Sarita Devi vs The State Of Bihar
2022 Latest Caselaw 77 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.9412 of 2020
     ======================================================

Sarita Devi Wife of Mithilesh Thakur, Resident of Village - Saraswa Bakulahar, Police Station- Gopalpur, District - West Champaran.

... ... Petitioner/s Versus

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

2. The Director, I.C.D.S., Old Secretariat, Patna, Bihar.

3. The District Magistrate, West Champaran at Bettiah.

4. The District Programme Officer, I.C.D.S., Bettiah, West Champaran.

5. The Child Development Programme Officer, Sikta Block, District - West Champaran.

6. The Ward Development Committee Member, Gram Panchayat Raj Uttari Ghogha, Block- Chanpatiya, Police Station- Gopalpur, District - West Champaran.

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

     For the Petitioner/s   :       Mr. Sanjay Kumar No 7, Advocate
     For the Respondent/s   :       Mr. Lalit Kisgore ( Ag )
                            :       Mr. Prasahant Pratap, GP 2

====================================================== 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 quashing the order dated 10.4.2020 (Annexure-04) passed by District Programme Officer, Bettiah, West Champaran contained in Memo No. 613, whereby petitioner was terminated from the post of Anganbari Sevika.

(ii) To stay the direction issued by Respondent No. 2 as contained in memo No. 2509 dated 20.05.2020 (Annexure-05) whereby a direction has been issued for the appointment of Anganwari Sevika at the vacant Center.

Patna High Court CWJC No.9412 of 2020 dt.04-01-2022

(iii) For directing the respondent authorities to work as Anganwari Sevika.

(iv) For any other relief/reliefs for which petitioner is found entitled in the facts and circumstances of this case."

3. Petitioner has a statutory remedy against the order

dated 10.04.2020, therefore, the petitioner is hereby directed to

prefer an appeal before the Appellate Authority within a period of

four weeks from the date of receipt of this order.

4. The Appellate Authority is hereby directed to decide

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

of the appeal to be filed by the petitioner.

5. Accordingly, writ petition stands disposed off.

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

AFR/NAFR
CAV DATE
Uploading Date          07.01.2022
Transmission Date