Smt. Renu Devi vs The State Of Bihar & Ors on 6 August, 2018

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Patna High Court - Orders

Smt. Renu Devi vs The State Of Bihar & Ors on 6 August, 2018

Bench: Jyoti Saran

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                              Civil Writ Jurisdiction Case No.8587 of 2016
                 ======================================================
                 Smt. Renu Devi W/o Sri Dinesh Paswan, Resident of village- Kuari Madan,
                 P.S.- Majorganj, Distt.- Sitamarhi. At present posted as Anganwari
                 Sahayika, Kuari Madan Centre under, Ward No. 7, Code No. 5, Block-
                 Majorganj, Distt- Sitamarhi

                                                                        .... .... Petitioner
                                                      Versus
                 1. The State of Bihar, through the Principal Secretary, Social Welfare
                 Department, Government of Bihar, Patna
                 2. The Divisional Deputy Director, Social Welfare Department, Bihar, Patna
                 3. The Divisional Commissioner, Tirhut Division, Muzaffarpur
                 4. The District Magistrate, District- Sitamarhi
                 5. The Child Development Project Officer, Block- Majorganj, District-
                 Sitamarhi
                 6. The District Programme Officer, District- Sitamarhi

                                                                  .... .... Respondents
                 ======================================================
                 Appearance :
                 For the Petitioner/s : Mr. Jai Prakash Verma, Adv.
                                         Mr. Santosh Kumar Chauhan, Adv.
                 For the Respondent/s  : Mr. Vijay Bharti, AC to SC 7
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE JYOTI SARAN
                 ORAL ORDER

2   06-08-2018

Heard Mr. Jai Prakash Verma, learned Counsel for the petitioner and Mr. Vijay Bharti, learned AC to SC 7 for the State.

The petitioner prays for a writ in the nature of mandamus commanding the respondent authorities to fill up the post of Aaganwari Sevika, Kuari Madan Centre, Ward No. 7, Code no. 5, Block-Majorganj, District- Sitamarhi.

It is not in dispute that the petitioner is already working as Aaganwari Sahaika in the centre in question but has been applying again the post as advertised from time to time. Patna High Court CWJC No.8587 of 2016 (2) dt.06-08-2018 2

A counter affidavit is filed and the respondents at paragraph 4 had accepted that in the merit list prepared the petitioner figured at serial no. 1 but the selection did not attain the finality and in the meantime guidelines have undergone a change as stated in paragraph 10. In paragraph 12 it is stated that the process of selection of Aaganwari Sevika is going on under the instruction of the District Programme Officer but the exercise has not concluded.

Having heard learned counsel for the parties and considering the status of the matter, for the present I would direct respondent nos. 5 and 6 to take steps for completion of the selection process for appointment of Aaganwari Sevika, Kuari Madan Centre, Ward No. 7, Code no. 5, Block-Majorganj, District- Sitamarhi within a period of eight weeks from the date of receipt/production of a copy of this order.

The writ petition is allowed.

(Jyoti Saran, J) Archana/Surendra U

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Patna High Court - Orders