Ragini Kumari vs The State Of Bihar
2022 Latest Caselaw 2869 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.7519 of 2021
     ======================================================

Ragini Kumari W/O Anurag Shrivastva R/O Village - Piparpati, Ward No. - 1, Tola Achraj Lal, Gram Panchayat Raj- Baluan, P.S. and Block - Barhara, District- Bhojpur.

... ... Petitioner/s Versus

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

2. The Director, Integrated Child Development Scheme (I.C.D.S.), Govt. of Bihar, Patna.

3. The District Magistrate, Bhojpur at Ara.

4. The District Programme Officer, Integrated Child Development Scheme (I.C.D.S.), Bhojpur at Ara.

5. The Child Development Officer, Integrated Child Development Schem (I.C.D.S.), Block - Barhara, Bhojpur.

6. The Supervisor, Integrated Child Development Scheme (I.C.D.S.), Panchayat Raj- Baluan, Block- Barhara, Bhojpur.

7. Smt. Tara Devi W/O Sonu Pandey @ Sunil Pandey R/O Village - Piparpati, Ward No. 1, Tola Achraj Lal, Gram Panchayat Raj- Baluan, P.S. and Block - Barhara, District- Bhojpur.

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

For the Petitioner/s : Mr.Manish Chandra Gandhi, Advocate For the Respondent/s : Mr.S.K. Mandal (Sc3) Ms. Neelam Kumari, AC to SC-3 ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 16-05-2022

Heard the learned counsels for the parties.

State counsel is hereby directed to furnish copy of the

counter affidavit to the petitioner's counsel.

In the instant petition, petitioner has prayed for

following reliefs:-

"(i) For a direction to the Respondent No.-4 (The District Programme Patna High Court CWJC No.7519 of 2021 dt.16-05-2022

Officer, Integrated Child Development Scheme (I.C.D.S.), Bhojpur at Ara), to pass speaking and reasoned order within a reasonable time on application dated 16.12.2020 given by the petitioner.

(ii) For any other writ/writs, order/orders, direction/directions for which petitioner may deemed entitled under the facts and circumstances of the case."

Learned counsel for the respondent pointed out from

the counter affidavit that CDPO has passed order on 03.01.2021

for which petitioner has further remedy before the appellate

authority.

Accordingly, the present petition stands disposed of

reserving liberty to the petitioner to prefer appeal before the

appellate authority within a period of eight weeks from today.

The appellate authority is hereby directed to provide opportunity

of hearing to 7th respondent- Smt. Tara Devi and to the petitioner

before considering the petitioner's appeal.

(P. B. Bajanthri, J) rakhi/-

AFR/NAFR
CAV DATE
Uploading Date          20.05.2022
Transmission Date