief of reliefs also may kindly be allowed to the petitioner for which the petitioner be found entitled on the opinion of this Hon'ble Court."

3. Petitioner is stated to have approached the District

Magistrate, Siwan on 4th March, 2020.

4. Therefore, the District Magistrate, Siwan is hereby

directed to pass a speaking order after due hearing of such person

whose right is likely to be affected.

5. With the above observations, the instant petition

stands disposed of.

(P. B. Bajanthri, J)

rakhi/-

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