Patna High Court - Orders
Baby Kumari vs The State Of Bihar & Ors on 20 September, 2010
IN THE HIGH COURT OF JUDICATURE AT PATNA
CWJC No.3590 of 2008
BABY KUMARI .
Versus
THE STATE OF BIHAR & ORS .
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2. 20.09.2010Heard learned Counsel for the petitioner and the learned Counsel for the State.
The limited prayer is for a direction to the District Magistrate to dispose off the representation of the petitioner questioning the appointment of respondent no. 9 on the post of Anganwari Sevika at Anganwari Centre I, Prathmik Vidyalaya, Killi, Mohanpur, Ward No. 3, Block Begusarai, District Begusarai.
This application is disposed off with a direction to the District Magistrate, Begusarai to decide the representation of the petitioner after hearing all concerned including respondent no. 5 by a reasoned and speaking order within a maximum period of four months from the date of receipt and/or presentation of a copy of this order.
The issue reelecting to alleged forged certificates are question of fact to be decided by the District Magistrate when he is required to adequately keep in mind the submissions that may have been made in the counter affidavit filed before this Court as no variation in the stand may be permissible unless fresh facts may surface.
The writ application stands disposed.
Snkumar/- (Navin Sinha,J.)