Patna High Court - Orders
Nishad Bano vs The State Of Bihar & Ors on 5 February, 2018
Author: Jyoti Saran
Bench: Jyoti Saran
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.3509 of 2016
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1. Nishad Bano wife of Ekaramul Hak R/o Chakakutub, Post Purkhauli, P.S.
Vaishali, District Vaishali.
.... .... Petitioner/s
Versus
1. The State of Bihar.
2. The Principal Secretary, Social and Welfare Department, Govt. of Bihar,
Patna.
3. The Secretary, Social and Welfare Department, Govt. of Bihar, Patna.
4. The Director, Social and Welfare Department, Govt. of Bihar, Patna.
5. The District Magistrate, Vaishali at Hajipur.
6. The District Programme Officer, Vaishali at Hajipur.
7. The Child Development Project Officer, Block Vaishali, District -
Vaishali.
8. The Mukhia, Gram Panchayat Abul Hasanpur, Block - Vaishali, District -
Vaishali.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Dr. Bipin Chandra, Adv.
For the Respondent/s : Mr. Arvind Kumar No. 2, SC17
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CORAM: HONOURABLE MR. JUSTICE JYOTI SARAN
ORAL ORDER
2 05-02-2018Heard Dr. Bipin Chandra, learned counsel for the petitioner and Mr. Vijaya Laxmi Srivastava, learned counsel for the respondents.
The petitioner is aggrieved by the action of the respondents in not completing the selection process for appointment of Anganbari Sevika for Centre No.119 village Chakakutab, Panchayat Abulhasanpur, Block Vaishali District- Vaishali. According to the petitioner she was a selected candidate for the post and although there was no contest in the Aam Sabha for her Patna High Court CWJC No.3509 of 2016 (2) dt.05-02-2018 2/2 appointment, a laid back attitude by the authorities has led to such situation where the process has not been completed.
Having heard learned counsel for the parties and considering that there is nothing on the record of the counter affidavit to confirm whether or not the selection process so initiated has attained finality, I deem it proper to direct the District Programme Officer, Vaishali respondent No.6 to consider the grievance of the petitioner and dispose of the same in accordance with law within a period of 3 months from the date of receipt production of a copy of this order. The petitioner would be at liberty to make prayer for interim relief which shall be accordingly considered by the District Programme Officer.
The writ petition is disposed of.
(Jyoti Saran, J) Bibhash/-
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