Patna High Court
Beauty Kumari vs The State Of Bihar on 15 November, 2019
Author: Chakradhari Sharan Singh
Bench: Chakradhari Sharan Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.20077 of 2019
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Beauty Kumari, W/o Munna Kumar Paswan, Resident of Village-Raja Pakar,
P.S.-Raja Pakar, District-Vaishali.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Social
Welfare, Bihar, Patna.
2. The Director, I.C.D.S., Department of Social Welfare, Bihar, Patna.
3. The District Magistrate, Vaishali.
4. The Sub-Divisional Officer, Mahua, District-Vaishali.
5. The District Programme Officer, Vaishali.
6. The C.D.P.O., Department of Social Welfare, Raja Pakar, District-Vaishali.
7. The Mukhia, Raja Pakar (South), P.S. Raja Pakar, District-Vaishali.
8. The Sarpanch, Raja Pakar (South), P.S. Raja Pakar, District-Vaishali.
9. Deepak Kumar, Ward Member, S/o Sheo Shankar Bhagat, R/o Village- Raja
Pakar, P.S. Raja Pakar, District-Vaishali.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Subodh Prasad, Advocate
Ms. Madhu Prasad Advocate
For the Respondent/s : Mr. Binay Kumar, A.C. to S.C. - 10
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CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI SHARAN
SINGH
ORAL JUDGMENT
Date : 15-11-2019 Heard learned counsel for the parties.
2. The grievance of the petitioner is only to the effect that though advertisement for selection of Anganbari Sevika of Ward No. 12, Raja Pakar, in the District of Vaishali, has been issued, process of selection is being obstructed at the very first instance of respondent No. 9, who is interested in selection of his wife against the said post.
Patna High Court CWJC No.20077 of 2019 dt.15-11-2019 2/2
3. Selection to the post of Anganbari Sevika/Sahaika is made under the guidelines issued by the department of Welfare, Government of Bihar, which prescribes forum for redressal of grievance. The petitioner is said to have approached the District Programme Officer, who in turn, has asked the Child Development Officer, to look into the petitioner's grievance. It has been stated in the writ application that respondent No. 9, at that time, had taken away, the register relating to process of selection.
4. Considering the facts and circumstances, as stated in the writ application, it is disposed of with an observation that let the grievance of the petitioner be looked into by the Child Development Project Officer, Raja Pakar, for taking necessary steps to ensure that the process of selection is completed within three months from the date of receipt/production of a copy of this order, unless there is any valid and justifiable reason for delay in completing process of selection.
(Chakradhari Sharan Singh, J) S.Ali/-
AFR/NAFR NAFR CAV DATE N.A. Uploading Date 18/11/2019 Transmission Date N.A.