Patna High Court
Babita Kumari vs The State Of Bihar on 31 March, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.12452 of 2021
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Babita Kumari Wife of Shri Dhirendra Kumar, resident of Village - Daulatpur,
P.S.- Gaurichak, District - Patna.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Social Welfare
Department, Government of Bihar, Patna.
2. The Director, Integrated Child Development Services (ICDS) Social Welfare
Department, Bihar, Patna.
3. The District Magistrate, Patna.
4. The District Programme Officer (ICDS), Patna.
5. The Child Development Programme Officer, Fatuha.
6. The Woman Supervisor-Cum-member Secretary, Selection Committee
Aganbari Kendra No. 117, Ward no. 10, Village - Daulatpur, Block - Fatuha,
P.S.- Gaurichak, District - Patna.
7. The Ward Member-Cum-Chairman, Selection Committee Aganbari Kendra
No. 117, Ward no. 10, Village - Daulatpur, Panchayat Masarhi, Block -
Fatuha, P.S. Gaurichak, District - Patna.
8. Kavita Devi, Wife of Pinku Jamadar, Resident of Village - Daulatpur, P.S.-
Gaurichak, District- Patna.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Bhola Kumar, Advocate
For the Respondent/s : Mr. Kumari Amrita, GP 3
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CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
ORAL JUDGMENT
Date : 31-03-2022
Heard learned counsel for the parties.
2. In the instant petition, petitioner has prayed for the
following relief/reliefs:
"(A) For issuance of a writ in
the nature of mandamus commanding the
Patna High Court CWJC No.12452 of 2021 dt.31-03-2022
Respondents concerned to issue appointment
letter to the petitioner for the post of Anganbari
Sevika for serving the Anganbari Kendra
Daulatpur, Code No. 117, ward nop. 10,
Panchayat - Masarhi, Block- Fatuha, District-
Patna in terms of Aam Sabha Proceeding dated
09.03.2021 (Annexure - 2).
(B) For passing any other order/s,
command/s or appropriate writ/s which your
Lordships deem fit and proper in the facts and
circumstances of the instant case."
3. Short question for consideration is relating to
selection and appointment to the post of Anganbari Sevika,
Anganbari Kendra Daultapur, Code No. 117, Ward No. 10,
Panchayat-Masarhi, Block - Fatuha, District - Patna pursuant to
the Aam Sabha Proceeding dated 09.03.2021.
4. Petitioner, feeling aggrieved by the selection and
appointment of 8th respondent - Kavita Devi present this petition.
Before filing the present petition, petitioner has already
approached the 4th respondent - The District Programme Officer
(ICDS), Patna. In the light of aforesaid development, the present
petition is premature.
5. Accordingly, petition stands disposed off, directing
the 4th respondent - The District Programme Officer (ICDS), Patna
to decide the petitioner's representation or appeal after hearing 8th
respondent - Kavita Devi and proceed to pass speaking order.
Patna High Court CWJC No.12452 of 2021 dt.31-03-2022
6. The above exercise shall be completed within a period
of four months from the date of receipt of this order.
(P. B. Bajanthri, J)
GAURAV S./-
AFR/NAFR
CAV DATE
Uploading Date 04.04.2022
Transmission Date
