Kiran Devi vs The State Of Bihar Through The ...
2022 Latest Caselaw 643 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.2139 of 2021
     ======================================================

Kiran Devi, Wife of Sri Raju Kumar, Resident of Village and P.O. Sisirta, P.S.-Nokha, District-Rohtas.

... ... Petitioner/s Versus

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

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

3. The District Magistrate, Rohtas, Sasaram.

4. The District Welfare Officer, Rohtas, Sasaram.

5. The District Programme Officer (I C D S), Rohtas, Sasaram.

6. The Child Development Project Officer, Nokha, Rohtas.

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

     For the Petitioner/s   :       Mr. Yogendra Kumar Singh
                            :       Mr. Krishna Kant Tiwari
     For the Respondent/s   :       Mr. Raisul Haque, SC 10

====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 25-01-2022

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 the

following relief/reliefs:

"(i) For issuance of an appropriate writ, order or direction directing and commanding the respondents to consider and appoint / engage the petitioner on the post of the Sevika for the Aaganbari Centre of village Sisirta, ward No. 3 immediately without any further delay.

(ii) For issuance of an appropriate writ directing and commanding the respondents to give the petitioner all consequential benefits after appointing / Patna High Court CWJC No.2139 of 2021 dt.25-01-2022

engaging the petitioner on the post of Sevika for the Centre of village Sisirta ward no. 3.

(iii) For any other relief/reliefs of which the petitioner is legally entitled to."

3. The 6th Respondent - The Child Development Project

Officer, Nokha, Rohtas is hereby directed to examine the

grievance of the petitioner. If the petitioner is otherwise eligible,

she be appointed as Aaganbari Sevika in accordance with law. If

she is not eligible, detailed speaking order shall be passed and

communicated to the petitioner within a period of one month from

the date of receipt of this order, failing which, petitioner is entitled

to litigation cost and it is quantified @ Rs. 10,000/-. Cost shall be

paid to the petitioner.

4. With the above observation, writ petition stands

disposed off.

(P. B. Bajanthri, J) GAURAV S./-

AFR/NAFR
CAV DATE
Uploading Date          28.01.2022
Transmission Date