Rinki Kumari vs The State Of Bihar
2022 Latest Caselaw 671 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.2259 of 2021
     ======================================================

Rinki Kumari W/o Prabbu Nath Ram resident of village - Baghaur Narayanpur, Police Station- Agion Bazar, District- Bhojpur.

... ... Petitioner/s Versus

1. The State of Bihar, Bihar.

2. The Collector, Bhojpur, Ara.

3. The District Programme Officer, Bhojpur, Ara.

4. The Circle Officer, Piro, Bhojpur at Ara.

5. The Circle Officer, Piro, Bhojpur at Ara.

6. The Supervisor Anganbari, Piro Block, Bhojpur.

7. Rina Devi W/o Manbodh Kumar Ram resident of village - Baghaur Narayanpur, Police Station- Agion Bazar, District- Bhojpur.

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

For the Petitioner/s : Mr. Jitendra Singh, Advocate For the Respondent/s : Mr. Prashant Pratap, GP 2 ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 27-01-2022

The matter is heard via video conferencing due to

circumstances prevailing on account of the COVID-19 pandemic.

2. State counsel accepts notice for the Respondents.

3. Service of notice to 7th Respondent is dispensed since

not adverse order is passed against her.

4. In the instant petition, petitioner has prayed for the

following relief/reliefs:

"That this is an application to issue a writ in the nature of certiorari to quash the order and appointment of Rina Kumari and further issue a writ in the nature of mandamus to appoint the petitioner on the post of Anganvari Sevika in ward Patna High Court CWJC No.2259 of 2021 dt.27-01-2022

no. 7, Center no. 94 in Agion Panchayat, Block - Piro, District

- Bhojpur at Ara.

That any other writ/writs, order/orders direction/directions may be issued as your lordships may deem fit and proper."

5. The petitioner has already invoked remedy of appeal

before the Appellate Authority. The Appellate Authority has not

yet taken a decision, therefore, Appellate Authority is hereby

directed to take a decision on the petitioner's appeal after hearing

7th Respondent - Rina Devi.

6. The above exercise shall be completed within a period

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

7. Accordingly, writ petition stands disposed off.

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

AFR/NAFR
CAV DATE
Uploading Date          29.01.2022
Transmission Date