Pramila Devi vs The State Of Bihar
2022 Latest Caselaw 2899 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.1983 of 2021
     ======================================================

Pramila Devi Wife of Nitesh Paswan, Resident of Village - Mahammad Pur Maksudan, Tola- Dhum Nagar, Ward No. 06, under Gram Panchayat - Parsauni Rais, P.S. and Block - Sahebganj, District - Muzaffarpur.

... ... Petitioner/s Versus

1. The State of Bihar Bihar.

2. The District Magistrate, Muzaffarpur.

3. The District Programme Officer, Muzaffarpur.

4. The Block Development Officer, Sahebganj, Muzaffarpur.

5. The Child Development Project Officer, Sahebganj, Muzaffarpur.

6. Rukhtar Pravin, W/O - Md. Saheb, Resident of Village- Mahammad Pur Maksudan, Tola - Dhum Nagar, Ward No. 06, under Gram Panchayat - Parsauni Rais, P.S. and Block - Sahebganj, District - Muzaffarpur.

7. Muikhiya Gram Panchayat Raj, Parsauni-Raisi, P.S. and Block - Sahebganj, District - Muzaffarpur.

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

For the Petitioner/s : Mr. Rakesh Ranjan For the Respondent/s : Mr. Prashant Pratap ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 17-05-2022

Heard learned counsel for the respective parties.

In the instant petition, petitioner has prayed for the

following relief/reliefs:

"i. For issuance of an appropriate writ in the nature of MANDAMUS directing the respondent Authorities to produce the

who has been selected and appointed as Anganbari Sevika who has been selected and appointed as Anganbari Sevika in Mini Patna High Court CWJC No.1983 of 2021 dt.17-05-2022

Anganbari Kendra Center No. 204 Under Ward No. 06 of Gram Panchayat Parsauni Raisi, P.S.-Sahebganj, District - Muzaffarpur which was reserved for SC / ST Category and in spite of that Respondent No. 6 has been appointed though belong from minority case.

ii. Further, for issuance of writ in the nature of certiorari for quashing the

who has got succeeded in her selection ignoring the policy of Reservation.

iii. Further, for direction to the Respondent authority to take appropriate judicious decision over the representation filed by the petitioner."

The petitioner has statutory remedy of appeal

before the appellate authority in terms of the relevant guidelines.

The petitioner is stated to have filed appeal before the appellate

authority, however, copy of the memorandum of appeal is not

made available to this Court alongwith the petition copy.

Therefore, petitioner is hereby directed to submit one more

memorandum of appeal to the appellate authority within a

period of eight weeks from today.

Appellate authority is hereby directed to examine

the petitioner's appeal and decide the same within a period of Patna High Court CWJC No.1983 of 2021 dt.17-05-2022

four months from the date of receipt of petitioner's appeal. In

the event of any third party right is likely to be affected, in that

event, third party shall be provided an opportunity of hearing.

With the above observation, the present petition

stands disposed of.

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

AFR/NAFR                         NAFR
CAV DATE                          NA
Uploading Date                20.05.2022
Transmission Date                 NA