Banita Kumari vs The State Of Bihar And Ors
2023 Latest Caselaw 4015 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.11202 of 2015
     ======================================================

Banita Kumari D/o Kameshwar Prasad Singh, W/o Sanjay Kumar R/o Village

- Rajauli, P.S. - Baniyapur, District - Saran, at present resident of Mohalla - Gudari Rai Chwk, P.S. - Bhagwan bazar, District- Saran.

... ... Petitioner/s Versus

1. The State Of Bihar through the Principal Secretary Social Welfare Department, Govt. of Bihar at Patna.

2. The Director, I.C.D.S. Directorate, 2nd Floor, Indira Bhawan, Ram Charitra Singh Path, Patna - 1.

3. The Commissioner, Saran Division at Chapra.

4. The District Magistrate Saran at Chapra.

5. The District Program Officer-cum-in-Charge I.C.D.S. Saran at Chapra.

6. The Child Development Project Officer, Sadar Chapra, at Chapra.

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

For the Petitioner/s : Mr.Anant Kumar Bhaskar, Adv. For the Respondent/s : Mr. Ajay Behari Sinha, GA-8 Mr. Suryakant Kumar, AC to GA-8 ====================================================== CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH ORAL JUDGMENT Date : 24-08-2023

The present writ petition has been filed seeking the

following relief:-

"That the present application is being filed for issuance of appropriate writ or writs, direction or directions, order or orders setting aside the order dated 27.1.2015 passed by the District Magistrate, Saran at Chapra, vide memo no. 145, by which he has illegally terminated the contract of the petitioner by which she was appointed as Ladies Supervisor."

Patna High Court CWJC No.11202 of 2015 dt.24-08-2023

2. The learned counsel for the petitioner submits that during

the pendency of the present writ petition, the petitioner has filed

an appeal, challenging the order dated 27.1.2015, hence, the

same be directed to be disposed off.

3. Having regard to the limited prayer made by the learned

counsel for the petitioner, I deem it fit and proper to dispose off

the present writ petition with a direction to the Appellate

Authority to dispose off the pending appeal of the petitioner, if

not already disposed off, by passing a reasoned and a speaking

order, in accordance with law, within a period of six weeks of

receipt / production of a copy of this this order.

(Mohit Kumar Shah, J)

Ajay/-

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Uploading Date          28.08.2023
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