Usha Kumari vs The State Of Bihar
2022 Latest Caselaw 719 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.2554 of 2021
     ======================================================

Usha Kumari wife of Munna Kumar Resident of village- Dhanushi Bhilwara Tola Dhanukhi, P.S.- Runisaidpur, District- Sitamarhi

... ... Petitioner/s Versus

1. The State of Bihar

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

3. The Collector Sitamarhi

4. The District Program Officer Sitamarhi

5. The Child and Development Project Officer Runnisaidpur, Sitamarhi

6. The lady Supervisor officer of C.D.P.O Runnisaidpur, Sitamarhi

7. The Ward Member Ward No- 3, Gram Panchayat Dhanushi, village-

Dhanushi, P.S. Runnisaidpur, Dist- Sitamarhi

8. Usha Devi wife of Ajay Kumar Rai Resident of village- Bahilwara @ Godha, P.S- Runisaidpur, Dist- Sitamarhi

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

For the Petitioner/s : Mr.Kumari Sujata Sinha For the Respondent/s : Mr.Lalit Kishore ( Ag ) ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 28-01-2022

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:

"That this an application for issuance of writ in the nature of certiorari to quash the appointment dated - 25/06/2018 issue by the respondent No - 6 and 7 by which appointment of Respondent No - 8 as Aanganbari Sevika of Aanganbari centre No - 317 Ward No - 3, village - Dhanushi Gram Panchayat Dhanushi, Runisaidpur, Sitamarhi has been made or in alternative the respondent No. - 4 may be directed to dispose of the appeal being Aanganbari appeal case No. - Patna High Court CWJC No.2554 of 2021 dt.28-01-2022

09/2018 pending before him since last three years without any reason."

3. Petitioner's appeal Case No. 09 of 2018 is pending

consideration before the Appellate Authority, therefore, the

Appellate Authority is hereby directed to decide the petitioner's

appeal within a period of three months from the date of receipt of

this order after giving ample opportunity of hearing to the

petitioner and 8th Respondent - Usha Devi.

4. Accordingly, writ petition stands disposed off.

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

AFR/NAFR
CAV DATE
Uploading Date          31.01.2022
Transmission Date