GINNI KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the State and learned counsel for the private Respondent No.12.

(2.) The private Respondent No.12 was earlier serving as 'Sevika' at the center in question. She was removed based on some inspection conducted by a lady supervisor. The order of removal was assailed by the respondent No.12 in C.W.J.C. No 10274 of 2014. This Court, by order dtd. 28/11/2017, remanded the matter to the Appellate Authority considering the grounds raised in the appeal filed by the Respondent No.12 in Anganwari Appeal No. 04 of 2012.

(3.) It is the petitioner's case that, in the meantime, she had been selected as 'Sevika' for the center in-question. The appeal of Respondent No. 12, upon remand, was numbered as Anganwadi Appeal Case No. 11 of 2017-2018. The cancellation of selection of respondent No.12 was not found to be in accordance with law. Accordingly, the order passed by the District Programme Officer, Saharsa in Anganwadi Case No. 89/2011-12 was set aside. As a consequence to which, the respondent No.12 was being reinstated.