Dharmshila Devi vs The State Of Bihar
2025 Latest Caselaw 4074 Patna

Patna High Court

Dharmshila Devi vs The State Of Bihar on 10 October, 2025

Author: Alok Kumar Sinha

Bench: Alok Kumar Sinha

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.13913 of 2025
     ======================================================
     Dharmshila Devi, W/o Late Shyam Sundar Singh, Resident of village-
     Bithalpur, P.S. - Jamui, District- Jamui.

                                                             ... ... Petitioner/s
                                     Versus
1.   The State of Bihar through the Principal Secretary, Finance Department,
     Bihar, Patna.
2.   The Secretary, Social Welfare Department, Govt. of Bihar, Patna.
3.   The District Magistrate, Jamui.
4.   The District Programme Officer, Jamui.
5.   The Child Development Project Officer, Laxmipur, Jamui.
6.   The Child Development Project Officer, Office Purnahiya, District Sheohar.
7.   The Child Development Project Officer, Tarapur, District Munger.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s    :      Mr.Satya Prakash Parasar, Advocate
                                    Mr. Pramod Kumar, Advocate
     For the Respondent/s    :      Dr. Md. Raisul Haque, SC-10
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE ALOK KUMAR SINHA
     ORAL JUDGMENT

Date : 10-10-2025

Heard learned counsel for the petitioner and learned

counsel appearing for respondent-State.

2. With the consent of the parties, the present writ

application is being disposed of at this stage itself.

3. Learned counsel appearing for the petitioner

submits that for seeking the relief as claimed for in the present

writ application, the petitioner is prepared to file a detailed

representation along with supporting documents before

Respondent No. 5, i.e., the Child Development Project Officer, Patna High Court CWJC No.13913 of 2025 dt.10-10-2025

Laxmipur, Jamui and prays that if such a representation is filed

then the Respondent No. 5 be directed to dispose of the said

representation within a fixed time-frame after giving an

opportunity of hearing to the petitioner.

4. To the aforesaid prayer being made by learned

counsel for the petitioner, learned counsel appearing for

respondent-State does not have any objection.

5. Considering the limited nature of prayer being

made by learned counsel for the petitioner, this writ application

is disposed of granting liberty to the petitioner to file a detailed

representation along with supporting documents before the

Respondent No. 5, i.e., the Child Development Project Officer,

Laxmipur, Jamui within one month from the date of passing of

this order and if such a representation is filed before Respondent

No. 5, the Respondent No. 5 shall dispose of the same within a

further period of six months after giving an opportunity of

hearing to the petitioner. Needless to emphasize that the final

order which shall be passed by the Respondent No. 5 should be

a reasoned and speaking order.

6. With the aforesaid observation and direction and

liberty granted to the petitioner, the present writ application is

disposed of.

Patna High Court CWJC No.13913 of 2025 dt.10-10-2025

7. Pending I.A.(s), if any, will stand disposed of.

(Alok Kumar Sinha, J) P.K.P./-

AFR/NAFR
CAV DATE
Uploading Date          15.10.2025
Transmission Date