SEEMA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the State.

(2.) THE petitioner is aggrieved by the order passed by the Director, Social Wel fare Department, Bihar issued under memo no. 1045, dated 14.3.2008.

(3.) REFERRING to Annexure -2, learned counsel for the petitioner points out that the Block Development Officer visited the Centre at 12.15 PM on a Friday. He found that Khichri was being distributed to the beneficiaries at the Centre. The requirement is that on every second and fourth Friday of the month Aanganbari Sevika/Sahaika should distribute the take home ration. The petitioner informed the Block Development Officer that she has already distributed the take home ration on first Friday of the month and as such the beneficiaries were being fed Khichri on the second Friday of the month.