Patna High Court - Orders
Shabnam Kumari vs The State Of Bihar on 1 August, 2024
Author: Anshuman
Bench: Anshuman
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.9934 of 2020
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1. Shabnam Kumari W/o-Tejbal Singh R/o-Village-Kudra, Ward no.-06,
Pandhayat-Jahanabad, P.O.-Kudra, P.S.-Kudra, District-Kaimur.
2. Geeta Devi W/o-Rakesh Kumar Singh R/o-Village-Dihra, Ward no.-04,
Pandhayat-Sakari, P.O.-Kudra, P.S.-Kudra, District-Kaimur.
3. Ritu Kumari W/o-Ravi Ranjan Kumar Singh R/o-Village-Khanethi, Ward
no.-02, Panchayat-Bhadaula, P.O.-Bhadaula, P.S.-Kudra, District-Kaimur.
4. Shashikala Kumari W/o-Pintu Tiwari R/o-Village-Hasanpura, Ward no.-01,
Panchayat-Siswar,P.O.-Turki, P.S.-Kudra, District-Kaimur.
5. Jyoti Kumari W/o-Dhiraj Pandey R/o-Village-Kudra, Ward no.-02,
Panchayat-Jahanabad, P.O.-Kudra, P.S.-Kudra, District-Kaimur.
6. Tanuja Devi W/o-Praveen Kumar Singh R/o-Village-Chandui, Ward no.-10,
Panchayat-Panchpokhari, P.O.-Telari, P.S.-Kudra, District-Kaimur.
7. Kanchan Kumari W/o-Om Prakash Bharti, R/o-Village-Dandori, Ward no.-1,
Pandhayat-Sasna, P.O.-Dangri, P.S.-Kudra, District-Kaimur.
8. Sonam Kumari W/o Ravi Shankar Kumar R/o-Village-Khanethi, Ward no.-
02, Panchayat-Bharola, P.O.-Bhadawla, P.S.-Kudra, District-Kaimur.
9. Sanju Kumari W/o-Ajit Kumar, R/o-Village-Mairwa, Ward no.-01,
Panchayat-Siswar, P.O.-Turki, P.S.-Kudra, District-Kaimur.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Social
Welfare, Government of Bihar, Patna.
2. The Principal Secretary, Department of Social Welfare, Government of
Bihar, Patna.
3. The Director, Directorate of Integrated Child Development Service
(I.C.D.S.) Second Floor, Indira Bhawan, Patna, Bihar, Pin-800001.
4. The Divisional Commissioner, Patna Division, Patna.
5. The District Magistrate, District-Kaimur
6. The District Program Officer, District-Kaimur.
7. The Child Development Project Officer, Kudra, District-Kaimur.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Avanindra Kumar Jha, Advocate
For the Respondent/s : GP-3
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CORAM: HONOURABLE MR. JUSTICE DR. ANSHUMAN
ORAL ORDER
8 01-08-2024Heard learned counsel for the petitioners and learned Patna High Court CWJC No.9934 of 2020(8) dt.01-08-2024 2/3 counsel for the State.
2. The learned counsel for the petitioner is directed to remove all the defects, as pointed out by the stamp reporter, within two weeks.
3. Learned counsel for the petitioners submits that the petitioners were appointed on the post of Anganwadi Sevika in the light of the Advertisement made vide letter No.2684 dated 24.05.2019 but the Center could not be started. As such, he filed the writ petition to take all steps for initiation of the centre. Learned counsel further submits that during pendency of the writ petition, the appointment of the petitioners had been cancelled by the District Programme Officer, I.C.D.S., Kaimur, vide Letter No.1211 dated 11.07.2020, which he has annexed as Annexure-7 of I.A. No.1 of 2022.
4. Learned counsel for the State submits that after cancellation of appointment of Anganwadi Sevika the only remedy available to the petitioners is to prefer appropriate petition before the appellate authority.
5. In response thereof, counsel for the petitioners submits that in the writ petition he has annexed Annexure-6, in which the same relief has been granted by this Hon'ble Court in the case of Nusrat Khatoon Vs. The State of Bihar the order Patna High Court CWJC No.9934 of 2020(8) dt.01-08-2024 3/3 was passed on 08.01.2020 in CWJC No.21686 of 2019.
6. Considering all the aspects, I.A. No.1 of 2022 is hereby allowed and since the selection of the petitioners has been cancelled, therefore, this writ petition is also disposed off directing the petitioner to avail the remedy under the relevant guidelines for appointment of Anganwadi Sevika and Sahayika and the appellate authority upon filing the appropriate petition before him shall be directed to condone the delay in filing the appropriate petition and pass appropriate order within 90 days from the date of receipt/production of a copy of this order. He is also directed to consider Annexure-6 of the writ petition, which is order dated 08.01.2020 passed in CWJC No.21686 of 2019.
(Dr. Anshuman, J) Mkr./-
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