Patna High Court - Orders
Smt.Babita Kumari vs The State Of Bihar & Ors on 19 December, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.20835 of 2011
1. Smt. Babita Kumari W/O Abhishek Kumar R/O Village-
Banthi, P.O. And P.S.- Dhoraiya, District- Banka
Versus
1. The State Of Bihar
2. The Welfare Officer, District- Banka
3. The District Magistrate, Banka
4. The Commissioner, Bhagalpur
5. The Mukhiya, Gachiya Basvittha Grampanchayat, P.S.-
Dhoraiya, District- Banka
6. The Child Development Officer, P.S.- Dhoraiya, District-
Banka
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2. 19.12.2011 Heard learned counsel for the
petitioner and the State.
Counsel for the State raises a
preliminary objection to the remedy available before the District Magistrate if the petitioner is aggrieved by denial of appointment on the post of Anganwari Sewika in preference to Beauty Kumari. It is further pointed out that the selected candidate has not been made a party respondent also.
If the petitioner files such application before the District Magistrate within 30 days from today impleading the selected candidate as a party also, let the District Magistrate decide the matter after hearing all concerned including the selected candidate, by a reasoned and speaking order preferably within a maximum 2 period of three months from the date of receipt/production of a copy of this order.
The writ application stands disposed.
P. Kumar ( Navin Sinha, J.)