SIMA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The appellant-petitioner is aggrieved by the order dtd. 20/6/2019 passed in C.W.J.C. No. 15305 of 2013 by which the Hon'ble Single Judge dismissed the writ petition.

(2.) The matrix of facts giving rise to the present appeal is/are as follows:

(3.) On 26/6/2003, the appellant-petitioner was selected as 'Anganbari Sevika' for Anganbari centre no. 79, Dhanarua, Patna (henceforth for short 'the centre') vide letter no. 51 dtd. 26/6/2003 issued by the Child Development Project Officer, Dhanarua, Patna (henceforth for short 'the CDPO) (Annexure-3 to the writ petition).