Usha Devi vs The State Of Bihar And Ors
2024 Latest Caselaw 441 Patna

Patna High Court

Usha Devi vs The State Of Bihar And Ors on 16 January, 2024

Author: Rajesh Kumar Verma

Bench: Rajesh Kumar Verma

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.8644 of 2012
     ======================================================
     Usha Devi Wife Of Sri Arun Kumar Sahu Resident Of Village-Chharapatti
     Tumaul P.S. and Block-Ghanshyampur, District-Darbhanga

                                                               ... ... Petitioner/s
                                        Versus
1.   The State Of Bihar
2.   The District Magistrate, Darbhanga
3.   The District Programme Officer, Darbhanga
4.   The District Welfare Officer, Darbhanga
5.   The Block Programme Office, Ghanshyampur, District-Darbhanga
6.   The Child Development Programme Officer, Ghanshyampur, District-
     Darbhanga
7.   The Mukhia Gram Panchayat Raj Tumaul, P.S. and Block-Ghanshyampur,
     District-Darbhanga
8.   Jay Mala Devi Wife Of Sri Jibachh Sah Resident Of Village-Baya Nagar
     Tumaul, P.S. and Block-Ghanshyampur, District-Darbhanga

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s    :     Mr. Mukesh Kumar Jha, Advocate
     For the State           :     Mr. Muj Iabaul Haque, GP 12
                                   Mr. Vasant Vikas, AC to GP 12
     For the Respondent      :     Mr. Rajeev, Advocate
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE RAJESH KUMAR VERMA
                        ORAL JUDGMENT

Date : 16-01-2024

Heard learned counsel for the petitioner and learned

counsel appearing on behalf of the State.

2. The present writ application has been filed directing

the respondents to restrain the fresh process of selection of

Anganwari Sevika at Anganwari Centre, Chharapatti, Centre

No. 14, Gram Panchayat Raj Tumaul, Block- Ghanshyampur,

District- Darbhanga.

Patna High Court CWJC No.8644 of 2012 dt.16-01-2024

3. Learned counsel for the petitioner submits that the

petitioner has approached this Hon'ble Court for disposing of

the representation which was filed before the competent

authority (respondent no. 2) questioning the selection of private

respondent no. 8 on the post of Anganwari Sevika in reference

to the petitioner. And accordingly, the representation of the

petitioner was disposed of after hearing the parties and during

pendency of the writ application the selection process of the

Anganwari Sevika at Anganwari Centre, Chharapatti, Centre

No. 14, Gram Panchayat Raj Tumaul, Block- Ghanshyampur,

District- Darbhanga was held and respondent no. 8 was selected

but the petitioner has not chosen to challenge the selection of

respondent no. 8.

4. In view of the aforesaid, there is no merit in the writ

petition and the same stands dismissed.

(Rajesh Kumar Verma, J) Vanisha/-

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