Rina Kumari @ Reena Kumari vs The State Of Bihar
2025 Latest Caselaw 2026 Patna

Patna High Court

Rina Kumari @ Reena Kumari vs The State Of Bihar on 27 February, 2025

Author: Partha Sarthy

Bench: Partha Sarthy

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Letters Patent Appeal No.1261 of 2023
                                       In
                 Civil Writ Jurisdiction Case No.1060 of 2023
     ======================================================
     Rina Kumari @ Reena Kumari W/o Manoj Kumar Verma R/o Village
     Mahuawa, Ward No. 10, Block Obra, P.S. Obra, District- Aurangabad.

                                                                ... ... Appellant/s
                                       Versus
1.   The State of Bihar through Principal Secretary, Social Welfare Department,
     Govt. of Bihar, Patna.
2.   The Director, ICDS, Bihar.
3.   The Divisional Commissioner, Gaya.
4.   The District Magistrate, Aurangabad.
5.   The District Progamme Officer, Aurangabad.
6.   The Child Development Project Officer, Obra, Aurangabad.
7.   Sonamati Kumari W/o-Mukesh Singh R/o Village- Mahuawan, P.S. Obra,
     District Aurangabad, Bihar 824124

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Appellant/s    :     Ms.Ranjana Srivastava, Advocate
                                  Mr. Dinesh Jha, Advocate
     For the Respondent/s   :     Mr.Gyan Prakash Ojha (GA-2)
     ======================================================
     CORAM: HONOURABLE THE ACTING CHIEF JUSTICE
             and
             HONOURABLE MR. JUSTICE PARTHA SARTHY
     ORAL JUDGMENT

(Per: HONOURABLE THE ACTING CHIEF JUSTICE)

Date : 27-02-2025

Heard Mr. Dinesh Jha, learned Advocate for the

appellant and Mr. Gyan Prakash Ojha, learned Advocate

for the State.

2. The appellant had preferred two on-line

applications for consideration of her appointment as Patna High Court L.P.A No.1261 of 2023 dt.27-02-2025

Anganbari Sevika. In the said applications, there were

different entries.

3. The appellant approached the Divisional

Commissioner for permitting her to press the second

application with the correct entries, which was allowed.

4. This exercise of discretion by the Divisional

Commissioner was not found to be tenable by the learned

Single Judge of this Court in CWJC No. 1060 of 2023

vide judgment dated 26.09.2023. The issue was tested in

the context of the format of the on-line application, which

specified that any entry made in the first instance by an

applicant on-line shall be the facts undertaken by the

maker thereof and all liabilities and responsibilities would

be fastened on the maker of such application.

5. With such clarity in the format of the on-line

application, the first application-form only was to be

scrutinized.

6. The judgment of the learned Single Judge

indicates that there were changes not only in the name of Patna High Court L.P.A No.1261 of 2023 dt.27-02-2025

the husband of the appellant but also in her date of birth

as also in the class/category in which she had applied.

7. We are in complete agreement with the

judgment passed by the learned Single Judge, which

requires no interference.

8. The writ petition is dismissed.

(Ashutosh Kumar, ACJ)

(Partha Sarthy, J) P.K.P./-

AFR/NAFR
CAV DATE
Uploading Date          28.02.2025
Transmission Date