Kumari Punam Devi And Anr vs The State Of Bihar And Ors
2024 Latest Caselaw 392 Patna

Patna High Court

Kumari Punam Devi And Anr vs The State Of Bihar And Ors on 15 January, 2024

Author: Rajesh Kumar Verma

Bench: Rajesh Kumar Verma

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.12488 of 2012
     ======================================================
1.    Kumari Punam Devi Wife Of Hari Narayan Mahto Resident Of Village -
      Bhatuadih, P.S. - Bathnaha, District - Sitamarhi
2.   Geeta Kumari Wife Of Guddu Kumar Ravi Resident Of Village - Chanpura ,
     P.S. - Bathnaha, District - Sitamarhi

                                                              ... ... Petitioner/s
                                          Versus
1.   The State Of Bihar
2.   The Commissioner-Cum-Secretary, Dept. Of Welfare Bihar, Patna
3.   The Director, Dept. Of Welfare Bihar, Patna
4.   The Commissioner, Tirhut Division, Muzaffarpur
5.   The District Magistrate, Sitamarhi
6.   The District Programme Officer, Sitamarhi
7.   The Child Development Project Officer, Bathnaha, Sitamarhi

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :     Mr. Pushpendra Kumar Singh, Advocate
     For the Respondent/s   :     Mr. Kumar Alok, SC 7
                                  Mr. Satyeshwar Prasad, AC to SC 7
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE RAJESH KUMAR VERMA
                      ORAL JUDGMENT

Date : 15-01-2024

Heard learned counsel for the petitioners and learned

counsel appearing on behalf of the State.

2. The present writ petition has been filed for directing

the respondents authorities to consider for their appointment to

post of Anganbari Sevika in ward No. 14 in Kamaldah

Panchayat Dagrahi Tola and Bishunpur Chandpura at Centre

No. 69.

3. Learned counsel for the petitioners submits that Patna High Court CWJC No.12488 of 2012 dt.15-01-2024

pursuant to the advertisement the petitioners have applied for

the same and the petitioner no. 1 was selected for appointment

in ward no. 14 and petitioner no. 2 was selected for appointment

in ward no. 69. After selection of the petitioners, the respondent

no. 7 sent the certificates of the petitioners for verification to the

concerned Board where from the petitioners had obtained the

degree of Higher Secondary. He further submits that the

petitioners have submitted the certificates of Higher Secondary

from the Board of Higher Secondary Education, Delhi and the

petitioners have submitted the same along with their application

for the post in question.

4. Learned counsel for the State submits that during

verification it was found that the educational certificate/degree

was issued by the Board of Higher Secondary Education, Delhi

and the State Government has taken a decision that the

certificate/degree issued from the Board of Higher Secondary

Education, Delhi is not valid/genuine degree and the same is not

a recognized institute and any degree issued by the said institute

is not valid for the appointment on the post in question in the

State of Bihar.

Patna High Court CWJC No.12488 of 2012 dt.15-01-2024

5. In view of the aforesaid, the authorities has rightly

rejected the claim of the petitioner.

6. Accordingly, this writ petition stands dismissed.

(Rajesh Kumar Verma, J) Vanisha/-

AFR/NAFR                NAFR
CAV DATE                N/A
Uploading Date          16.01.2024
Transmission Date       N/A