Patna High Court
Kaminee Kumari vs The State Of Bihar on 15 February, 2025
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No 2683 of 2025
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Kaminee Kumari Wife of Chandu Kumar Resident of Village and P.O.-
Darsur Tole Math, Ward No.- 02, P.S.- Warishnagar, District- Samastipur.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Govt. of Bihar, Patna.
2. The Collector-cum- District Magistrate, Samastipur.
3. The District Programme Officer, Samastipur.
4. The Child Development Project Officer, Warishnagar, District- Samastipur.
5. Sangeeta Kumari, Wife of Mithilesh Paswan Resident of Village and P.O.-
Darsur Tole Math, P.S.- Warishnagar, District- Samastipur.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr Surya Narayan Roy, Advocate
For the S t a t e : Mr Raghwanand, GA XI
Mr Sanjay Kr Tiwari, AC to GA XI
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CORAM: HONOURABLE MR JUSTICE ARVIND SINGH CHANDEL
ORAL JUDGMENT
Date : 15-02-2025
The petitioner has preferred this petition challenging the
order dated 03.01.225 passed by the Collector-cum-District
Magistrate, Samastipur in Anganwari Appeal No 8 of 2024 and
order dated 11.01.2024 passe by the District Programme Officer,
Samastipur in Anganwari Case No 254 of 2018 whereby the claim
of the petitioner for her appointment has been rejected.
2 The petitioner has applied for the post of Anganwari
Sevika on 08.01.2018. There were five candidates. Respondent
No 5 Sangeeta Kumari was selected. Her selection has been
Patna High Court CWJC No.2683 of 2025 dt.15-02-2025
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challenged by the petitioner before the District Programme Officer
by filing Anganwari Case No 254 of 218 alleging therein that the
selection of Respondent No 5 was made on the basis of forged
education certificate issued by NIOS because in the marks sheet,
matriculation certificate and the provisional certificate, registration
number differs in each other but contention of the petitioner was
rejected which has been challenged by her by filing Anganwari
Appal No 428 of 2021. The matter was remanded to the District
Programme Officer for rehearing the case on the point of
education certificate issued by the NIOS. The District Programme
Officer, Samastipur, after hearing both the parties and calling for
the report from the NIOS, arrived on the conclusion that the
certificate submitted by respondent No 5 is correct and valid and
dismissed the petition filed by the petitioner which was again
challenged by the petitioner by filing Anganwari Appeal No 8 of
2024 which has also been dismissed. Hence, this petition.
3 It is submitted by the learned counsel for the petitioner
that the selection of respondent No 5 on the post of Anganwari
Sevika is based on the forged and fabricated certificates and
without examining the genuineness and truthfulness of the same,
the impugned orders have been passed by the respondent-
authorities.
Patna High Court CWJC No.2683 of 2025 dt.15-02-2025
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4 Perusal of the impugned orders dated 11.01.2024 and
03.01.2025
(Annexure P/4 and P/5) clearly shows that the
certificates produced by respondent No 5 were duly verified from
the issuing authority, i e, NIOS and the issuing authority
categorically certified that both the documents were issued by it
and both are the correct and genuine documents. Taking into
consideration the above report submitted by the issuing authority,
both the above orders have been passed. The petitioner is unable
to point out any other material which shows that the documents
submitted by respondent No 5 are the forged documents.
5 Since both the orders, as referred hereinabove, are
reasoned orders based on the enquiry reports submitted by the
issuing authority, I do not find any merit in this petition.
6 Accordingly, the petition is dismissed at the admission
stage itself, having no merit.
(Arvind Singh Chandel, J)
M.E.H./-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 18.02.2025
Transmission Date NA
