Rani Devi vs The State Of Bihar
2022 Latest Caselaw 627 Patna

Citation : 2022 Latest Caselaw 627 Patna
Judgement Date : 24 January, 2022

Patna High Court

Rani Devi vs The State Of Bihar on 24 January, 2022

                        IN THE HIGH COURT OF JUDICATURE AT PATNA
                                   Civil Writ Jurisdiction Case No.1726 of 2021
                    ======================================================

Rani Devi Wife of Jaydayal Pandey resident of village and P.o.- Sisai, P.s.- Goreya Kothi, District- Siwan ... ... Petitioner/s Versus

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

2. The Director, I.C.D.S., Department of Welfare, Bihar, Patna

3. The District Magistrate-cum-Collector, Siwan

4. The District Programme Officer (I.C.D.S.) Siwan

5. The Child Development Project Officer (C.D.P.O.) Block-Goreya Kothi, District- Siwan ... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr.Sanjay Kumar Singh For the Respondent/s : Mr.Lalit Kishore (Ag) ====================================================== 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.

In the instant petition, both the parties, on instruction

submitted that petitioner's grievance do not survive for

consideration since petitioner's duty report has been accepted.

Accordingly, the instant petition stands disposed of.

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

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