Patna High Court
Rani Kumari @ Rani Chaudhary vs The State Of Bihar & Ors on 1 April, 2015
Author: Ajay Kumar Tripathi
Bench: Ajay Kumar Tripathi
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.4952 of 2015
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1. Rani Kumari @ Rani Chaudhary W/o Vijay Kumar Chaudhary Resident of
village Balua Tole Amai, P.S. Manigachhi, District Darbhanga.
.... .... Petitioner/s
Versus
1. The State of Bihar, through the Secretary, Dept. of Social Welfare, Patna.
2. The Director Integrated Child Development Programme, Bihar, Patna.
3. The Commissioner, Darbhanga.
4. The Collector, Darbhanga
5. The District Welfare Officer, Darbhanga
6. The Child Development Project Officer Manigachchi, District Darbhanga.
7. Renu Sahni w/o Gobind Sahni, resident of village Amai, P.S. Manigachhi,
District Darbhanga.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Amarendra Narayan
For the Respondent/s : Mr. SC7-Mithilesh Kumar Pathak
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CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI
ORAL JUDGMENT
Date: 01-04-2015 The selection or non-selection on the post of Aganbari Sevika can be very well looked into by the District Programme Officer. The petitioner instead of approaching the said authority has moved every other authority except the designated authority. This Court has no occasion to pass any order in favour of the petitioner in the above circumstance. Writ is dismissed.
Let the petitioner move the competent authority.
(Ajay Kumar Tripathi, J) sk U