Sudhira Kumari vs The State Of Bihar
2022 Latest Caselaw 413 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No. 504 of 2021
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Sudhira Kumari W/o-Santosh Kumar Panjiyar, Resident of Village-Madhepur (Purbi), PS-Madhepur, District-Madhubani.

... ... Petitioner/s Versus

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

2. The Director, Directorate of ICDS Government of Bihar Patna.

3. The District Magistrate Madhubani, District-Madhubani.

4. District Programme Officer (ICDS) District-Madhubani.

5. Child Development Project Officer, Madhepur.

6. Soni Kumari W/o-Gyani Kumar Panjiyar, Resident of Vilalge-Madhepur (Purbi), PS-Madhepur, District-Madhubani

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

For the Petitioner/s : Mr. Ramchandra Jha Raman, Advocate For the Respondent/s : Mr. Lalit Kishore (AG) ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 13-01-2022 This matter is heard via video conferencing due to

circumstances prevailing on account of the COVID-19 Pandemic.

Learned counsel for the petitioner is hereby directed to

furnish a copy of the petition to learned counsel for the State-

respondents.

Service of notice to sixth respondent-Soni Kumari is

dispensed since no adverse order is passed against her.

In the instant petition, petitioner has prayed for the

following reliefs:-

"For issuance of an appropriate writ/writs and order/orders Patna High Court CWJC No.504 of 2021 dt.13-01-2022

in the nature certiorari for quashing of the proposal no. 8 of the general meeting held on 04.07.2019 under Gram Panchayat Madhepur (Purbi) Ward No. 9, for selection of Anganwari Sevika at the Anganwari Center No. 255 under Gram Panchayat Madhepur (Purbi) with block and PS-Madhepur, District Madhubani in which respondent no. 6 has been selected ignoring the claim of the petitioner and further in the nature of mandamus directing and commanding the respondents to select the petitioner on the post of Anganwari Sevika at the said center and further for any other relief/reliefs for which the petitioner is entitled in the facts and circumstances of the instance case."

Petitioner is stated to have preferred an appeal before the

appellate authority. The appellate authority is hereby directed to

decide the petitioner's appeal within a period of four months from

the date of receipt of this order after giving due opportunity of

hearing to the petitioner and sixth respondent-Soni Kumari.

With the aforesaid observations, the writ petition stands

disposed off.

(P. B. Bajanthri, J)

Vikash/-

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