Rekha Kumari vs The State Of Bihar Through The ...
2022 Latest Caselaw 616 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.1776 of 2021
     ======================================================

Rekha Kumari wife of Ashutosh Raj Resident of Village - Nohsa, Gurusaranpur, Police Station- Ben, District- Nalanda.

... ... Petitioner/s Versus

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

2. The Principal Secretary, Social Welfare Department, Bihar, Patna.

3. The Collector-cum District Magistrate, Nalanda.

4. The District Programme Officer, ICDS, Nalanda.

5. The Child Development Project Officer, Ben, Nalanda.

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

For the Petitioner/s : Mr.Tej Narayan Singh For the Respondent/s : Mr. S.K. Mandal, SC-3 ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 24-01-2022

The matter is heard via video conferencing due to

circumstances prevailing on account of the COVID-19

pandemic.

2. State counsel accept notice for respondents.

3. In the instant petition, petitioner has prayed for

following reliefs:

"1. That the present application is being filed for issuance of an appropriate writ/writs, order/orders, direction/directions to the District Magistrate, Nalanda (Respondent No.-4) towards hearing and disposal of the petition dated 09.01.2020 filed under appeal against the order under Memo No. 2226 dated 14.12.2019 passed by the District Programme Officer, Nalanda whereby the Patna High Court CWJC No.1776 of 2021 dt.24-01-2022

recommendation of cancellation of Selection of the petitioner as Anganwadi Sewika for centre Nohsa-2, Centre Code-90 has been approved without proper consideration and verification of the facts as well as Educational Certificates. Further for relief/reliefs for which the petitioner is entitled under the facts and circumstances of the case."

4. Short question for consideration in the present

petition is to dispose of the petitioner's appeal, which is stated

to be pending consideration before the appellate authority.

5. Therefore, the appellate authority is hereby directed

to decide the petitioner's appeal in accordance with law within a

period of three months from the date of receipt of this order.

6. With the above observations, the instant petition

stands disposed of.

(P. B. Bajanthri, J)

rakhi/-

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