Kusumi Kumari @ Kusumi Devi vs The State Of Bihar
2022 Latest Caselaw 76 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.9427 of 2020
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Kusumi Kumari @ Kusumi Devi Wife of Umesh Ram resident of village- Semaria, P.o.- Dhamar, Narayanpur, P.s.- Bihpur, Dist.- Bhagalpur

... ... Petitioner/s Versus

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

2. The Director, Integrated Child Development Scheme (ICDS), Bihar, Patna

3. The District Magistrate, Bhojpur

4. The District Programme Officer, Bhojpur

5. The Child Development Project Officer, Ara

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

For the Petitioner/s : Mr.Jai Vardhan Narayan For the Respondent/s : Mr.Lalit Kishore ( Ag ) ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 04-01-2022

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 the issuance of directions orders or writs in the nature of mandamus directing the Respondents to forthwith allow the petitioner to resume her charges as Anganbadi Sewika of Semariya Anganbari Kendra in Agarsanda Panchayat situated in the District of Bhojpur, Ara.

II. For the issuance of directions orders on writs in the nature of mandamus directing the Respondent No. 4 (District Magistrate, Bhojpur) to take necessary action on the representation filed by the petitioner dated 19.02.2020 (ANNEXURE NO. 3) by passing an appropriate order in accordance with law.

Patna High Court CWJC No.9427 of 2020 dt.04-01-2022

III. For the issuance of any other appropriate writ/direction as you Lordships may deem fit and proper for the ends of justice."

3. The 4th Respondent-District Programme Officer,

Bhojpur has not taken a decision and redressed the grievance of

the petitioner relating to acceptance of the post of Anganbadi

Sewika of Semariya Anganbari Kendra in Agarsanda Panchayat

situated in the District of Bhojpur, Ara.

4. The 4th Respondent is hereby directed to take a

decision and communicate to the petitioner within a period of four

weeks from the date of receipt of this order.

5. With the above observation, writ petition stands

disposed off.

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

AFR/NAFR
CAV DATE
Uploading Date          07.01.2022
Transmission Date