Manju Devi vs The State Of Bihar
2026 Latest Caselaw 281 Patna

Patna High Court

Manju Devi vs The State Of Bihar on 3 February, 2026

Author: Anshuman

Bench: Anshuman

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.1217 of 2026
     ======================================================
     Manju Devi W/o Rajeshwar Ram, R/o-Village-Khaisa, ward No.-3,
     Panchayat-Khaisa Jamalpur, Block-Kiratpur, P.S.-Jamalpur, District-
     Darbhanga.

                                                        ... ... Petitioner/s
                                        Versus
1.   The State of Bihar through the Principle Secretary, Social Welfare
     Department, Govt. of Bihar, Patna.
2.   The District Magistrate, Darbhanga.
3.   The Deputy Director, Welfare, Darbhanga Division, Darbhanga.
4.   The Sub-Divisional Officer, Biraul, District-Darbhanga.
5.   The District Welfare Officer, Darbhanga.
6.   The Block Welfare Officer, Block-Kiratpur, District-Darbhanga.
7.   The Block Welfare Officer (Head Office), Darbhanga.
8.   The Branch Manager, Punjab National Bank, Marwari Collage Branch,
     District-Darbhanga.
9.   The Mission Director, Bihar Mahadalit Vikas Mission, IInd Floor, Block-3
     Secretariat, Bihar, Patna.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :     Mr.Shrinath Manjhi, Advocate
     For the State          :     Mr.Arvind Ujjwal, SC-4
     For the PNB            :     Mr. Suryakant Kumar, Advocate
                                  Mrs. Ruchi Mandal, Advocate
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE DR. ANSHUMAN
                         ORAL JUDGMENT

Date : 03-02-2026 Heard learned counsel for the petitioner, learned

counsel for the State and learned counsel for the Punjab

National Bank.

2. The present writ petition has been filed for setting

aside the order dated 12.07.2018, contained in Memo No. 1141,

whereby the appointment of the petitioner as Vikas Mitra has

been terminated by respondent no. 5, namely, the District Patna High Court CWJC No.1217 of 2026 dt.03-02-2026

Welfare Officer, Darbhanga.

3. Learned counsel for the State has raised a

preliminary objection and submits that the petitioner had earlier

approached this Hon'ble Court in CWJC No. 9713 of 2025,

which was dismissed vide order dated 26.06.2025. Thereafter,

the petitioner preferred LPA No. 940 of 2025, which is presently

pending before the Hon'ble Division Bench. In view of the

aforesaid, it is submitted that the present writ petition is not

maintainable.

4. In the facts and circumstances of the case, this

Court is not inclined to entertain the present writ petition.

Accordingly, the same is dismissed.

5. If the petitioner has any grievance during the

pendency of the aforesaid LPA, he shall raise the same before

the LPA Bench only.

(Dr. Anshuman, J) Ashwini/-

AFR/NAFR
CAV DATE                NA
Uploading Date          04/02/2026
Transmission Date       NA