Babita Kumari vs The State Of Bihar And Ors
2023 Latest Caselaw 1222 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                      Civil Writ Jurisdiction Case No.4124 of 2018
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Babita Kumari Wife of Raj Kumar Paswan, Resident of Village- Dudher, P.O. Sisirit, P.S.- Nokha, District- Rohtas.

... ... Petitioner/s Versus

1. The State of Bihar

2. The Principal Secretary, Social Welfare Department, Govt. of Bihar, Patna.

3. The Director, I.C.D.S. Govt. of Bihar.

4. The Addl. Director I.C.D.S. Govt. of Bihar.

5. The District Programme Officer, Rohtas at Sasaram.

6. The Child Development Project Officer, Nokha, District- Rohtas.

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

For the Petitioner/s : Mr. Shashi Bhushan Kumar, Advocate For the Respondent/s : Smt. Kumari Amrita, GP-3 Mr. Rajesh Kumar, A.C. to G.P.-3 ====================================================== CORAM: HONOURABLE MR. JUSTICE SATYAVRAT VERMA ORAL JUDGMENT Date : 28-03-2023

Heard learned counsel for the petitioner and learned

counsel for the State.

The present writ application has been filed seeking a

direction upon the respondents to establish a Mini Anganbari

Centre in Harijan Tola of village Dudher, Ward No. 15 as per

scheme of the Bihar Government which provides that where the

population of the Scheduled Caste is less than 400 and in between

150 to 400 a Mini Anganbari Centre is to be established on priority

basis.

Learned counsel for the petitioner next draws the

attention of the Court to Annexure-1 to the writ application i.e. Patna High Court CWJC No.4124 of 2018 dt.28-03-2023

letter no. 2005, dated 27.04.2013 to submit that the scheme of the

government at para 2 (Gha) specifically mentions that Mini

Anganbari Centre will be established where the population of the

Scheduled Caste and Maha Dalit is less than 400 and in between

150 to 400. Learned counsel for the petitioner next submits that a

representation has already been submitted to the Director,

Integrated Child Development Scheme (I.C.D.S.) Directorate,

Bihar, Patna by the petitioner on 12.12.2017. It is further

submitted that the said letter was sent by post as would be evident

from the receipt of the Postal Department.

Learned counsel for the State submits that the petitioner

be directed to file a fresh representation before the Director,

Integrated Child Development Scheme for the relief claimed for in

the present writ application.

Without going into the merits of the case, the writ

application is disposed of with a direction to the petitioner to file a

fresh representation before the Director, Integrated Child

Development Scheme bringing to his notice the facts as pleaded in

the present writ application within a period of two weeks from

today. In the event, if any application is filed by the petitioner

within two weeks from today, the Director, Integrated Child

Development Scheme shall examine the grievance of the petitioner Patna High Court CWJC No.4124 of 2018 dt.28-03-2023

and will pass necessary order expeditiously preferably within a

period of three months from the date of receipt of the

representation.

(Satyavrat Verma, J)

Kundan/-

AFR/NAFR                NAFR
CAV DATE                N.A.
Uploading Date          28.03.2023
Transmission Date