Patna High Court
Priyanka Kumari vs The State Of Bihar & Ors on 27 July, 2016
Author: Shivaji Pandey
Bench: Shivaji Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.10279 of 2013
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Priyanka Kumari W/O Satrughan Kumar Resident Of Village Sahbajpur P.O. Aima
Choike P.S. Khizarsarai District Gaya, Bihar
.... .... Petitioner/s
Versus
1. The State Of Bihar Through The Secretary, Welfare Department, Govt. Of
Bihar
2. The Director, I.C.D.S. Directorate Social Welfare Department Patna
3. The Commissioner Magadh Division Patna
4. The District Magistrate Gaya
5. The District Programme Officer, Gaya
6. The Children Development Project Officer, Khizarsarai Gaya
7. Panchayat Secretary, Aime Chak Post Khizarsarai, Gaya Null Null
8. St. Venu Kumari W/O Late Devendra Singh Resident Of Village Sahbajpur P.S.
Khizarsarai Dist. Gaya
9. Asha Sharma W/O Satyanand Sharma Resident Of Village Sahbajpur P.O.
Aima Chaike P.S. Khizarsarai District Gaya
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Praveen Kumar, Adv.
For the State : Mr. Adityanath Jha, AC to SC-18
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CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
ORAL JUDGMENT
Date: 27-07-2016 Heard learned counsel for the petitioner and counsel for the State.
In this case, the petitioner is seeking relief against the order dated 5.3.2013 passed by District Magistrate, Gaya, whereby and whereunder, the respondent no.8 has been reinstated in service on the post of Anganvari Sevika.
As there is a provision of appeal which the petitioner has not been exhausted. Learned counsel for Patna High Court CWJC No.10279 of 2013 dt.27-07-2016 2 the petitioner submits that the petitioner will approach to the appellate authority.
In view of the aforesaid submissions of the learned counsel for the petitioner, this writ application is dismissed as withdrawn with a liberty to the petitioner to approach to the appellate tribunal.
If the petitioner files an appeal, the Appellate Authority will dispose of the same by condoning the delay keeping in mind the pendency of the writ application before this Court.
(Shivaji Pandey, J) Rishi/-
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