JITU PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the respondents through video conference. Learned counsel for the petitioners has filed an undertaking that all defects pointed out by the stamp reporter shall be removed, and compliance with the conditions of the notices of this Court with regard to acceptance of e-filing shall be made, without delay immediately upon resumption of normal physical functioning of the Court, and in any event within one month thereof.

(2.) The present writ petition has been filed for the following reliefs as formulated by the petitioners--

(3.) Learned counsel for the petitioners submits that the respondent no.6 has illegally been appointed on the post of Aganbari Sevika, in violation of Rule 5 of the Margdarshika, 2016. It is stated that the petitioner filed Complaint No. 01 of 2018 (Annexure-10) before District Public Grievance Redressal Officer-cum the District Programme Officer I.C.D.S. Nalanda at Biharsharif (respondent no.3) which was however dismissed by order dated 26.12.2018. Thereafter the petitioner filed an appeal before District Magistrate, Nalanda at Biharsharif on 24.01.2019 (Annexure-11), but the same remains pending.